Konthoujam Dhananjoy Singh vs Tongbram Lokendro Singh And 3 Others
2025 Latest Caselaw 217 Mani

Manipur High Court

Konthoujam Dhananjoy Singh vs Tongbram Lokendro Singh And 3 Others on 7 February, 2025

SHAMURAILATPAM SUSHIL SHARMA Digitally signed by SHAMURAILATPAM SUSHIL SHARMA
                             Date: 2025.02.12 14:17:19 +05'30'
                                                                                     Item No. 23
                             IN THE HIGH COURT OF MANIPUR
                                       AT IMPHAL
                             CRP (C.R.P.Art.227) No. 53 of 2024
               Konthoujam Dhananjoy Singh
                                                                                  Petitioner
                                      Vs.
               Tongbram Lokendro Singh and 3 Others
                                                           Respondents
                                     BEFORE
                HON'BLE THE CHIEF JUSTICE MR. D. KRISHNAKUMAR
                                            ORDER

07.02.2025 Learned counsel appearing for the petitioner submits that Execution

Case No. 6 of 2012 has been filed before the Court of Civil Judge Junior Division,

Imphal West-I for executing the Judgment, Decree and Order dated 30.12.2009

passed in O.S. No. 44 of 2008 which had been partly modified in C.A. No. 6 of 2010

before the Civil Judge Junior Division, Imphal at Lamphelpat and the same is

pending for more than 10 (ten) years though direction had been passed by this

Court in CRP(CRP Art. 227) No. 30 of 2023 on 15.06.2023 to dispose of the

execution case as expeditiously as possible, preferably within a period of 3 (three)

months from the date of receipt of the order and till date, the learned court below

has not disposed of the case.

The petitioner, therefore, filed the instant civil revision petition before

this court to direct the lower court below to dispose of the matter within a stipulated

period of time.

Registry is directed to get the explanation from the Civil Judge Junior

Division, Imphal West-I in connection with the pending Execution Case No. 6 of

2012 and file a report before this Court on the next date of hearing.

List the matter on 28.02.2025 under the caption "For Orders". The

CHIEF JUSTICE Sushil