Md. Fajur Rahim vs Usham Deben Singh & 3 Ors
2024 Latest Caselaw 425 Mani

Manipur High Court

Md. Fajur Rahim vs Usham Deben Singh & 3 Ors on 20 September, 2024

Author: A. Guneshwar Sharma

Bench: A. Guneshwar Sharma

                                                               Item No. 7


             IN THE HIGH COURT OF MANIPUR
                       AT IMPHAL

                         El.Pet. No. 23 of 2022

       Md. Fajur Rahim
                                                     .....Petitioner/s

                                 - Versus -

       Usham Deben Singh & 3 Ors.
                                                     .... Respondent/s

BEFORE HON'BLE MR. JUSTICE A. GUNESHWAR SHARMA

Order

20.09.2024

[1] Present Mr. N. Ibotombi, learned senior counsel assisted

by Ms. N. Savitri, learned counsel for the petitioner and Mr. M.

Hemchandra, learned senior counsel assisted by Mr. M. Rendy,

learned counsel for the respondent No. 1.

[2] Today, the matter is fixed for appointment of Advocate

Commissioner.

[3] Mr. M. Hemchandra, learned senior counsel for

respondent No. 1, submitted a written note suggesting the names of 2

(two) advocates for appointment as Advocate Commissioner for

recording deposition of witnesses, their names are (i) Mr. Ch. Momon,

Advocate and (ii) Mr. Y. Daljit, Advocate.

[4] Mr. N. Ibotombi, learned senior counsel for the petitioner,

has no objection in choosing any out of 2 (two) persons. [5] As agreed by both the learned counsel for the parties, Mr.

Y. Daljit, Advocate is appointed as Advocate Commissioner for

recording deposition of witnesses. The party who wishes to produce

the witnesses has to deposit a sum of Rs. 30,000/- per witness as

honorarium for the Advocate-Commissioner prior to examination of

such witness.

[6] Mr. N. Ibotombi, learned senior counsel for the petitioner,

and Mr. M. Hemchandra, learned senior counsel for respondent No. 1,

have submitted list of witnesses and the same are taken on record.

[7] Mr. M. Hemchandra, learned senior counsel for

respondent No. 1, submits that he is filing an application for bring on

record the judgment of the Hon'ble Supreme Court along with

documents and the same may be listed expeditiously when done.

[8] List this case before Advocate Commissioner on

25.09.2024 for recording of witness.

                                                              JUDGE

       Kh. Joshua Maring


KH.              Digitally signed by
                 KH. JOSHUA
JOSHUA           MARING
                 Date: 2024.09.23
MARING           14:35:17 +05'30'