Sougaijam Arunkumar Singh; & Ors vs State Of Manipur; & Ors
2022 Latest Caselaw 292 Mani

KABORA    Digitally signed
          by                                                                                 Item No. 6
MBAM      KABORAMBAM
SANDEE    SANDEEP SINGH
          Date: 2022.07.08
                                      IN THE HIGH COURT OF MANIPUR
P SINGH   17:16:50 +05'30'
                                                AT IMPHAL
                                            MC (W.A.) No. 117 of 2022
                             Sougaijam Arunkumar Singh; & Ors.
                                                                                          Applicants
                                                    Vs.
                             State of Manipur; & Ors.
                                                                                       Respondents

BEFORE HON'BLE THE CHIEF JUSTICE MR. SANJAY KUMAR HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH 08.07.2022.

Sanjay Kumar (C.J.):

By way of this miscellaneous case, the applicants seek condonation of the delay of 86 days in the filing of the writ appeal against the common judgment and order dated 22.12.2021, in so far as it pertains to W.P. (C) No. 485 of 2016.

Notice having been served, Mr. Athouba Khaidem, learned Government Advocate, appears for respondent No. 1. M. B. Kirankumar, learned counsel, appears for respondents No. 2 & 7. There is no representation for respondents No. 3-6 despite service of notice. No affidavits-in-opposition have been filed in the miscellaneous case.

It may be noted that the judgment and order sought to be appealed against is dated 22.12.2021 and the appeal was filed on 22.04.2022. In terms of the orders passed by the Supreme Court in the context of the Covid-19 Pandemic, limitation stood frozen from 15.03.2020 till 28.02.2022 and the period of limitation for filing any application or proceeding stood extended by 90 more days from 28.02.2022. In effect, there is no delay, so to speak of, in the present case.

In any event, as the applicants have chosen to file this miscellaneous case, the same is allowed condoning the delay of 86 days in the presentation of the appeal.

Registry is directed to number the appeal, if it is otherwise found to be in order, and list the same for admission.

                                       JUDGE                      CHIEF JUSTICE
     Sandeep


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