Manipur High Court
Houlim Shokhopao Mate @ Benjamin vs Lorho S. Proze And 6 Ors on 17 May, 2022
Author: Mv Muralidaran
Bench: Mv Muralidaran
ABUJAM Digitally signed
by ABUJAM
SURJIT SURJIT SINGH
Item No. 36
Date: 2022.05.19
SINGH 02:50:59 +05'30'
IN THE HIGH COURT OF MANIPUR
AT IMPHAL
El. Pet. No.1 of 2019
Houlim Shokhopao Mate @ Benjamin
...Petitioner/s
- Versus -
Lorho S. Proze and 6 Ors.
...Respondent/s
BEFORE
HON'BLE MR. JUSTICE MV MURALIDARAN
ORDER
17.05.2022 [1] This Court allowed the application filed by the Respondent No.1 in MC(El. Petn.) No.6 of 2022 seeking the prayer to summon Smt. H. Rosita Devi, the Returning Officer, 2-Outer Manipur(ST) Parliamentary Constituency of the 17th Lok Sabha Election, 2019 for her appearance before this Court and for giving evidence in this Election Petition before this Court.
[2] Registry is directed to issue summons to the Returning Officer by namely Smt. H. Rosita Devi, who is presently working as the Additional Secretary Health & Family Welfare Govt. of Manipur for her appearance on 23.05.2022 at 12.30 p.m. and to give evidence. [3] Mr. Jhaljit, learned Advocate Commissioner is directed to record the evidence of the said witness by namely Smt. H. Rosita Devi, the Returning Officer to be examined by respondent No.1 and cross-examined by the Election Petitioner by giving fair opportunity to the parties and on completion of the evidence on 23.05.2022 and 24.05.2022, to report this Court on 25.05.2022. [4] Mr. HS. Paonam, learned senior counsel for the respondent No.1 is directed to pay a sum of Rs.10,000/-( ten thousand) on each day to the Advocate Commissioner as his fees.
[5] On completing the recording of the evidence, Mr. Jhaljit, learned Advocate Commissioner is directed to report this Court on 26.05.2022. [6] Registry is directed to post this matter on 26.05.2022.
Ab. Surjit JUDGE