Smt. Meitankeisangbam (O) ... vs Shri Meitankeisangbam Indrajit ...
2022 Latest Caselaw 257 Mani

KABOR Digitally signed                                                                       Item No. 11 & 12
AMBAM byKABORAMBAM
SANDEE SANDEEP    SINGH


                                         IN THE HIGH COURT OF MANIPUR
        Date: 2022.06.07
        15:43:42 +05'30'
P SINGH
                                                   AT IMPHAL

                                            MC (Mat. App.) No. 2 of 2016
                                                       With
                                              Mat. App. No. 4 of 2016

                              Smt. Meitankeisangbam (O) Ibemcha Devi, aged about
                              32 years, W/o late M. Meghachandra Singh of Khurai
                              Thangjam Leikai, presently at Yairipok Nongpok
                              Keithelmanbi, P.O. & P.S. Yairipok in Thoubal District of
                              Manipur
                                                                                   Applicant/Appellant
                                                         -Versus-
                              1. Shri Meitankeisangbam Indrajit Singh, aged about
                                47 years, S/o late M. Ibotombi Singh of Khurai
                                Thangjam Leikai, P.O. & P.S. Porompat, Imphal East
                                District, Manipur.
                              2. Shri Meitankeisangbam Binoy Singh aged about 60
                                years, S/o late M. Ibopishak Singh of Khurai
                                Thangjam Leikai, P.O. & P.S. Porompat, Imphal East
                                District, Manipur.
                              3. Shri Meitankeisangbam Ibopishak Singh, aged about
                                 50 years, S/o late M. Ibotombi Singh of Khurai
                                 Thangjam Leikai, P.O. & P.S. Porompat, Imphal East
                                 District, Manipur.
                                                                                          ... Respondents

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

For the applicant/appellant : None appears

For respondent No. 1. : Mr. I. Denning, Advocate

Date of Order : 07.06.2022

MC (Mat. App.) No. 2 of 2016; & Anr. Page 1 (ORDER) Sanjay Kumar (C.J.):

Mr. I. Denning, learned counsel, appears for respondent No. 1.

Mat. App. No. 4 of 2016 was filed by respondent No. 3 in Mat. (G&W)

Suit No. 25 of 2014 on the file of the Family Court, Manipur at Lamphelpat,

aggrieved by the judgment and order dated 26.06.2015 passed therein, appointing

the petitioner in the said suit as the guardian of the person and properties of the

three minors, namely, (i) Meitankeishangbam Raj Singh, (ii) Meitankeishangbam

Ricky Singh and (iii) Km. Meitankeishangbam. The petitioner in the said suit is the

elder brother of the father of the minor children, who died on 26.09.2010, while

respondent No. 3 in the said suit, the appellant, is their mother.

As there was a delay of 25 days in the presentation of the appeal, the

appellant filed MC (Mat. App.) No. 2 of 2016 seeking condonation thereof. Notice

having been ordered on 17.03.2016, Mr. I. Lalitkumar, learned senior counsel, and

Mr. I. Denning, learned counsel, entered appearance for respondent No. 1, the

petitioner in the suit.

While so, there was no representation for the applicant/appellant or

her learned counsel, Ms. A. Binarani, on 16.03.2022, on 30.05.2022 and on

03.06.2022. In the light of such continued absence, these matters were directed to

be listed under the caption 'Dismissal' on 07.06.2022.

Today, yet again, there is no representation of Ms. A. Binarani, learned

counsel for the applicant/appellant. This Court is therefore constrained to draw the

inference that the applicant/appellant is not interested in pursuing this litigation.

MC (Mat. App.) No. 2 of 2016 is accordingly dismissed for

non-prosecution. In consequence, Mat. App. No. 4 of 2016 is also dismissed.

In the circumstances, there shall be no order as to costs.

                      JUDGE                       CHIEF JUSTICE
Sandeep




MC (Mat. App.) No. 2 of 2016; & Anr.                                            Page 2