[Cites 0, Cited by 0]
Manipur High Court
The International Society For Krishna ... vs Vrs on 5 February, 2026
Abujam
Surjit Singh Item No. 1
Digitally signed by IN THE HIGH COURT OF MANIPUR
Abujam Surjit Singh AT IMPHAL
Date: 2026.02.05
23:54:22 -08'00' Tr.P.(C) No. 1 of 2026
The International Society For Krishna Consciousness (ISKCON)
Petitioner/s
Vrs.
Ajit Das @ Wangkheimayum Amarjit Singh
Respondent/s
BEFORE
HON'BLE THE CHIEF JUSTICE MR. M. SUNDAR
(ORDER)
05.02.2026
A civil suit being Original Suit No.27/2020/2 of 2025 now on the file
of learned Civil Judge (Sr. Div.), Tamenglong, Manipur ('said suit' and 'said
Court' respectively for the sake of convenience) is the nucleus of the
captioned transfer petition.
2. Transfer petitioner filed said suit vide a March of 2021 plaint
originally in the 'Court of Civil Judge (Sr. Div.), Imphal West' (said original
Trial Court). To be noted, said suit has been filed with prayers inter-alia
for declaration of title qua immovable property and other reliefs such as
injunction, eviction etc.,
3. Post above suit, said original trial Court wrote to District Judge,
Imphal West requesting for transfer of said suit expressing certain difficulty,
acceding to this request District Judge, Imphal West transferred said suit to
said Court. To be noted, at this point of time, said Court and said original
Trial Court were both under jurisdiction of Civil Judge, Imphal West but
thereafter, qua bifurcation, Tamenglong District came into existence and said
Court is now not within the jurisdiction of District Judge, Imphal West.
4. In the aforesaid scenario, expressing certain difficulty in
travelling to Tamenglong ( Trial to commence after framing of issues) and
citing that both plaintiff and defendant are in Imphal, captioned transfer
petition has been filed with a prayer to transfer back said suit from said Court
to said original Trial Court
5. In the first listing on 03.02.2026, the following order was made.
03.02.2026
There is an averment in the transfer petition, more particularly in
paragraph No. 7 thereat - Original Suit No. 27 of 2020/2 of 2025 on the file of
Learned Civil Judge, Senior Division, Tamenglong is 'at a very early stage' and that
the same is next scheduled to be listed on 12.02.2026.
Owing to the afore-mentioned averment, this Court wanted to know the following:
(a) The previous date of listing;
(b) Adjudication made in the previous date of listing;
(c) Stage at which suit is to be listed on 12.02.2026.
Faced with the above situation, Mr. T. Rajendra, learned senior advocate
instructed by Md. Shakir Khan, learned counsel for the transfer petitioner, submitted
that he needs to get instructions.
Let instructions be obtained on the above 3(three) aspects as well as any other
aspect/s relevant to the transfer petition.
At the request of Md. Shakir Khan, learned counsel for the transfer petitioner
to get instructions from his counterpart and instruct learned senior counsel, list under
the caption 'MOTION' but in the daily list day after tomorrow i.e., on 05.02.2026.
6. Mr. T. Rajendra, learned senior counsel instructed by Md.
Shakir Khan, learned counsel submitted that as many as 6(six) Misc.Cases
are pending and therefore, the suit is kept for framing of issues subject to
Misc.Cases.
7. Issue notice to sole respondent, returnable by 16.03.2026.
8. Learned counsel on record for transfer petitioner is permitted
to serve on the counsel on record for sole defendant in the said Court i.e.,
Court of Civil Judge (Sr. Div.), Tamenglong, Manipur.
9. List on 16.03.2026.
CHIEF JUSTICE
Ab. Surjit
