Suresh Jain vs Nongthongbam Brajamani Singh & 7 ...
2022 Latest Caselaw 300 Mani

NINGOM Digitally  signed
         by NINGOMBAM
BAM      VICTORIA
                                                                                      Item Nos. 5-11
         Date: 2022.07.12
VICTORIA 16:25:37 +05'30'
                                        IN THE HIGH COURT OF MANIPUR
                                                  AT IMPHAL

                                                  RFA No. 9 of 2019
                            Suresh Jain.
                                                                               ...Appellant
                                                        - Versus -

                            Nongthongbam Brajamani Singh & 7 Ors.
                                                                           ...Respondents
                                                      With
                                              MC(RFA) No. 19 of 2019
                                              MC(RFA) No. 20 of 2019
                                              MC(RFA) No. 22 of 2019
                                              MC(RFA) No. 23 of 2019
                                              MC(RFA) No. 7 of 2020
                                                RFA No. 1 of 2020

                                              B EF O R E
                              HON'BLE THE CHIEF JUSTICE MR. SANJAY KUMAR

                                                     ORDER

12-07-2022

Ms. N. Savitri, learned counsel, appearing for the appellant in RFA No. 9 of 2019, seeks time to file a rejoinder to the affidavits-in-opposition filed by Mr. I. Sandip, learned counsel for the respondents, in MC(RFA) Nos. 20, 22 & 23 of 2019, whereby leave was sought to file appeals against the common judgment of the Trial Court.

Mr. I. Sandip, learned counsel, seeks time to file his affidavit-in- opposition in MC(RFA) No. 7 of 2020 in RFA No. 1 of 2020, filed for interim relief. Mr. S. Samungou, learned counsel, represents Mr. N. Mahendra, learned counsel for the appellant in the said appeal.

Needful shall be done by the next date of hearing with advance copies to the counsel opposite.

Post on 22-08-2022.

CHIEF JUSTICE

Victoria