Gyan Prakash vs Haobam Anandi Devi; & Ors
2024 Latest Caselaw 368 Mani

Manipur High Court

Gyan Prakash vs Haobam Anandi Devi; & Ors on 23 August, 2024

KABORAMBA Digitally
          KABORAMBAM
                    signed by

M SANDEEP SANDEEP    SINGH
          Date: 2024.08.28
SINGH     10:49:15 +05'30'                                                                     Item No. 39
                                        IN THE HIGH COURT OF MANIPUR
                                                  AT IMPHAL
                                      MC [CONT CAS (C)] No. 83 of 2023
                                        [Ref: CONT CAS (C) No. 102 of 2022]
                         Gyan Prakash
                                                                                             Applicant
                                               Vs.
                         Haobam Anandi Devi; & Ors.
                                                                                         Respondents
                                              BEFORE
                        HON'BLE THE CHIEF JUSTICE MR. SIDDHARTH MRIDUL
                                                      ORDER

23.08.2024

The present application has been instituted on behalf of Gyan Prakash,

the applicant, praying as follows:

In the premises aforesaid, it is most respectfully prayed that your Lordships be pleased to allow the present Misc. Case by dispensing with the personal appearance of Respondent No. 1 in the above referred Contempt Case and provide reasonable time to comply with the said judgment and order dated 16.12.2021, and/or to pass any such other direction / order as deems fit in the interest of justice.

Ms. N. Saviti, learned counsel appearing on behalf of the respondents,

fairly does not oppose the application.

Ms. I. Bimola, learned counsel, appearing on behalf of the applicant, also

states that she wishes to comply with the directions issued by this Court in W.P.

(C) No. 586 of 2021 dated 16.12.2021 within a reasonable period of time.

In view of the foregoing as well as the averment made in the application,

the limited relief prayed for in the application is allowed.

The present miscellaneous application is disposed of accordingly.

CHIEF JUSTICE Sandeep