Manipur High Court
Moirangthem Hemanta Singh vs Paonam Brojen Singh & Anr on 26 July, 2022
Author: Ahanthem Bimol Singh
Bench: Ahanthem Bimol Singh
Item No. 14
IN THE HIGH COURT OF MANIPUR
AT IMPHAL
El.Pet. No. 15 of 2022
Moirangthem Hemanta Singh ....Petitioner
-Versus-
Paonam Brojen Singh & Anr ....Respondents
BEFORE HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH 26.07.2022 Heard Mr. M. Hemchandra, learned senior counsel assisted by Mr. Th. Rohitkumar, learned counsel appearing for the petitioner and Mr. H. S Paonam, learned senior counsel assisted by Mr. N. Bipin, learned counsel appearing for the respondent No.
1. None appeared on behalf of the respondent No. 2.
Learned senior counsel appearing for the respondent No. 1 seeks two weeks' time for filing written statement.
As prayed for, list this case again on 10th August, 2022.
JUDGE kim CHONGNUNKI Digitally signed by CHONGNUNKIM GANGTE M GANGTE Date: 2022.07.26 15:55:13 +05'30' 1 Item No. 15 IN THE HIGH COURT OF MANIPUR AT IMPHAL MC(El.Pet.) No. 25 of 2022 Md. S. Daulat Khan ....Applicant
-Versus-
Moirangthem Hemanta Singh & 2 Ors ....Respondents BEFORE HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH 26.07.2022 Heard Mr. Dev Dutt, learned counsel appearing for the applicant.
Issue notice returnable on 10th August, 2022. Mr. Th. Rohitkumar, learned counsel enters appearance and accepts notice on behalf of the respondent No. 1 and Mr. N. Bipin, learned counsel enters appearance and accepts notice on behalf of the respondent No. 2, hence, no formal notice is called for in respect of the said respondents.
Applicant to take steps for service of notice upon the respondent No. 3 by speed post within one week from today.
List this case again on 10th August, 2022.
JUDGE kim 2 Item No. 16 IN THE HIGH COURT OF MANIPUR AT IMPHAL MC(El.Pet.) No. 47 of 2022 Moirangthem Hemanta Singh ....Applicant
-Versus-
Paonam Brojen Singh & Anr ....Respondents BEFORE HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH 26.07.2022 Heard Mr. M. Hemchandra, learned senior counsel appearing for the applicant.
Issue notice returnable on 10th August, 2022. Mr. N. Bipin, learned counsel enters appearance and accepts notice on behalf of the respondent No. 1, hence, no formal notice is called for in respect of the said respondent.
Applicant to take steps for service of notice upon the respondent No. 2 by speed post. Steps should be taken within three days.
List this case again on 10th August, 2022.
JUDGE kim 3 Item No. 17 IN THE HIGH COURT OF MANIPUR AT IMPHAL El. Recr.Pet. No. 11 of 2022 Paonam Brojen Singh ....Petitioner
-Versus-
Moirangthem Hemanta Singh & Anr ....Respondents BEFORE HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH 26.07.2022 Heard Mr. H. S Paonam, learned senior counsel assisted by Mr. N. Bipin, learned counsel appearing for the petitioner and Mr. M. Hemchandra, learned senior counsel assisted by Mr. Th. Rohitkumar, learned counsel appearing for the respondent No. 1.
Office note dated 14-07-2022 indicated that a copy of the present election recreation petition has been furnished to Mr. Juno Rahman, learned counsel appearing for the respondent No. 1 and that, steps for service of notice upon the respondent No. 2 has been taken, however, there is no report of service of notice upon the respondent No. 2. Learned counsel for the respondent No. 1 seeks two weeks' time for filing objection.
As prayed for, list this case again on 10th August, 2022.
JUDGE kim 4 Item No. 18 IN THE HIGH COURT OF MANIPUR AT IMPHAL MC(El.Pet.) No. 5 of 2022 Moirangthem Hemanta Singh ....Applicant
-Versus-
Paonam Brojen Singh & Anr ....Respondents BEFORE HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH 26.07.2022 Heard Mr. M. Hemchandra, learned senior counsel assisted by Mr. Th. Rohitkumar, learned counsel appearing for the applicant and Mr. H. S Paonam, learned senior counsel assisted by Mr. N. Bipin, learned counsel appearing for the respondent No. 1. None appeared on behalf of the respondent No. 2 despite service of notice.
Learned senior counsel for the respondent No. 1 seeks two weeks' time for filing objection.
As prayed for, list this case again on 10th August, 2022.
JUDGE kim 5