Maringmei Acham vs M. Khuripou And Another
2023 Latest Caselaw 224 Mani

SHAMURAILATPAM SUSHIL             Digitally signed by SHAMURAILATPAM SUSHIL
                                  SHARMA
SHARMA                            Date: 2023.08.03 13:37:30 +05'30'         1|Page


                                                                  Suppl.-1, Item No. 13
                         IN THE HIGH COURT OF MANIPUR
                                   AT IMPHAL

                               Tr.P.(C) No. 2 of 2023

               Maringmei Acham

                                        ....... Petitioner
                        Vs.
               M. Khuripou and Another
                                          ....... Respondents

BEFORE HON'BLE THE ACTING CHIEF JUSTICE MR. MV MURALIDARAN

01.08.2023

[1] Heard Mr. S. Abung, learned counsel for the petitioner and

Mr. N. Umakanta, learned counsel for the respondents.

[2] The present Transfer Petition has been filed under Section

24 of the CPC seeking to transfer the case from one Court to another

Court on the ground of present prevailing situation. The Hon'ble Supreme

Court in SLP No. 6065 of 2021 directed the trial Court to dispose of the

Suits within a period of 8 months from the date of production of a copy of

the judgment before the Civil Judge (Senior Division), Churachandpur.

[3] Pursuant to the order passed by the Hon'ble Supreme

Court, due to prevailing situation at present in the State, the Suit has not

been disposed off within stipulated period of time the learned Civil Judge

has requested the Registrar General of this Court to obtain an order from

the Hon'ble Supreme Court for extension of time for trial of the Suits.

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[4] In the meantime, the present transfer petition has been filed

on the ground the learned Civil Judge has not disposed the Suit within

the time limit and due to prevailing situation the parties are unable to

appear before the Civil Judge, Churachandpur.

[5] When the matter came on earlier occasion, this Court

directed the Registrar General to send a letter to the Secretary General,

Supreme Court of India requesting for extension of time.

[6] Accordingly, the Registrar General, High Court of Manipur

by letter dated 29th July, 2023 requested the Secretary General, Supreme

Court of India to extend the time of 6 (six) months for disposal of the two

Suits namely, Original (Declaratory) Suit No. 3 of 2014 and Original

(Injunction) Suit No. 39 of 2014 and the said letter is pending before the

Hon'ble Supreme Court for consideration.

[7] Therefore, post this matter on 21.08.2023.

[8] Registry is directed to update the information with the regard

to the extension of time from the Hon'ble Supreme Court and list the

matter immediately after the information is received.

ACTING CHIEF JUSTICE Sushil