Union Of India; & Ors vs S.H. Basudeva Sharma
2022 Latest Caselaw 206 Mani

Citation : 2022 Latest Caselaw 206 Mani
Judgement Date : 13 May, 2022

Manipur High Court

Union Of India; & Ors vs S.H. Basudeva Sharma on 13 May, 2022

KABORA Digitally signed
MBAM byKABORAMBAM                                                                         Item No. 3 & 4
SANDEE SANDEEP
                                      IN THE HIGH COURT OF MANIPUR
                  SINGH
        Date: 2022.05.13
        18:20:16 +05'30'
P SINGH
                                                AT IMPHAL

                                            MC (W.A.) No. 31 of 2021

                            Union of India; & Ors.
                                                                                         Applicants
                                                     Vs.
                            S.H. Basudeva Sharma
                                                                                        Respondent

With MC (W.A.) No. 111 of 2022 [Ref: MC (W.A.) No. 31 of 2019]

BEFORE HON'BLE THE CHIEF JUSTICE MR. SANJAY KUMAR HON'BLE MR JUSTICE LANUSUNGKUM JAMIR 13.05.2022 Sanjay Kumar (C.J.):

Mr. Kh. Samarjit, learned ASG, appears for the applicants; and Mr. M.

Devananda, learned counsel, appears for the respondent.

MC (W.A.) No. 31 of 2021 was filed by the Union of India and its officials

in the Central Reserve Police Force (CRPF) claiming that, after excluding the

permissible period in computing the period of limitation, the writ appeal proposed

to be filed by them against the judgment and order dated 26.11.2019 in W.P. (C)

No. 471 of 2016 is within time. Thereafter, they filed MC (W.A.) No. 111 of 2022

seeking to amend and correct the condone delay petition filed by them in

MC (W.A.) No. 31 of 2019.

While so, Mr. Kh. Samarjit, learned ASG, would seek leave to withdraw

both the miscellaneous cases, reserving liberty to the applicants to file an appeal

afresh with appropriate miscellaneous applications.


          MC (W.A.) No. 31 of 2019 with
          MC (W.A.) No. 111 of 2022                                                             Page 1
           Leave granted.

MC (W.A.) No. 31 of 2021 and MC (W.A.) No. 111 of 2022 are accordingly

dismissed as withdrawn with the liberty aforestated.

In consequence, the unnumbered writ appeal shall stand rejected.

                    JUDGE                      CHIEF JUSTICE
Sandeep




MC (W.A.) No. 31 of 2019 with
MC (W.A.) No. 111 of 2022                                                Page 2