Loitongbam Bimolchand Singh vs Rajiv Kumar
2021 Latest Caselaw 311 Mani

LAISHRAM Digitally
           LAISHRAM
                    signed by

DHAKESHORI DHAKESHORI DEVI
DEVI
           Date: 2021.11.29
           12:52:47 +05'30'
                                                                                                        IN. 25


                                                   IN THE HIGH COURT OF MANIPUR
                                                                AT IMPHAL
                                                            (Video Conference)

                                Cont. Case (C) No. 98 of 2021
                                Loitongbam Bimolchand Singh                     ...Petitioner
                                       Vs.
                                Rajiv Kumar                                     ...Respondents
                                                         B E F O R E
                                               HON'BLE MR. JUSTICE KH. NOBIN SINGH
                                                               O R D E R

29-11-2021 When the matter is taken up for consideration, it has been submitted by Mr. B.R. Sharma, learned counsel for the respondents on the instruction that a petition for special leave to appeal has been preferred before the Hon'ble Supreme Court against the judgment & order dated 10-09-2021. It is further been submitted by him that there is no instruction so as to allow the petitioner to participate in the examination, even though last date for submitting eligibility certificate as well as for, curing the defects, if any, falls on 30-11-2021 i.e., tomorrow.

The concern of this Court is that if the petitioner is not permitted to sit for the forthcoming examination and if he success before the Hon'ble Supreme Court later, what will be the fate of the petitioner?.

Since, the matter being a contempt proceeding, this Court has no power to pass any appropriate order on merit and accordingly, list the matter on 22-12-2021 as prayed by Mr. B.R. Sharma, learned counsel for the respondents so as to enable him to file counter affidavit.

JUDGE

Dhakeshori