Manipur High Court
Md. Nasiruddin Khan vs Lourembam Rameshwor Meetei & Ors on 31 August, 2022
Author: Ahanthem Bimol Singh
Bench: Ahanthem Bimol Singh
IN. 25
SHOUGRA Digitally
by
signed
KPAM SHOUGRAKPAM
DEVANANDA
DEVANAN SINGH
DA SINGH Date: 2022.08.31 IN THE HIGH COURT OF MANIPUR
15:48:12 +05'30'
AT IMPHAL
El. Petn. No. 8 of 2022
Md. Nasiruddin Khan ... Petitioner
Vs.
Lourembam Rameshwor Meetei & ors. ... Respondents
B E F O R E HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH 31-08-2022 Heard Mr. H.S. Paonam, learned senior counsel assisted by Mr. S. Gunabanta, learned counsel appearing for the petitioner and Mr. N. Kumarjit, learned senior counsel assisted by Mr. N. Zequeson, learned counsel appearing for the respondent No. 1. None appeared for the respondents No. 2 to 5, despite service of notice.
Accordingly, the election petition will be proceeded ex-parte against respondents No. 2 to 5.
The counsel for the petitioner seeks two week time for filing replication to the written statement filed by respondent No. 1.
As prayed for, list this case again on 15-09-2022.
JUDGE
Devananda
SHOUGRA Digitally signed IN. 26
by
KPAM SHOUGRAKPAM
DEVANANDA
DEVANAN SINGH
Date: 2022.08.31
DA SINGH 15:48:29 +05'30' IN THE HIGH COURT OF MANIPUR
AT IMPHAL
MC(El. Petn.) No. 83 of 2022
Lourembam Rameshwor Meetei ... Applicant
Vs.
Md. Nasiruddin Khan & ors. ... Respondents
B E F O R E
HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH 31-08-2022 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/ petitioner in the election petition.
The present application had been filed seeking leave for allowing the applicant to file written statement in the connected election petition.
Mr. H.S. Paonam, learned senior counsel appearing for the contesting respondent No. 1/ petitioner in the election petition submitted that he has no objection in allowing the present application since the written statement of the respondent No. 1 had been filed within 90 days.
In view of the submission made above, the present application is allowed.
Misc. case stands closed.
JUDGE Devananda SHOUGRA Digitally by signed IN. 27 KPAM SHOUGRAKPAM DEVANANDA DEVANAN SINGH Date: 2022.08.31 DA SINGH 15:48:47 +05'30' IN THE HIGH COURT OF MANIPUR AT IMPHAL El. Recr. Petn. No. 10 of 2022 Lourembam Rameshwor Meetei ... Petitioner Vs. Md. Nasiruddin Khan & ors. ... Respondents B E F O R E HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH 31-08-2022 Heard Mr. N. Kumarjit, learned senior counsel assisted by Mr. N. Zequeson, learned counsel appearing for the petitioner and Mr. H.S. Paonam, learned senior counsel assisted by Mr. S. Gunabanta, learned counsel appearing for the respondent No. 1.
As per office note dated 20-08-2022, it is indicated that notice has been successfully served upon respondents No. 2 to 5, however, no one appeared on their behalf. The counsel for the respondent No. 1 seeks two week time for filing written statement.
As prayed for, list this case again on 15-09-2022.
JUDGE
Devananda
SHOUGR Digitally
by
signed IN. 28
AKPAM DEVANANDA
SHOUGRAKPAM
DEVANAN SINGH
Date: 2022.08.31
DA SINGH 15:49:19 +05'30'
IN THE HIGH COURT OF MANIPUR
AT IMPHAL
MC(El. Petn.) No. 18 of 2022
Md. S. Daulat Khan ... Applicant
Vs.
Md. Nasiruddin Khan & ors. ... Respondents
B E F O R E
HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH 31-08-2022 Heard Mr. Dev Dutt, learned counsel appearing for the applicant, Mr. H.S. Paonam, learned senior counsel assisted by Mr. S. Gunabanta, learned counsel appearing for the respondent No. 1 and Mr. N. Kumarjit, learned senior counsel assisted by Mr. N. Zequeson, learned counsel appearing for the respondent No. 2. None appeared for the other respondents, despite service of notice.
The present application had been filed by the Joint Chief Electoral Officer, Manipur with a prayer for allowing the applicant to shift the EVMs and VVPATs involved/ used in the 6-Keirao Assembly Constituency in the 12th Manipur Legislative Assembly Election, 2022 from the designated strong room to the accredited factories for necessary updation.
It has been submitted at the bar by the learned counsel for the parties that no issue involving the said EVMs and VVPAts had been raised in the connected election petition as well as in the election recrimination petition and they have no objection in allowing the present application.
In view of the submission made above, the present application is allowed.
Misc. case stands disposed of.
JUDGE Devananda SHOUGRA Digitally by signed IN. 29 KPAM SHOUGRAKPAM DEVANANDA DEVANAN SINGH Date: 2022.08.31 DA SINGH 15:49:41 +05'30' IN THE HIGH COURT OF MANIPUR AT IMPHAL MC(El. Petn.) No. 51 of 2022 Lourembam Rameshwor Meetei ... Applicant Vs. Md. Nasiruddin Khan & ors. ... Respondents B E F O R E HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH 31-08-2022 Mr. N. Kumarjit, learned senior counsel assisted by Mr. N. Zequeson, learned counsel appearing for the applicant submitted that as the applicant has already filed written statement in the connected election petition, the present application has become infructuous and the same can be closed.
In view of the submission made above, the present application is hereby closed as infructuous.
JUDGE Devananda SHOUGRA Digitally by signed IN. 30 KPAM SHOUGRAKPAM DEVANANDA DEVANAN SINGH Date: 2022.08.31 DA SINGH 15:50:03 +05'30' IN THE HIGH COURT OF MANIPUR AT IMPHAL MC(El. Petn.) No. 52 of 2022 Lourembam Rameshwor Meetei ... Applicant Vs. Md. Nasiruddin Khan & ors. ... Respondents B E F O R E HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH 31-08-2022 Heard Mr. N. Kumarjit, learned counsel appearing 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 respondent No. 1. None appeared for the other respondents, despite service of notice.
The counsel for the respondent No. 1 seeks one week time for filing written objection.
As prayed for, list this case again on 15-09-2022.
JUDGE Devananda