Khekhomba Wangkhem vs Union Of India ; & Ors
2021 Latest Caselaw 230 Mani

KABORA Digitally signed
        by
MBAM KABORAMBAM                                                                                   Item No. 16
SANDEEP SANDEEP   SINGH
        Date: 2021.10.06
                                                                                   (Through Video Conferencing)

SINGH 15:30:45 +05'30'
                                       IN THE HIGH COURT OF MANIPUR
                                                 AT IMPHAL

                                           MC (W.A. No.) No. 41 of 2021

                            Khekhomba Wangkhem
                                                                                              Applicant
                                                      Vs.
                            Union of India ; & Ors.

                                                                                        Respondents

BEFORE HON'BLE THE CHIEF JUSTICE MR. SANJAY KUMAR HON'BLE MR. JUSTICE LANUSUNGKUM JAMIR

06.10.2021 Sanjay Kumar (C.J.):

Heard Mr. I Denning, learned counsel, appearing for the applicant.

By way of this application, condonation of the delay of 6 (six) days is

sought in the filing of an appeal against the judgment and order dated 11.01.2021

passed in W.P. (C) No. 581 of 2019 by a learned Judge of this Court .

Mr. Vijayanand Sharma, learned Sr. PCCG, appearing for all the

respondents, states that he has no objection to the condone delay application

being considered on its own merits.

The calculation of the delay is set out in paragraph 3 of the application.

The order under appeal was passed in January, 2021, at which point of time, the

general order passed by the Supreme Court with regard to extension of limitation,

owing to the Covid-19 pandemic, was holding the field. We therefore find no

reason to non-suit the appellant on the ground of delay.

The miscellaneous application is accordingly allowed condoning the

delay of 6 (six) days in the filing of the appeal.

Page 1 Registry is directed to number the appeal, if it is otherwise found to be

in order, and list the same for admission on 15.11.2021.

A copy of this order shall be supplied online or through whatsapp to the

learned counsel for the parties.

                    JUDGE                      CHIEF JUSTICE
Sandeep




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