S. James vs Shri Ashok K K Meena
2025 Latest Caselaw 460 Mani

Manipur High Court

S. James vs Shri Ashok K K Meena on 3 April, 2025

SHAMURAILAT Digitally signed by
            SHAMURAILATPAM
PAM SUSHIL SUSHIL SHARMA                                                             Page |1
            Date: 2025.04.04
SHARMA      15:33:33 +05'30'
                                                                                     Item No. 24

                                IN THE HIGH COURT OF MANIPUR
                                          AT IMPHAL

                                     Cont. Cas(C) No. 27 of 2023
                                     Ref:- WP(C) No. 581 of 2020

                   S. James
                                                                           ...Petitioner
                                             - Versus -
                   Shri Ashok K K Meena, IAS and 3 Others
                                                                       ...Respondents

                                     B EF O R E
                    HON'BLE THE CHIEF JUSTICE MR. D. KRISHNAKUMAR

                                               ORDER

03.04.2025

[1] Mr. D. Julius Riamei, learned counsel, appears for the

respondents. None appeared for the petitioner.

[2] When the Contempt Petition came before this Court on

03.04.2023, this Court directed the matter to be posted on 15.05.2023 for

filing counter affidavit. Thereafter, the matter is listed before this Court today,

i.e. 03.04.2025.

[3] The counsel appearing for the respondents submitted that the

order passed by the writ court has been challenged in Writ Appeal No. 19 of

2023 and Writ Appeal No. 20 of 2023 before the Division Bench and the

learned Division Bench of this Court granted interim order dated 24.02.2023,

after hearing both the parties, thereby staying the order of the common

judgment and order dated 10.01.2023 passed in WP(C) No. 465 of 2021 and

WP(C) No. 581 of 2020. Now, the said writ appeals are pending before this Page |2

Court. Hence, he prays for closing of the contempt petition.

[4] Since the petitioner, party- in-person is not available before this

Court today, the learned counsel appearing for the respondents is permitted

to take notice to the petitioner, party-in-person, informing him for final

disposal of the contempt petition on the next date of hearing.

[5]          List the matter on 10.04.2025.




                                                      CHIEF JUSTICE

Sushil