Ningthoujam Ningol Kananbala Devi vs Naoroibam Rajmani Singh
2024 Latest Caselaw 306 Mani

Manipur High Court

Ningthoujam Ningol Kananbala Devi vs Naoroibam Rajmani Singh on 24 July, 2024

Author: A.Guneshwar Sharma

Bench: A.Guneshwar Sharma

                                                                      75
                          IN THE HIGH COURT OF MANIPUR
                                    AT IMPHAL

       RSA No.4 of 2024


       Ningthoujam Ningol Kananbala Devi               ... Appellant

                                       -Versus-

       Naoroibam Rajmani Singh                         ... Respondent

BEFORE HON'BLE MR. JUSTICE A.GUNESHWAR SHARMA 24.07.2024 Present Mr.M.I.Sharma, learned for the appellant and Mr.Bikash Sharma, learned counsel for the respondent.

On 1.7.2024, at the time of issuing Notice, this Court found that the 2nd Appeal is against the judgment and order dated 22.12.2023 passed by the learned Addl District Judge (FTC) Manipur East in Civil Appeal No.1 of 2023. However, no decree was annexed for the offence. This Court ordered for inquiry from the appellate court as to whether decree was prepared. In response to the inquiry, learned Addl District Judge (FTC) Manipur East informed the Registrar General of this Court on 17.7.2024 that no decree was prepared in pursuance of judgment and order dated 22.12.2023 passed by the First Appellate Court.

List this case on 23.08.2024 to consider whether 2nd appeal is maintainable against the judgment and decree dated 22.12.2023.

                                                            JUDGE

       Priyojit

 RAJKUMAR     Digitally signed by
              RAJKUMAR PRIYOJIT
 PRIYOJIT     SINGH
              Date: 2024.07.26
 SINGH        12:50:42 +05'30'