Manipur High Court
R.K. Sanataombi Devi vs Gourachandra Mahaprabhu Debta on 8 August, 2022
LAIREN Digitally
signed by
Item No. 19
MAYUM LAIRENMAYU
M INDRAJEET
INDRAJ SINGH IN THE HIGH COURT OF MANIPUR
Date:
EET 2022.08.08
16:29:03
AT IMPHAL
SINGH +05'30'
CRP(CRP.Art.227) No. 26 of 2020
R.K. Sanataombi Devi, aged about 68 years, W/o Late Sagolsem Achou Singh,
of Uchiwa, presently at Khurai Soibam Leikai, P.O. & P.S. Porompat, Imphal
East District, Manipur-795005.
....Petitioner
- Versus -
1. Gourachandra Mahaprabhu Debta, a Hindu Deity, represented by its
Devotee, Shri R.K. Momon Singh S/o Late R.K. Achousana Singh, of
Khurai Soibam Leikai, P.O. & P.S. Porompat, Imphal East District,
Manipur-795005.
2. R.K. Momon Singh, aged about 73 years, S/o Late R.K. Achousana Singh,
of Khurai Soibam Leikai, P.O. & P.S. Porompat, Imphal East District,
Manipur-795005.
3. R.K. Haimo Singh, aged about 63 years, S/o Late R.K. Achousana Singh,
of Khurai Soibam Leikai, P.O. & P.S. Porompat, Imphal East District,
Manipur-795005.
4. R.K. Ibomcha Singh, aged about 61 years, S/o Late R.K. Achousana
Singh, of Khurai Soibam Leikai, P.O. & P.S. Porompat, Imphal East
District, Manipur-795005.
... Principal Respondents
5. R.K. Tekasana @ Terasana Singh, aged about 66 years, S/o Late R.K.
Sengoisana Singh, P.O. & P.S. Porompat, Imphal East District, Manipur-
795005.
6. Smt. Irungbam Ongbi R.K. Sanahanbi Devi, aged about 78 years, W/o I.
Chaobi Singh, D/o Late R.K. Achousana Singh, of Nagamapal Kangjabi
Leirak, P.O. & P.S. Imphal , Imphal West District, Manipur-795001.
7. Shri Arambam Indrakumar Singh, aged about 56 years, S/o Gouri Singh,
of Khurai Soibam Leikai, P.O. & P.S. Porompat, Imphal East District,
Manipur-795005.
8. Arambam Ongbi Ibetombi Devi, aged about 53 years, W/o A. Indrakumar
Singh, of Khurai Soibam Leikai, P.O. & P.S. Porompat, Imphal East
District, Manipur-795005.
9. R.K. Sanathoi Devi, aged about 66 years, W/o Yengkhom Hari Singh of
Cachar at present Khurai Soibam Leikai, P.O & P.S. Porompat, Imphal
East District, Manipur-795005.
...Proforma Respondents
BEFORE
HON'BLE THE CHIEF JUSTICE MR. SANJAY KUMAR
08.08.2022
This Civil Revision Petition, under Article 227 of the Constitution, was
filed against the order dated 27.01.2020 passed by the learned District Judge,
Imphal East, dismissing Judl. Misc. Appn. No. 81 of 2019. The said miscellaneous
case was filed for condonation of delay in presentation of an appeal against the
judgment and decree dated 18.05.2019 passed by the learned Civil Judge
(Senior Division), Imphal East, in O.S. No. 20 of 2015.
Mr. I. Sandeep, learned counsel, represents Mr. S. Devajit, learned
counsel, appearing for respondent Nos. 1 to 4.
There was no representation for Mr. L. Somorendro Roy, learned
counsel for the petitioner, when this case was taken up for hearing on
27.04.2022, 06.06.2022 and again, on 22.07.2022. It was accordingly directed
to be listed under the caption "Dismissal" on 08.08.2022.
Today, though the matter appears under the caption 'Dismissal',
there is no representation for Mr. L. Somorendro Roy, learned counsel for the
petitioner, or for the petitioner herself. It appears that the petitioner has no
interest in pursuing this matter.
This Civil Revision Petition is accordingly dismissed for
non-prosecution.
In the circumstances, there shall be no order as to costs.
CHIEF JUSTICE
Indrajeet
