Khwairakpa Baleshore Singh & 2 Ors vs Salam Kullachandra Singh
2024 Latest Caselaw 429 Mani

Manipur High Court

Khwairakpa Baleshore Singh & 2 Ors vs Salam Kullachandra Singh on 20 September, 2024

Author: A.Guneshwar Sharma

Bench: A.Guneshwar Sharma

                                                                                                  56-57
                                             IN THE HIGH COURT OF MANIPUR
                                                       AT IMPHAL

                              RSA No.5 of 2024 with
                              MC (RSA) No.31 of 2024


                              Khwairakpa Baleshore Singh & 2 Ors          ... Appellants

                                                               -Versus-

                              Salam Kullachandra Singh                    ... Respondent

BEFORE HON'BLE MR. JUSTICE A.GUNESHWAR SHARMA 20.09.2024 Present Mr.Santa Khaidem, learned counsel for the appellants.

Issue notice.

Appellants to take steps with respect to the respondent by Speed Post within one week and file affidavit for proof of service.

Learned counsel for the appellants prays for passing an interim order on maintaining status quo as on date as he has apprehension of demolition of his structures in execution of the impugned Decree and Judgment dated 30.07.2024 passed by the learned District Judge, Bishnupur in Civil Appeal No.1 of 2023. However, on perusal of the Decree, there is no direction of demolishing any structure of the appellant/defendant herein except for restraining the appellant/defendant from interfering with the respondent/plaintiff and for removal of the garbage from public road, this Court is of the opinion that no interim is called for at this stage as there is no direction for demolition of structures.

List this case on 25.10.2024.

JUDGE RAJKUMA Digitally signed by RAJKUMAR R PRIYOJIT PRIYOJIT SINGH Date: 2024.09.23 SINGH 14:56:38 +05'30' Priyojit