Smt. Naorem Ongbi Ibemhal Devi vs Ngangom Ibochou Singh And 2 Ors
2023 Latest Caselaw 259 Mani

SHAMURAILATPAM SUSHIL             Digitally signed by SHAMURAILATPAM       Page |1
                                  SUSHIL SHARMA
SHARMA                            Date: 2023.10.06 16:59:09 +05'30'
                                                                       Items No. 22-23
                           IN THE HIGH COURT OF MANIPUR
                                     AT IMPHAL

                                     MAF No. 1 of 2023

          Smt. Naorem Ongbi Ibemhal Devi
                                                             ...Appellant
                               - Versus -

          Ngangom Ibochou Singh and 2 Ors.
                                                         ...Respondents

With MC(MAF) No. 1 of 2023

BEFORE HON'BLE THE ACTING CHIEF JUSTICE M.V. MURALIDARAN

06.10.2023

[1] Heard Mr. P. Tomcha, learned counsel for the appellant

in MAF No. 1 of 2023 and for the applicant in MC(MAF) No. 2023.

[2] The fourth respondent in WP(C) No. 2002 of 2001 has

filed civil suit before the learned Civil Judge (Senior Division), Imphal

West, Manipur in O.S. No. 42 of 2023 in which he filed Judl. Misc.

case No. 369 of 2023 and the learned Civil Judge (Senior Division),

Imphal West, Manipur, under Order 39 Rule 1 of CPC, considering his

case, on 29.09.2023, dismissed the said Misc. application. Against the

order, this MAF No. 1 of 2023 has been filed by the plaintiff/ petitioner

before this Court.

[3] On perusal of the records attached with this Appeal, this

Bench came to know that there is a Judgment in WP(C) No. 2002 of

2001 dated 05.09.2023 (Annexure-A/4) in which the present petitioner

was the fourth Respondent and the respondent is the petitioner in the Page |2

said writ petition. It is further come to know that the fourth Respondent

in the writ petition has filed the suit for the same prayer sought for in

the writ petition. This Bench already decided the case between this

Appellant and the Respondent and therefore, this Bench is not

inclined to interfere in this case.

[4] Therefore, Registry is directed to post the matter before

the another Bench.

[5] The Registry is also directed to place the matter before

Hon'ble the Acting Chief Justice for administrative order.

ACTING CHIEF JUSTICE

Sushil