(Through Video Conference) vs Rajkumar Imo Singh & 2 Ors
2021 Latest Caselaw 325 Mani

JOHN    Digitally signed
        by JOHN TELEN
                                                                            Page - 1

        KOM
TELEN   Date:
        2021.12.09                IN THE HIGH COURT OF MANIPUR
                                                                              Item - 8




KOM     15:05:29
        +05'30'
                                            AT IMPHAL

                                    Election Petition No.5 of 2017
                                    (Through Video Conference)

               Dr. Kh. Loken Singh
                                                                     .... Petitioner/s
                  - Versus -

               Rajkumar Imo Singh & 2 Ors.

                                                                  .... Respondent/s

BEFORE HON'BLE MR. JUSTICE MV MURALIDARAN

07.12.2021

Heard Mr. M. Gunedhor, learned counsel for the petitioner

and Mr. H.S. Paonam, learned senior counsel for the respondents.

[2] When the matter came on last occasion on 19.11.2021, Mr.

M. Gunedhor, learned counsel for the petitioner represented that

pursuant to the order passed by this Court in MC(EP) No.19 of 2020

dated 20.09.2021, the election authority has directed both of them to

appear on 06.12.2021 for furnishing the copies as ordered by this Court

in MC(EP) No.19 of 2020 dated 20.09.2021. Therefore, he prayed this

Court to adjourn the matter. Accordingly, the matter was directed to be

posted today.

[3] When the matter is taken up today, Mr. M. Gunedhor,

learned counsel for the petitioner represented that pursuant to the order

passed by this Court in MC(EP) No.19 of 2020 dated 20.09.2021, the Page - 2

election authority issued copies of the documents to his client namely,

the election petitioner Dr. Kh. Loken Singh except 3(three) documents.

Therefore, he prayed this Court that the matter may be posted for

evidence.

[4] Mr. H.S. Paonam, learned senior counsel for the

respondents also represented that he is also ready for evidence in this

case, but this Court already reserved 2(two) Misc.Cases in MC[Rev.

Petn.(J2)] No.01 of 2019 and MC(Elec. Petn.) No.27 of 2019 for

judgments and unless the judgments will be pronounced, the evidence

cannot be taken up.

[5] Mr. M. Gunedhor, learned counsel for the petitioner also

represented that the other 2(two) Misc.Cases in MC[Rev. Petn.(J2)]

No.01 of 2019 and MC(Elec. Petn.) No.27 of 2019 are pending as the

same were reserved for delivery of judgment and order. Therefore,

unless the order is passed in the 2(two) Misc.Cases in MC[Rev.

Petn.(J2)] No.01 of 2019 and MC(Elec. Petn.) No.27 of 2019, this

election petition cannot be fixed for examination of the witnesses'

evidence.

[6] Therefore, post this election petition on 13.12.2021.

JUDGE

- Larson