Rajkumar Chourjit Singh vs Sorensangbam Enjibala Devi; & Anr
2024 Latest Caselaw 23 Mani

Manipur High Court

Rajkumar Chourjit Singh vs Sorensangbam Enjibala Devi; & Anr on 31 January, 2024

Author: Ahanthem Bimol Singh

Bench: Ahanthem Bimol Singh

KABORAMBAM
SAPANA CHANU
Digitally signed by
                                                                                                     Item No. 16
KABORAMBAM SAPANA
CHANU


                                               IN THE HIGH COURT OF MANIPUR
Date: 2024.01.31 16:14:00
-08'00'




                                                          AT IMPHAL
                                               CRP (C.R.P. Art. 227) No. 50 of 2023

                                     Rajkumar Chourjit Singh                            Petitioner
                                                             Vs.
                                     Sorensangbam Enjibala Devi; & Anr.
                                                                                   Respondents

BEFORE HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH 31.01.2024

Heard Mr. M. Ibohal Singh, learned counsel appearing for the petitioner and Th. Henba, learned counsel appearing for the respondents.

The present revision petition had been filed with a prayer for restraining the further proceeding of the Execution Case No. 2 of 2023 for execution of the decree dated 31.01.2023 passed by this Court in RSA No. 2 of 2018.

Mr. Th. Henba, learned counsel appearing for the respondent No. 1 submitted that the said Execution Case has already been closed by evicting the judgment debtor from the suit land and by giving delivery of possession to the decree holder, vide order dated 21.11.2023 passed by the Court of Civil Judge Senior Division, Imphal West in Execution Case No. 2 of 2023. The learned counsel accordingly submitted that in view of the closure of the Execution Case, no cause survives for adjudication in the present revision petition and accordingly, the present revision petition be closed as infructuous.

Mr. M. Ibohal Singh, learned counsel appearing for the petitioner also fairly submitted that since the Execution Case No. 2 of 2023 had been already disposed of, no cause survives for adjudication in the revision petition and accordingly, the present revision petition can be closed as infructuous.

Recording the submission made by the counsel appearing for the parties, the present revision petition is hereby closed as infructuous.

JUDGE Sapana

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