Khumukcham Sylvester vs Kh. Raghumani Singh & 4 Ors
2021 Latest Caselaw 172 Mani

Citation : 2021 Latest Caselaw 172 Mani
Judgement Date : 27 August, 2021

Manipur High Court

Khumukcham Sylvester vs Kh. Raghumani Singh & 4 Ors on 27 August, 2021

                                                                  Item No. 10

                   IN THE HIGH COURT OF MANIPUR
                             AT IMPHAL

                      CONT.CAS(C) No. 37 of 2020

      Khumukcham Sylvester.
                                                       ...Petitioners
                               - Versus -
      Kh. Raghumani Singh & 4 Ors.
                                                     ...Respondents
                          (VIDEO CONFERENCE)

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

                                ORDER

27-08-2021

From the office report dated 29-4-2021, it is seen that affidavit on

behalf of respondent Nos. 2, 3, 4 & 5 has been filed which is on record. In

the affidavit, it has been stated that a writ appeal has been preferred

against the judgment and order dated 16-7-2019 passed by this Court

which is still pending. The respondents appear to have not pursued the writ

appeal seriously. It has further been stated that the learned AG has given

the opinion to the effect that if there is no any order staying the

proceedings of the contempt case, the order of the learned Single Judge is

required to be complied with with the condition that the payment shall be

subject to the outcome of the writ appeal.

No counter has so far been filed on behalf of respondent No. 1 for

which a prayer has been made by Shri N. Zequeson, learned counsel

appearing for respondent No. 1 that he may be given some time for filing

counter.

The fact remains that no substantive affidavit has been filed by any

of the respondents. In view thereof, four weeks' time is granted to the

respondents for complying with the order, failing which all the contemnors

shall remain present in person before this Court on the next date so that

the issues can be framed in their presence.

List the matter on 28-9-2021.

Copies of this order shall be sent to the counsel appearing for the

parties through their WhatsApp/e-mail.



                                                              JUDGE

Victoria


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