KONTHOUJAM KANAN SINGH Vs. NINGTHOUJAM SHANTIKUMAR SINGH

JUDGEMENT

(1.) Heard Shri B.P. Sahu, learned Senior Advocate; Shri S. Biswajit Meitei, learned Advocate; Shri N. Mahendra, learned Advocate and Ms. K. Neeru, learned Advocate appearing for the applicants/ appellants and Shri M. Hemchandra, learned Shri Th. Rohitkumar, learned Advocate; Shri Kh. Tarunkumar, Advocate; Shri A. Mohendro, Advocate; Shri Th. Khagemba, Advocate; Shri I. Denning, Advocate appearing for the private respondents and Shri N. Kumarjit Singh, learned Advocate General, Manipur assisted by Shri P. Tamphamani, learned Advocate appearing for the State respondents.

(2.) The above four writ appeals are directed against the common judgment and order dtd. 5/4/2018 passed by the learned Single Judge and since the appellants were not arrayed as party in the writ petitions, the said writ appeals have been preferred by them along with the applications for leave to prefer the same as third party. All the applications are being disposed of by this common judgment and order, as the same have arisen out of a similar set of facts.

(3.) .***