Manipur High Court
Md. Nasiruddin Khan vs Lourembam Rameshwor Meetei & 4 Ors on 22 November, 2022
Author: Ahanthem Bimol Singh
Bench: Ahanthem Bimol Singh
CHONGNUNKI Digitally signed by
CHONGNUNKIM GANGTE
M GANGTE Date: 2022.11.22 14:11:39
+05'30'
Item No. 38,43 & 44
IN THE HIGH COURT OF MANIPUR
AT IMPHAL
El.Pet. No. 8 of 2022 with El.Recr.Pet. No. 10 of 2022 with
MC(El.Pet.) No. 52 of 2022
Md. Nasiruddin Khan
....Petitioner(s)
-Versus-
Lourembam Rameshwor Meetei & 4 Ors
....Respondent(s)
BEFORE HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH 22.11.2022 On joint prayer made by the parties, list these cases again on 1st December, 2022.
JUDGE kim Item No. 39 IN THE HIGH COURT OF MANIPUR AT IMPHAL MC(El.Pet.) No. 200 of 2022 Lourembam Rameshwor Meetei ....Applicant(s)
-Versus-
Md. Nasiruddin Khan & 4 Ors ....Respondent(s) BEFORE HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH 22.11.2022 Heard Mr. N. Kumarjit, learned senior counsel assisted by Mr. N. Zequeson, learned counsel appearing for the applicant and Mr. H. S Paonam, learned senior counsel assisted by Mr. S. Gunabanta, learned counsel appearing for the contesting respondent No. 1.
The present application has been filed seeking leave to allow the applicant to file replication to the written objection filed by the respondent No. 1 in the connected MC(El.Pet.) No. 158 of 2022.
Mr. H. S Paonam, learned senior counsel appearing for the respondent No. 1/contesting respondent submitted that he has no objection in allowing the present application.
After hearing the submission made by the counsel for both the parties and on perusal of the record, this Court found that there is adequate reason for allowing the present application.
In view of the above, the present application is allowed.
Registry is directed to place on record the replication filed by the applicant in the connected record.
Misc case stands disposed of.
JUDGE kim Item No. 40 IN THE HIGH COURT OF MANIPUR AT IMPHAL MC(El.Pet.) No. 201 of 2022 Lourembam Rameshwor Meetei ....Applicant(s)
-Versus-
Md. Nasiruddin Khan & 4 Ors ....Respondent(s) BEFORE HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH 22.11.2022 Heard Mr. N. Kumarjit, learned senior counsel assisted by Mr. N. Zequeson, learned counsel appearing for the applicant and Mr. H. S Paonam, learned senior counsel assisted by Mr. S. Gunabanta, learned counsel appearing for the contesting respondent No. 1.
The present application has been filed seeking leave to allow the applicant to file replication to the written objection filed by the respondent No. 1 in the connected MC(El.Pet.) No. 159 of 2022.
Mr. H. S Paonam, learned senior counsel appearing for the respondent No. 1/contesting respondent submitted that he has no objection in allowing the present application.
After hearing the submission made by the counsel for both the parties and on perusal of the record, this Court found that there is adequate reason for allowing the present application.
In view of the above, the present application is allowed.
Registry is directed to place on record the replication filed by the applicant in the connected record.
Misc case stands disposed of.
JUDGE kim Item No. 41 IN THE HIGH COURT OF MANIPUR AT IMPHAL MC(El.Pet.) No. 201 of 2022 Lourembam Rameshwor Meetei ....Applicant(s)
-Versus-
Md. Nasiruddin Khan & 4 Ors ....Respondent(s) BEFORE HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH 22.11.2022 Heard Mr. N. Kumarjit, learned senior counsel assisted by Mr. N. Zequeson, learned counsel appearing for the applicant and Mr. H. S Paonam, learned senior counsel assisted by Mr. S. Gunabanta, learned counsel appearing for the contesting respondent No. 1.
The present application has been filed seeking leave to allow the applicant to file replication to the written objection filed by the respondent No. 1 in the connected MC(El.Pet.) No. 157of 2022.
Mr. H. S Paonam, learned senior counsel appearing for the respondent No. 1/contesting respondent submitted that he has no objection in allowing the present application.
After hearing the submission made by the counsel for both the parties and on perusal of the record, this Court found that there is adequate reason for allowing the present application.
In view of the above, the present application is allowed.
Registry is directed to place on record the replication filed by the applicant in the connected record.
Misc case stands disposed of.
JUDGE kim Item No. 42, 45 & 46 IN THE HIGH COURT OF MANIPUR AT IMPHAL MC(El.Pet.) No. 159 of 2022 with MC(El.Pet.) No. 157 of 2022 with MC(El.Pet.) No. 158 of 2022 with Lourembam Rameshwor Meetei ....Applicant(s)
-Versus-
Md. Nasiruddin Khan & 4 Ors ....Respondent(s) BEFORE HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH 22.11.2022 Heard Mr. N. Kumarjit, learned senior counsel assisted by Mr. N. Zequeson, learned counsel appearing for the applicant and Mr. H. S Paonam, learned senior counsel assisted by Mr. S. Gunabanta, learned counsel for the contesting respondent No. 1. None appeared for the other respondents.
It has been submitted by both the parties that exchange of pleadings are complete and the matters can be heard on merit.
As prayed for, list these cases again on 1st December, 2022 for final disposal.
JUDGE kim