Mst. Memcha Bibi vs Md. Abdul Motim Choudhury
2021 Latest Caselaw 266 Mani

                                                                                      Item No. 21
                                                                     (Through Video Conferencing)
LAIRENM Digitally
         by
                  signed

AYUM LAIRENMAYUM
         INDRAJEET                IN THE HIGH COURT OF MANIPUR
INDRAJE SINGH                               AT IMPHAL
         Date: 2021.11.09
ET SINGH 17:18:38 +05'30'
                                            RSA No. 3 of 2021

           Mst. Memcha Bibi
                                                                                    ....Appellant
                                                   - Versus -

           Md. Abdul Motim Choudhury
                                                                                  ...Respondent

BEFORE HON'BLE THE CHIEF JUSTICE MR. SANJAY KUMAR 09.11.2021

Heard Mr. Kh. Santa, learned counsel for the appellant, and Mr. Ng. Somorjit, learned counsel on caveat for the respondent.

The second appeal is admitted for consideration of the substantial questions of law framed in paragraphs 3(a), 3(b) and 3(c) of the Memorandum of Appeal.

As the judgment under appeal is in the nature of a reversing judgment in so far as the relief of eviction of the appellant from the suit premises is concerned, the balance of convenience requires that the said judgment not be given effect to pending consideration of this second appeal on merits.

There shall accordingly be stay of all further proceedings pursuant to the judgment under appeal till the disposal of this case.

Registry is directed to call for the records from the Courts below and prepare the paper book for expeditious hearing of the appeal.

Post on 28.01.2022.

A copy of this order shall be supplied online or through whatsapp to the learned counsel for the parties.

CHIEF JUSTICE

Indrajeet