PEBAM CHITRA DEVI Vs. STATE OF MANIPUR

JUDGEMENT

(1.) This case is of the year 2015. Notice was issued on 15.06.2015. No reply affidavit has been filed. Case has not been admitted.

(2.) Today, case is admitted and taken up for disposal.

(3.) Heard Mr. Th. Mahira, learned counsel appearing for the petitioner and Mr. RK. Umakanta, learned G.A. appearing for the respondents.