Kshetrimayum Chandra Singh vs Ksh. Modhubala @ Ibema Devi & 3 Ors
2023 Latest Caselaw 31 Mani

NINGOM Digitally  signed
         by NINGOMBAM
BAM      VICTORIA
                                                                                   Item Nos. 2-3
         Date: 2023.01.18
VICTORIA 16:25:46 +05'30'
                                       IN THE HIGH COURT OF MANIPUR
                                                 AT IMPHAL

                                       CRP(C.R.P. Art.227) No. 2 of 2023

                           Kshetrimayum Chandra Singh.
                                                                            ...Petitioner
                                                      - Versus -
                           Ksh. Modhubala @ Ibema Devi & 3 Ors.
                                                                          ...Respondent
                                                  With
                                      MC(CRP(CRP Art.227)) No. 1 of 2023

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

                                                    ORDER

18-01-2023

Heard Mr. N. Ibotombi, learned senior counsel, appearing for the petitioner.

Notice to the respondents, returnable on 06-02-2023.

Steps shall be taken for effecting service of notice upon them by speed post for the date fixed and proof of such service shall be filed.

Perusal of the judgment and order dated 14-10-2022 in Revenue Revision Case No. 12 of 2019 reflects that the petitioner herein had the benefit of the interim order dated 04-10-2019 passed in the said case till its dismissal on 14-10-2022.

That being so, there shall be stay of the order dated 04-01-2019 passed by the SDO, Thoubal, in Revenue Partition Case No. 4 of 2019 till the next date of hearing.

Post on 06-02-2023.

CHIEF JUSTICE Victoria