Manipur High Court
Mairembam Prithviraj Singh @ ... vs Pukhrem Sharatchandra Singh & Anr on 30 August, 2022
Author: Ahanthem Bimol Singh
Bench: Ahanthem Bimol Singh
Digitally signed by LAISHRAM
LAISHRAM DHAKESHORI DEVI
DHAKESHORI DEVI Date: 2022.08.30 16:36:15
+05'30' Item No. 50
IN THE HIGH COURT OF MANIPUR
AT IMPHAL
MC(EL.PET.) No. 80 of 2022
Mairembam Prithviraj Singh @ Prithiviraj ...Applicant/s
Vs.
Pukhrem Sharatchandra Singh & anr. ...Respondent/s
B E F O R E HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH 30-08-2022 Heard Mr. Ajoy Pebam, learned counsel appearing for the applicant ; Mr. N. Kumarjit, learned senior counsel assisted by Mr. N. Zequeson, learned counsel for respondent No. 1 and Mr. P. Praveen Kumar, learned counsel appearing for respondent No. 2.
The present application has been filed seeking leave for allowing the applicant to file written statement in the connected El. Recr. Pet. No. 3 of 2022. The counsel for the respondents have no objection in allowing the present application as the written statement had been filed within 90 days.
In view of the submission made above, the present application is allowed.
Registry is directed to put on record the said written statement.
Misc. case stands disposed of.
JUDGE Dhakeshori