State Of Manipur & Anr vs S. Nimai Singh & 4 Ors
2023 Latest Caselaw 213 Mani

                                                                     Item No. 6

                     IN THE HIGH COURT OF MANIPUR
                               AT IMPHAL

                         MC(WA) No. 69 of 2023

       State of Manipur & Anr.
                                                          ...Applicants
                                   - Versus -
       S. Nimai Singh & 4 Ors.
                                                       ...Respondents

                          B E F O R E
           HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH
           HON'BLE MR. JUSTICE A. GUNESHWAR SHARMA

                                 ORDER

22-06-2023 A. Bimol Singh, J.

Heard Mr. Y. Ashang, learned Government Advocate appearing for the

applicants and Mr. Th. Khagemba, learned counsel appearing for the contesting

respondent No. 1/writ petitioner in the connected writ petition and Mr. Boboy

Potsangbam, learned counsel appearing for pro forma respondent No. 5. None

appeared for pro forma respondent Nos. 2, 3 & 4 despite service of notice.

The present application has been filed with a prayer for condoning the

delay of 151 days in preferring the connected writ appeal. At the outset,

Mr. Th. Khagemba, learned counsel appearing for the contesting respondent

No. 1 fairly submitted that he has no objection in allowing the condonation

application inasmuch as in another connected writ appeal filed against the

impugned judgment and order, this Court already condoned the delay and the

writ appeal has been listed for admission hearing today. After hearing the

submission advanced by the learned counsel appearing for the parties and on

perusal of the record, we find sufficient ground for condoning the delay in

preferring the connected writ appeal. Accordingly, the delay of 151 days in

preferring the connected writ appeal is hereby condoned.

Registry is directed to number the connected writ appeal and list it

before this Court for admission hearing if the same is otherwise found to be in

order.

With the aforesaid direction, the present application is disposed of.

                                   JUDGE                                 JUDGE

Victoria




NINGO Digitally signed
MBAM by    NINGOMBAM
        VICTORIA
VICTORI Date: 2023.06.22
        15:07:53 +05'30'
A