R.K. Rojen Singh & Anr vs Kh. Nabakumar Singh & 4 Ors
2022 Latest Caselaw 212 Mani

NINGOM Digitally  signed
         by NINGOMBAM
BAM      VICTORIA                                                                           DB-2 Item No. 1
         Date: 2022.05.17
VICTORIA 16:57:21 +05'30'                   IN THE HIGH COURT OF MANIPUR
                                                      AT IMPHAL

                                                   MC(WA) No. 69 of 2019

                              R.K. Rojen Singh & Anr.
                                                                                     ...Applicants
                                                             - Versus -
                              Kh. Nabakumar Singh & 4 Ors.
                                                                                  ...Respondents

                                                  B E F O R E
                                  HON'BLE THE CHIEF JUSTICE MR. SANJAY KUMAR
                                     HON'BLE MR. JUSTICE M.V. MURALIDARAN

                                                          ORDER

17-05-2022 Sanjay Kumar (C.J.),

The applicants seek condonation of the delay of thirty-one days in the presentation of the appeal against the judgment and order dated 13-09-2019 passed in WP(C) No. 421 of 2017.

Mr. H.S. Paonam, learned senior counsel, states that he is instructed to appear for the principal respondent Nos. 1, 2 & 3. Mr. R.K. Umakanta, learned Government Advocate, appears for the proforma respondent Nos. 4 & 5, the State authorities. They state that they have no objection to the delay being condoned.

As sufficient cause for the delay has been set out in para Nos. 4 & 5 of the application, the delay is condoned.

Registry is directed to number the appeal, if it is otherwise found to be in order, and list the same for admission on 10-06-2022.

Copies of the appeal papers shall be furnished to Mr. H.S. Paonam, learned senior counsel, and Mr. R.K. Umakanta, learned Government Advocate, in the meanwhile.

                                                     JUDGE                       CHIEF JUSTICE

                   Victoria