Meitankeishangbam Raghumani ... vs State Of Manipur; & Ors
2022 Latest Caselaw 400 Mani

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AMBAM byKABORAMBAM
SAPANA SAPANA   CHANU
       Date: 2022.08.31
       17:43:20 +05'30'
CHANU
                                                                                            Item No. 24
                                      IN THE HIGH COURT OF MANIPUR
                                                AT IMPHAL
                                           MC (WA) No. 143 of 2022
                              Meitankeishangbam Raghumani Singh                    Petitioner
                                                     Vs.
                              State of Manipur; & Ors.                          Respondents

BEFORE HON'BLE THE CHIEF JUSTICE MR. SANJAY KUMAR HON'BLE MR. JUSTICE MV MURALIDARAN 31.08.2022.

Sanjay Kumar (C.J.):

By way of this miscellaneous case, the applicant seeks condonation of

the delay of 22 days in the presentation of an appeal against the judgment and

order dated 17.05.2022, in so far as it relates to WP (C) No. 76 of 2021.

Heard Mr. Kh. Thoungamba, learned counsel for the applicant; and Mr.

Lenin Hijam, learned Advocate General, Manipur, appearing for the respondents.

It appears that the applicant initially filed a copy application on

25.05.2022 to secure the certified copy of the judgment under appeal, but

thereafter, he had to apply again afresh on 04.07.2022 for the same. As the delay

is meagre and as an appeal is stated to have been filed against the very same order

in so far as it pertains to the other writ petition, sufficient grounds are made out

for condonation of the said delay.

MC (WA) No. 143 of 2022 is accordingly allowed, condoning the delay of

22 days in the presentation of the appeal.

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

order, and list the same for admission on 10.10.2022.

                          Sapana            JUDGE                             CHIEF JUSTICE