Laishram Gamvi Singh Vs Longjam Ibohal Singh & 3 Ors.

Manipur High Court (Imphal) 21 Nov 2024 Revision Petition (CRP.Art.227) No. 46 Of 2024, Miscellaneous Case (Revision Petition (CRP.Art.227) No. 80 Of 2024 (2024) 11 MAN CK 0023

Bench: Single Bench

Judgement Snapshot

Case Number

Revision Petition (CRP.Art.227) No. 46 Of 2024, Miscellaneous Case (Revision Petition (CRP.Art.227) No. 80 Of 2024

Hon'ble Bench

Ahanthem Bimol Singh, J

Advocates

N. Ibotombi

Judgement Text

Translate:

Ahanthem Bimol Singh, J

Heard Mr. N. Ibotombi, learned senior counsel appearing for the petitioner.

Issue notice in both the petition as well as the stay application, returnable within 4(four) weeks.

Petitioner is to take steps for service of notice upon the respondents by way of speed post service.

Steps should be taken within 2(two) weeks and petitioner is to file affidavit showing proof of service of such notice.

List these cases again on 17.01.2025 for consideration of the prayer for passing interim order.

In the meantime, the proceedings of the Misc. Case No. 122/SDC/IW(C)-II dated 08.12.2023 (Ref: Revenue Revision Case No. 5/SDC/IW(C) of 2015) pending before the learned SDC Imphal West should remain suspended till the next date.

Madhya Pradesh High Court