Supreme Court - Daily Orders
Daikhothang Haokip vs Hemkholun Haokip on 1 September, 2015
Bench: T.S. Thakur, Kurian Joseph
ITEM NO.7 COURT NO.2 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 26134/2013
(Arising out of impugned final judgment and order dated 21/05/2013
in WA No. 35/2012 passed by the High Court Of Manipur At Imphal)
DAIKHOTHANG HAOKIP Petitioner(s)
VERSUS
HEMKHOLUN HAOKIP AND ORS Respondent(s)
(with appln. (s) for permission to file additional documents and
interim relief and office report)
Date : 01/09/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE T.S. THAKUR
HON'BLE MR. JUSTICE KURIAN JOSEPH
For Petitioner(s) Mr. Rana Ranjit Singh,Adv.
Mr. Sedharth Sankar,Adv.
For Respondent(s) Mr. Sapam Biswajit Meiti,Adv.
Mr. Z.H. Isaac Haiding,Adv.
Mr. Khusbanshi,Adv.
Mr. Ashok Kumar Singh,Adv.
Mr. S. Vijayanand Sharma,Adv.
Mr. Pukhrambam Ramesh Kumar,Adv.
Mr. Sumit Kumar Vats,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard.
We do not see any merit in this special leave petition, which is hereby dismissed.
We however permit the parties to approach the civil court for an expedited hearing and disposal of the civil suit pending before it.
Signature Not Verified Digitally signed by Mahabir Singh Date: 2015.09.01 16:08:19 IST Reason: (MAHABIR SINGH) (VEENA KHERA) COURT MASTER COURT MASTER