Yumnam Manaoba And Anr vs N Ashok Kumar And Anr
2025 Latest Caselaw 723 Mani

Manipur High Court

Yumnam Manaoba And Anr vs N Ashok Kumar And Anr on 17 November, 2025

Author: A. Guneshwar Sharma

Bench: A. Guneshwar Sharma

                                                                      Item no. 63 & 64
OINAM                   IN THE HIGH COURT OF MANIPUR
       Digitally signed
THOIB byTHOIBA
          OINAM
                MEITEI
                                   AT IMPHAL
A      Date: 2025.11.17
       17:09:12 +05'30' Cont. Cas(C) No. 121 of 2024 with
MEITEI                  MC(Cont. Cas(C)) No. 126 of 2025

  Yumnam Manaoba and Anr.
                                                                      ... Petitioners
                                       - Versus -

  N Ashok Kumar and Anr.
                                                                    ... Respondents

                              B E F O R E
               HON'BLE MR. JUSTICE A. GUNESHWAR SHARMA

                                       ORDER

17.11.2025

[1] Present Mr. Th. Khagemba, learned counsel for the petitioners, Mr. L. Raju, learned counsel for the respondent no. 1 and Mr. P. Tamphamani, learned counsel for the respondent no. 2.

[2] The present contempt petition has been filed for non-compliance of the direction in judgment & order dated 08.04.2024 passed by this Court in W.P. (C) No. 801 of 2022 whereby, the respondents were directed to hold special D.P.C. with respect to petitioner nos. 1 & 2. On last date, this Court was informed that verification for the sport certificate submitted by the petitioners were underway and genuineness of the sport certificate was called from the Director (YAS), Govt. of Manipur for checking the genuineness of the sport certificate submitted by the petitioners herein and prayed for some time for compliance.

[3] Vide order dated 29.10.2025, this Court permitted time for compliance, failing which the respondent no. 2 was directed to appear in person today. Respondent no. 2 has filed an application for dispensing personal appearance on the ground that they have given appointment to the petitioner no. 1 and with respect to the certificate of the petitioner no. 2 verification is awaited from the Amateur Taekwondo Federation of India, Meghalaya requested vide letter dated 14.11.2025. It is submitted that the verification is awaited from the federation and some more time may be given to do the needful getting after necessary documents from the Amateur Taekwondo Federation of India, Meghalaya.

[4] In the circumstances, it is submitted that it may take some more time for compliance to the petitioner no. 2 and inability to comply fully is due to the reason stated herein. It is submitted that the personal appearance of the respondent no. 2 may be dispensed and he is ready to comply the directions of this Court.

[5] In the circumstances, 3(three) week's time is granted to the respondent no. 2 for submitting compliance report.

[6]            List these cases on 08.12.2025

[7]            Accordingly, the MC(Cont. Cas(C)) No. 126 of 2025 is disposed
of.




                                                         JUDGE




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