Laishram Janata Devi vs Laishram Sanatombi Devi And Another
2025 Latest Caselaw 18 Mani

Manipur High Court

Laishram Janata Devi vs Laishram Sanatombi Devi And Another on 14 May, 2025

Author: A. Guneshwar Sharma

Bench: A. Guneshwar Sharma

SHAMURAILATP Digitally signed by
             SHAMURAILATPAM SUSHIL
AM SUSHIL    SHARMA                                                                       Page |1
             Date: 2025.05.14 13:30:22
SHARMA       +05'30'
                                                                                           Item No. 17
                                         IN THE HIGH COURT OF MANIPUR
                                                   AT IMPHAL

                                           MC(Mat. App.) No. 8 of 2024


                          Laishram Janata Devi

                                                                                         Applicant
                                                  Vs.
                          Laishram Sanatombi Devi and another

                                                                                     Respondents

                                               BEFORE
                          HON'BLE THE CHIEF JUSTICE MR. D. KRISHNAKUMAR
                            HON'BLE MR. JUSTICE A. GUNESHWAR SHARMA

                                                     ORDER

14.05.2025 (D. Krishnakumar, C.J) :

[1] Mr. Th. Trimlachandra, learned counsel, appears for the applicant and

Mr. Th. Monish Anand, learned counsel, appears for the respondents.

[2] The present miscellaneous application has been filed under Section 5

of the Limitation Act for condoning the delay of 70 (seventy) days in filing an appeal

against the Judgment and order dated 07.08.2024 passed by the Ld. Family Court,

Manipur in Mat. (Dec.) Suit No. 9 of 2024.

[3] This Court has gone through the reasons given in the application for

condoning the delay of 70 (seventy) days in preferring the appeal and we are also

satisfied with the reasons given therein. The learned counsel appearing for the

respondents has also made no serious objection in allowing the condone delay

application.

Page |2

[4] Accordingly, the miscellaneous application is allowed.

[5] The delay of 70 (seventy) days in filing the appeal against the

Judgment and order dated 07.08.2024 passed by the Ld. Family Court, Manipur in

Mat. (Dec.) Suit No. 9 of 2024 is condoned.

[6] Registry is directed to number the appeal if it is otherwise in order

and list the same for admission.

                    JUDGE                             CHIEF JUSTICE
Sushil