(Through Video Conference) vs L. Ibotombi & 4 Ors
2022 Latest Caselaw 25 Mani

                                                                              Page - 1
         Digitally signed
KABOR    by
         KABORAMBAM
AMBAM    LARSON
         Date:
                                                                               Item - 39



LARSON
                                 IN THE HIGH COURT OF MANIPUR
         2022.01.28                        AT IMPHAL
         12:41:53 +05'30'
                                          RSA No. No.5 of 2006
                                       (Through Video Conference)

                K. Kumar Singh & 5 Ors.

                                                                      .... Appellant/s
                   - Versus -

                L. Ibotombi & 4 Ors.

                                                                    .... Respondent/s

BEFORE HON'BLE MR. JUSTICE MV MURALIDARAN

27.01.2022

Heard Mr. Kh. Chonjon, learned senior counsel for the

appellants and Mr. S. Devajit, learned counsel for the respondents.

[2] Since Mr. Kh. Chonjon, learned senior counsel for the

appellants already argued, Mr. S. Devajit, learned counsel for the

respondents argued in part today.

[3] During the course of argument, Mr. S. Devajit, learned

counsel for the respondents raised the point of the judgment and decree

dated 09.12.1996 passed in Civil Appeal No.41/73/16/84, but the said

judgment and decree in Civil Appeal No.41/73/16/84 dated 09.12.1996

passed by the Ld. District Judge, Manipur East, now re-named as Ld.

District Judge, Imphal West, is not available in the Court record.

Therefore, the learned counsel for the Respondent requested that Page - 2

suitable direction may be issued to call for the records in Civil Appeal

No.41/73/16/84 dated 09.12.1996

[4] Therefore, Registry is directed to call for the records in

respect of the Civil Appeal No.41/73/16/84 dated 09.12.1996 passed by

the Learned District Judge, Manipur East, now Learned District Judge,

Imphal West on or before 07.02.2022.

[5] Post this matter on 08.04.2022 for further continuation of

argument on the side of the respondents as part heard.

[6] Registry is directed to issue copy of this order to both the

parties through their whatsapp/e-mail as well as the Learned District

Judge, Imphal West through the Registry.

JUDGE

- Larson