Md. Amin Shah vs Nahakpam Indrajit Singh
2022 Latest Caselaw 11 Mani

SHOUGRA Digitally signed                                                                     IN. 80 & 81
         by
KPAM     SHOUGRAKPAM
         DEVANANDA
DEVANAN SINGH                                 IN THE HIGH COURT OF MANIPUR
         Date: 2022.01.18
DA SINGH 21:11:19 +05'30'
                                                          AT IMPHAL
                                                      (Video Conference)

                        El. Petn. No. 9 of 2017
                        Md. Amin Shah                                   ... Petitioner
                              Vs.
                        Nahakpam Indrajit Singh                         ... Respondents

With MC(EP) No. 42 of 2021 B E F O R E HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH 18-01-2022 Head Mr. S. Biswajit, learned counsel appearing for the petitioner and Mr. M. Devananda, learned counsel appearing for the respondent No. 1.

It has been submitted by the learned counsel appearing for the petitioner that despite issuance of the Election Code of Conduct for the 12th Assembly Election, the present petition has not become infructuous and on the other hand, the counsel for the respondent No. 1 submitted that after issuance of the Election Code of Conduct and the notification for the next election, the present petition has become infructuous. In this regard, both the counsels appearing for the parties prayed for granting one weeks' time to produce the necessary authorities and judgments in this regard so as to enable the Court to decide the issue.

As prayed for, list these cases again on 28-01-2022

JUDGE Devananda