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State Of Manipur; & Anr vs Ningthoujam Chandikumar Singh
2022 Latest Caselaw 131 Mani

Citation : 2022 Latest Caselaw 131 Mani
Judgement Date : 7 April, 2022

Manipur High Court
State Of Manipur; & Anr vs Ningthoujam Chandikumar Singh on 7 April, 2022
KABORA    Digitally signed

MBAM      by
          KABORAMBAM                                                                         Item No. 15
SANDEE    SANDEEP SINGH


P SINGH
          Date: 2022.04.07
          17:11:40 +05'30'             IN THE HIGH COURT OF MANIPUR
                                                 AT IMPHAL

                                             MC (W.A.) No. 79 of 2022

                             State of Manipur; & Anr.
                                                                                          Applicants
                                                  Vs.
                             Ningthoujam Chandikumar Singh
                                                                                         Respondent

BEFORE HON'BLE THE CHIEF JUSTICE MR. SANJAY KUMAR HON'BLE MR JUSTICE LANUSUNGKUM JAMIR 07.04.2022.

Sanjay Kumar (C.J.):

Mr. N. Kumarjit, learned Advocate General, Manipur, appears for the

appellants. Mr. HS Paonam, learned senior counsel, appears for the respondent.

By way of this application filed under Section 5 of the Limitation Act,

1963, the State of Manipur and its Registrar, Co-operative Societies, seek

condonation of the delay of 121 days in maintaining a writ appeal against the

judgment & order dated 24.10.2019 passed in W.P. (C) No. 1015 of 2016.

Notice having been ordered, Mr. HS Paonam, learned senior counsel,

appears for the respondent-writ petitioner. He states that he has no objection to

the condone delay application being considered on its own merits.

Paras 2(ii) and (iii) of the condone delay application set out the reasons

for the delay. As the delay is not substantial and sufficient explanation has been

offered therefor, the delay is condoned.

MC (W.A.) No. 79 of 2022 is accordingly allowed.

Registry is directed to number the appeal and the miscellaneous case, if

they are otherwise found to be in order, and list the same on 26.04.2022.

                                       JUDGE                       CHIEF JUSTICE
     Sandeep

                                                                                                Page 1
 

 
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