Secretary Youth Development vs Ningthemcha Ongbi Mangi Devi
2023 Latest Caselaw 324 Mani

Manipur High Court

Secretary Youth Development vs Ningthemcha Ongbi Mangi Devi on 28 November, 2023

Author: A.Guneshwar Sharma

Bench: A.Guneshwar Sharma

                                                               49-50
             IN THE HIGH COURT OF MANIPUR
                       AT IMPHAL


RSA No.7 of 2023 with
MC (RSA) No.15 of 2023


Secretary Youth Development
Club & 3 Others                           ... Petitioners

                               -Versus-

Ningthemcha Ongbi Mangi Devi
@ Rajkumari Obngbi Mangi
Devi & 11 Ors                              ... Respondents

BEFORE HON'BLE MR. JUSTICE A.GUNESHWAR SHARMA 28.11.2023 Present Mr.N.Ibotombi, learned senior counsel assisted by Ms.N.Savitri, learned counsel for the appellant and Mr.Th.Modhu, learned senior counsel assisted by Mr.Th.Henba, learned counsel for respondent No.1.

Mr.N.Ibotombi, learned senior counsel submits that he is filing affidavit of service to respondent Nos.2 to 12.

As per tracking report, notices have been delivered to the respondents. Hence, service is complete.

Mr.Th.Modhu, learned senior counsel for respondent No.1 draws attention of this Court to the provisions of Chapter IV, Rule 7.(1) of the High Court of Manipur Rules, 2019, where it is stipulated that a Memorandum of appeal should be accompanied by

1) certified copy of the judgment and decree and decree or order appealed from; ; 2) typed copies of the judgment of the Trial Court and appellate court below; and 3) typed copies of the pleadings with English translation, if necessary.

Mr.Th.Modhu, learned senior counsel submits that the pleadings before the Trial Court has not been filed as contemplated in Rule 7 (1) of the High Court Rules, 2019. Mr.N.Ibotombi, learned senior counsel seeks three weeks' time for filing typed copies of the pleadings as stipulated in Rule 7(1).

List this case on 11.01.2024.

Mr.Modhu, learned senior counsel has pointed out that in most of the appeals filed before this Court, the provisions of Rule 7(1) of Chapter IV of the High Court Rules, 2019 has not been strictly complied and most appeals are filed without pleadings. It is further submitted that Registry may be directed for strict compliance of the provisions of Rule 7(1) of Chapter IV of the High Court Rules, 2019.

Registry is to examine due compliance of the said Rule 7(1) of Chapter IV of the High Court Rules, 2019 while accepting appeals on judgments and decree of the courts below.

Copy of the order may be placed before the Registrar, Judicial, for necessary information.

JUDGE

Priyojit

RAJKUMA by RAJKUMAR R PRIYOJIT PRIYOJIT Date:

SINGH

SINGH 2023.11.29 09:53:56 +05'30'