Manipur High Court
Houlim Sokhopao Mate @ Benjamin vs Lorho S. Pfoze & 6 Others on 10 May, 2022
Author: Mv Muralidaran
Bench: Mv Muralidaran
KABOR Digitally
by
signed
AMBAM KABORAMBAM
LARSON
Item - 32
LARSO Date:
2022.05.10
IN THE HIGH COURT OF MANIPUR
AT IMPHAL
N 17:11:18 +05'30'
El. Petn. No.1 of 2019
Houlim Sokhopao Mate @ Benjamin
.... Petitioner/s
- Versus -
Lorho S. Pfoze & 6 Others
.... Respondent/s
BEFORE HON'BLE MR. JUSTICE MV MURALIDARAN 10.05.2022 Pursuant to the order of this Court dated 25.04.2022, the D.W. No.5 was examined and cross-examined in part on 06.05.2022. Thereafter, he seeks time. Accordingly, the matter was adjourned to 07.05.2022 by the Advocate Commissioner for continuation of the cross-examination. On 07.05.2022, the learned counsel appearing for the election petitioner completely cross-examined the D.W. No.5 and the D.W. No.5 was discharged.
[2] Since this Court directed on 25.04.2022 to examine and cross- examined the D.W. No.5 and D.W. No.6 on 06.05.2022 and 07.05.2022 and report this Court on 10.05.2022. But due to the continuation of the cross- examination of D.W. No.5 on 06.05.2022 which is continued till 07.05.2022, the evidence of the D.W. No.6 was not taken up. Therefore, the Learned Advocate Commissioner sought further time for examination and cross- examination of the D.W. No.6 and the matter was directed to be posted today.
[3] When the matter is taken up today, I heard Mr. Ajoy Pebam, learned counsel for the petitioner and Mr. H.S. Paonam, learned senior counsel for the Respondents.
[4] Mr. H.S. Paonam, learned senior counsel for the Respondent No.1 seeks time for examination of the D.W. No.6 on 13.05.2022 and Mr. Ajoy Pebam, learned counsel for the petitioner also agreed to cross- examine the D.W. No.6 on that day itself.
[5] Both the counsels are directed to examine and cross-examine the D.W. No.6 on 13.05.2022 without fail. On recording the evidence of D.W. No.6, the Advocate Commissioner is directed to send the bundle to the Court.
[6] Mr. H.S. Paonam, learned senior counsel for the petitioner is directed to file the affidavit of D.W. No.6 and furnish the copy well in advance to Mr. Ajoy Pebam, learned counsel for the petitioner. [7] Registry is directed to post this matter on 16.05.20222. [8] Mr. H.S. Paonam, learned senior counsel for the Respondent is directed to pay a sum of Rs.10,000/- (Rupees ten thousand) only to Mr. S. Jhaljit, learned Advocate Commissioner as fees. [9] Registry is directed to issue copy of this order to both the parties.
JUDGE
- Larson