Manipur High Court
State Of Manipur vs Mr. Zamlianlal Haokip on 20 August, 2021
Author: Ahanthem Bimol Singh
Bench: Ahanthem Bimol Singh
Item No. 16-18
(Through Video Conferencing)
LHAINEI Digitally
by
signed
IN THE HIGH COURT OF MANIPUR
CHONG LHAINEICHONG
HAOKIP
AT IMPHAL
Date: 2021.08.20
HAOKIP 13:16:57 +05'30' LA.App. No. 2 of 2018 With
MC(LA.App.) No. 1 of 2019 With
MC(LA.App.) No. 4 of 2020
State of Manipur
.... Appellant/s
- Versus -
Mr. Zamlianlal Haokip
.... Respondent/s
BEFORE HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH 20.08.2021 Heard Mr. RK. Umakanta, learned GA appearing for the appellants and Mr. Ashish Deep Verma, learned counsel appearing for the respondent No. 1 and Mr. S. Suresh, learned ASG appearing for the respondents No. 2, 3 & 4.
On the last occasion, on the prayer made by Mr. N. Ibotombi, learned Senior counsel, these matters has been adjourned to enable the learned Senior counsel to file an application for impleadment of parties in the Appeal. It has been brought to the notice of this Court that after passing the said order on 29.04.2021, Curfew was imposed in the State of Manipur due to Pandemic of COVID-19 which lasted for about 3(three) months and due to the imposition of such Curfew, the application for impleadment could not be filed. The learned Senior counsel also submitted that the application is prepared, however, due to the restrictions imposed on account of Pandemic of COVID-19, they could not contact the clients for obtaining their signatures. LA.App No. 2 of 2018 & Ors.Page 1 Accordingly, learned counsel prayed for granting 2(two) weeks further time for filing the said application.
Mr. Ashish Deep Verma, learned counsel appearing for the respondent No. 1 objected to the adjournment of the cases and prayed for fixing a short date for hearing of the present appeal.
After hearing the learned counsel appearing for the parties, this Court feels that there is genuine ground for not filing the said application for impleadment in time as there was Curfew imposed in the State of Manipur due to Pandemic of COVID-19 for more than 3(three) months.
Accordingly, this Court is of the considered view that it will be in the interest of justice to give another chance for filing the said application.
As prayed for, list these cases again on 20.09.2021 for further hearing. In the meantime, the said impleadment application may be filed and put on record for consideration of this Court. It is made clear that if the said application is not filed on or before the next date, no further time will be granted for filing such application.
JUDGE Lhaineichong LA.App No. 2 of 2018 & Ors.Page 2