Akoijam Robindro/Robinkumar @ Pungou ... vs Tekhellambam (O) Sobita Devi
2025 Latest Caselaw 87 Mani

Manipur High Court

Akoijam Robindro/Robinkumar @ Pungou ... vs Tekhellambam (O) Sobita Devi on 5 June, 2025

SHAMURAILATPAM               Digitally signed by
                             SHAMURAILATPAM SUSHIL SHARMA
SUSHIL SHARMA                Date: 2025.06.10 14:30:03 +05'30'
                           IN THE HIGH COURT OF MANIPUR
                                     AT IMPHAL

                           CRP (CRP Art. 227) No. 58 of 2022

                Akoijam Robindro/Robinkumar @ Pungou Singh
                                                    Petitioner
                                        Vs.
                Tekhellambam (O) Sobita Devi

                                                 Respondent

                                 BEFORE
         HON'BLE THE CHIEF JUSTICE MR. KEMPAIAH SOMASHEKAR

                                         ORDER

05.06.2025 Mr. M. Chittaranjan, learned counsel for the petitioner and Ms.

N. Deepika, learned counsel for the respondent are present before the court

physically in this matter.

However, the judgment and decree has been rendered by the

court of the learned Civil Judge (Senior Division), Imphal West in Original

(Money) Suit No. 95 of 2012 (100/14) wherein the aforesaid order indicating

that plaintiff shall be entitled to recovery of a sum of Rs. 2,70,000/- (rupees

two lakhs seventy thousand) only from the defendant with the interest @

5% per annum from the date of filing the suit till realization of the decreetal

amount and sought for the other reliefs which is indicating in the aforesaid

order.

However, the learned counsel for both the parties in this

matter is seeking some short accommodation.

Hence, this matter would be listed on 18th July, 2025.

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holder/plaintiff be directed to submit memo of calculation and copy of the

same shall be furnished to the counsel for the petitioner for the purpose of

reference.

Accordingly, made an observation.

Consequently, this matter would be listed on 18th July, 2025.

CHIEF JUSTICE Sushil

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