Manipur High Court
Moirangthem Hemanta Singh vs Paonam Brojen Singh & Anr on 24 August, 2022
Author: Ahanthem Bimol Singh
Bench: Ahanthem Bimol Singh
SHOUGRA Digitally
by
signed IN. 20
KPAM SHOUGRAKPAM
DEVANANDA
DEVANAN SINGH
DA SINGH Date: 2022.08.24
13:59:34 +05'30' IN THE HIGH COURT OF MANIPUR
AT IMPHAL
El. Petn. No. 15 of 2022
Moirangthem Hemanta Singh ... Petitioner
Vs.
Paonam Brojen Singh & anr. ... Respondents
B E F O R E HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH 24-08-2022 Heard Mr. M. Rendy, learned counsel appearing for the petitioner and Mr. H.S. Paonam, learned senior counsel assisted by Mr. S. Gunabanta, learned counsel appearing for the respondent No. 1. None appeared for the respondent No. 2.
It is submitted at the bar that written statement on behalf of respondent No. 1 will be filed during the course of the day and that a copy has already been served to the counsel for the petitioner.
Mr. M. Rendy, learned counsel for the petitioner seeks three week time for filing replication to the written statement of the respondent No. 1.
As prayed for, list this case again on 14-09-2022.
JUDGE Devananda IN. 21 IN THE HIGH COURT OF MANIPUR AT IMPHAL El. Recr. Petn. No. 11 of 2022 Paonam Brojen Singh ... Petitioner Vs. Moirangthem Hemanta Singh & anr. ... Respondents B E F O R E HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH 24-08-2022 Heard Mr. H.S. Paonam, learned senior counsel assisted by Mr. S. Gunabanta, learned counsel appearing for the petitioner.
Mr. M. Rendy, learned counsel appearing for the respondent No. 1 seeks three week time for filing written statement on behalf of respondent No. 1. None appeared for the respondent No. 2, despite service of notice.
As prayed for, list this case again on 14-09-2022.
JUDGE Devananda IN. 22 IN THE HIGH COURT OF MANIPUR AT IMPHAL MC(El. Petn.) No. 25 of 2022 Ms. S. Daulat Khan ... Applicant Vs. Moirangthem Hemanta Singh & ors. ... Respondents B E F O R E HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH 24-08-2022 Heard Mr. A. Jagjit, learned counsel appearing for the applicant, Mr. H.S. Paonam, learned senior counsel assisted by Mr. S. Gunabanta, learned counsel appearing for the respondent No. 2 and Mr. M. Rendy, learned counsel appearing for the respondent No. 1. None appeared for the respondent No. 3.
The present application had been filed with the prayer for allowing the applicant to shift the EVMs and VVPATs involved/ used in 34-Wangjing Assembly Constituency in the 12th Manipur Assembly Election, 2022 from the designated strong room to the accredited factories for necessary updation.
The respondent No. 2 field an objection to the present application stating, inter alia, that certain issues in connection with the said EVMs and VVPATs are raised in the connected election petition and the election recrimination petition and accordingly, the prayer of the applicant cannot be allowed at this stage.
In view of the objection raised by respondent No. 1, the present application is hereby dismissed.
JUDGE Devananda IN. 23 IN THE HIGH COURT OF MANIPUR AT IMPHAL MC(El. Petn.) No. 5 of 2022 Moirangthem Hemanta Singh ... Applicant Vs. Paonam Brojen Singh & anr. ... Respondents B E F O R E HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH 24-08-2022 Heard Mr. M. Rendy, learned counsel appearing for the applicant and Mr. H.S. Paonam, learned senior counsel assisted by Mr. S. Gunabanta, learned counsel appearing for the respondent No. 1. None appeared for the respondent No. 2.
The counsel for the respondent No. 1 submitted that objection to the present application will be filed during the course of the day and accordingly, a prayer has been made for taking up this matter on the next date.
As prayed for, list this case again on 14-09-2022.
JUDGE Devananda IN. 24 IN THE HIGH COURT OF MANIPUR AT IMPHAL MC(El. Petn.) No. 78 of 2022 Moirangthem Hemanta Singh ... Applicant Vs. Paonam Brojen Singh & ors. ... Respondents B E F O R E HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH 24-08-2022 Heard Mr. M. Rendy, learned counsel appearing for the applicant, Mr. H.S. Paonam, learned senior counsel assisted by Mr. S. Gunabanta, learned counsel appearing for the respondent No. 1 and Mr. A. Jagjit, learned counsel appearing for the respondents No. 3 and 4.
Objection on behalf of respondents No. 3 and 4 had been filed and the same is on record and respondent No. 1 submitted that objection on behalf of respondent No. 1 will be filed during the course of the day and that a copy of the objection has already been given to the counsel for the applicant.
In view of the above, a prayer has been made for taking up this matter on the next date.
As prayed for, list this case again on 14-09-2022.
JUDGE Devananda