Akoijam Chingkheinganbi Devi vs Vineet Joshi; & Ors
2025 Latest Caselaw 128 Mani

Manipur High Court

Akoijam Chingkheinganbi Devi vs Vineet Joshi; & Ors on 29 July, 2025

KABORAMBA Digitally
          KABORAMBAM
                    signed by

M SANDEEP SANDEEP SINGH
          Date: 2025.07.30
SINGH     12:06:02 +05'30'                                                 Sl. No. 24 & 25

                                IN THE HIGH COURT OF MANIPUR
                                          AT IMPHAL
                                  CONT. CAS (C) No. 113 of 2024

                     Akoijam Chingkheinganbi Devi
                                                                             Petitioner
                                              Vs.
                     Vineet Joshi; & Ors.
                                                                          Respondents

Clubbed with MC [CONT. CAS (C)] No. 71 of 2025

BEFORE HON'BLE THE CHIEF JUSTICE MR. KEMPAIAH SOMASHEKAR HON'BLE MR. JUSTICE A. GUNESHWAR SHARMA (ORDER) (K. SOMASHEKAR, C.J.) 29.07.2025 Learned counsel for the petitioner, Mr. B. Kirankumar; learned

senior counsel for respondent Nos. 8 & 9, Mr. M. Hemchandra; learned

counsel for Principal Accountant General (A&E), Manipur, Mr. S. Suresh; and

learned Government Advocate for respondent No. 6, Mr. RK Umakanta are

present before the Court physically.

CONT CAS (C) No. 113 of 2024 has been initiated by the

complainant/petitioner under Section 12 of the Contempt of Courts Act, 1971

read with Article 215 of the Constitution of India for initiating contempt

against the respondents/accused for willful and deliberate disobedience of

the order rendered by the Division Bench of this Court dated 14.05.2024 in

W.A. No. 19 of 2022.

Learned Government Advocate, Mr. RK Umakanta facilitates

documents on behalf of respondent No. 6 and the same is taken on record.

Page | 1 Whereas, the proceeding in MC [CONT CAS (C)] No. 71 of 2025

has been filed by the applicant/respondent No. 8 in the main contempt case,

CONT CAS (C) No. 113 of 2024, seeking for four weeks' time for full

compliance of the judgment and order dated 14.05.2024 passed in W.A. No.

19 of 2022.

Learned counsel for the complainant/petitioner, Mr. B.

Kirankumar, fairly submits that this application may be considered granting

four weeks' time for full compliance.

Therefore, keeping in view the submission made by learned

senior counsel for the applicant/respondent No. 8, inclusive of the

submission made by the complainant/petitioner, it is deemed appropriate

that the aforesaid miscellaneous application be allowed in the interest of

justice.

However, learned counsel for the contempt petitioner is

directed to submit a report relating to the correct date of birth of the

complainant/petitioner to the concerned authority forthwith, for

consideration of the relief and also for compliance of the order rendered by

the coordinate bench in the aforesaid writ appeal.

The applicant/respondent No. 8 is granted four weeks' time as

sought for in the miscellaneous case proceeding, for full compliance of the

aforesaid order rendered by the coordinate Bench of this Court in the writ

appeal, from the date of receipt of a copy of this order.

Page | 2 MC [CONT CAS (C)] No. 71 of 2025 is hereby disposed of.

In the meanwhile for disposal of the miscellaneous application,

learned counsel for the Principal accountant General (A & E), Manipur, Mr.

S. Suresh, who is appearing through Video conferencing, prays for two

weeks' time for issuance of authority after receipt of necessary documents

from the State Government.

Accordingly made an observation.

Registry is directed to list CONT CAS (C) No. 113 of 2024 on

08.09.2025.

                    JUDGE                              CHIEF JUSTICE
Sandeep




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