Manipur High Court
Konjengbam Sarbadash Singh vs Konjengbam Shantikumar Singh on 11 March, 2022
Author: Sanjay Kumar
Bench: Sanjay Kumar
Item No. 5
(Through Video Conferencing)
LAIREN Digitally
signed by
MAYUM LAIRENMAYU
M INDRAJEET IN THE HIGH COURT OF MANIPUR
INDRAJ SINGH
EET
Date:
2022.03.11
AT IMPHAL
16:10:34
SINGH +05'30'
CRP(CRP.Art.227) No. 45 of 2019
Konjengbam Sarbadash Singh
....Petitioner
- Versus -
Konjengbam Shantikumar Singh
...Respondent
BEFORE HON'BLE THE CHIEF JUSTICE MR. SANJAY KUMAR 11.03.2022 Heard Mr. T. Rajendra, learned counsel for the petitioner; and Mr. Th. Mahira, learned counsel for the respondent.
Mr. Th. Mahira, learned counsel, seeks time to produce a copy of the family settlement deed, if any.
As Mr. T. Rajendra, learned counsel, would dispute the presence of his client before the Mutation Officer at the time the impugned mutation order dated 17.07.2006 was passed, it would be necessary to examine the record pertaining to the said order.
Registry is directed to call for the record pertaining to Mutation Case No. 32 -A/AS&SO-IW-III/06 from the Assistant Survey and Settlement Officer, IW- III.
Post on 19.04.2022.
A copy of this order shall be supplied online or through whatsapp to the learned counsel for the parties.
CHIEF JUSTICE Indrajeet