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Judgment
7 paragraphs · 163 wordsA. Guneshwar Sharma, J
Present Ms. Kabamdailiu, learned counsel on behalf of D. Julius Riamei, learned counsel for the petitioner and Mr. Th. Modhu, learned senior counsel assisted by Mr. Th. Henba, learned counsel for the respondents.
Learned counsel for the petitioner states that the respondent has not file counter affidavit till date.
Mr. Th. Modhu, learned senior counsel, submits that since the respondent is a senior citizen from Tamenglong, he has difficulty to come to Imphal for the purpose of filing counter affidavit and seeks some more time. It is pointed out that vide order dated 28.02.2022, this Court has stayed further proceedings of the suit before the Trial Court. He prays that since the proceedings of the Trial Court has been stayed, the record may be called for better appreciation of the matter.
The respondent is granted 3 (three) weeks’ time to file counter affidavit and call for LCR.
Fix on 04.05.2023.
Earlier interim order to continue till the next date.