Hidangmayum Ongbi Ibeyaima Devi & ... vs Samurailatpam Manisana Sharma & ...
2021 Latest Caselaw 91 Mani

                                                                         Item No. 34


                             IN THE HIGH COURT OF MANIPUR
                                       AT IMPHAL

                       CRP(C.R.P. Art. 227) No 13 of 2021
Hidangmayum Ongbi Ibeyaima Devi & 6 Ors.
                                           .... Petitioner/s
           - Versus -

Samurailatpam Manisana Sharma & 13 Ors.
                                                 .... Respondent/s

BEFORE HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH

05.04.2021

Heard Mr. P. Tomcha, learned counsel appearing for the

petitioners.

On the last occasion when this matter was taken up, this Court

passed an order dated 05.03.2021 directing the Court of Civil Judge (Senior

Division), Imphal West to submit a report as to why a certified copy of the

Judgment and Decree dated 22.10.2019 passed in O.S. Suit No. 30 of

2009/670 of 2013 have not been furnished to the petitioners till date.

Pursuant to the direction of this Court, the learned Civil Judge

(Senior Division), Imphal West submitted a report dated 22.03.2021 stating

inter-alia that the concerned Staffs of the Court submitted a report to the

effect that due to misplacing of the application submitted by the petitioners for

obtaining a certified copy of the said Judgment and Decree, they could not

process for issuing a certified copy of the said Judgment and Decree.

Subsequently, they have traced out the application and necessary

process has been taken up for issuing certified copy.

CRP(C.R.P. Art.227) No. 13 of 2021 Page 1 Mr. P. Tomcha, learned counsel appearing for the petitioners also

fairly submitted that the petitioners have obtained a certified copy of the said

Judgment and Decree sought for by them and accordingly, the learned

counsel submitted that the matter can be closed as infructuous.

In view of the submissions made by the learned counsel appearing

for the petitioners, the present petition is closed as infructuous.

JUDGE

Lhaineichong

Yumk by Yumkham Digitally signed

Rother ham Date:

2021.04.05

Rother 14:00:41 +05'30'

CRP(C.R.P. Art.227) No. 13 of 2021 Page 2