Tourangbam Netrajit Singh vs Sohail Akhtar & 2 Ors
2021 Latest Caselaw 113 Mani

         Digitally
MAYAN signed by
                                                                                Item Nos. 16-17
GLAMBA MAYANGLAM
        BAM CHANU
M       NANDINI                      IN THE HIGH COURT OF MANIPUR
        Date:                                  AT IMPHAL
CHANU 2021.04.24
NANDINI 15:04:36
        +05'30'
                                        CONT.CAS(C) No. 64 of 2019

                        Tourangbam Netrajit Singh.
                                                                          ...Petitioner
                                                     - Versus -
                        Sohail Akhtar & 2 Ors.
                                                                   ...Respondents
                                                  With
                                      MC(CONT.CAS(C)) No. 47 of 2021
                                          (VIDEO CONFERENCE)

                                            B E F O R E
                                 HON'BLE MR. JUSTICE KH. NOBIN SINGH

                                                 ORDER

22-04-2021

In terms of the order dated 8-4-2021, an affidavit has been filed by respondent No. 1 to the effect that being aggrieved by the judgment and order dated 24-4-2018 passed by this Court, the State respondents preferred an appeal being WA No. 62 of 2019. It appears that no interim order has been passed by the Division Bench as regards the proceedings of the contempt case. It has been submitted by Shri N. Ibotombi, learned Sr. Counsel appearing for respondent No. 1 that since the writ appeal has not been disposed of, the contempt case may not be proceeded. It may be noted that the judgment and order was passed on 24-4-2018 and the aforesaid appeal was preferred in the year 2019 and no interim order was passed by the Division Bench of this Court. It is now open to the contemnors to approach the Division Bench for passing an appropriate order and in the event of no interim order being passed by the next date, this Court is bound to proceed with the contempt proceedings. List these matters on 24-5-2021.

Copies of this order shall be sent to the counsel appearing for the parties through their WhatsApp/e-mail.

JUDGE

Victoria