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Judgment
18 paragraphs · 480 wordsMV Muralidaran, J
(Through Video Conference)
[1] Heard Mr. Ch. Chonjon, learned senior counsel for the appellant and Mr. S. Devajit, learned counsel for the respondents.
[2] This Court by order dated 15.11.2021 has passed the order which reads as follows:-
"Heard Mr. Kh. Chonjon, learned senior counsel for the petitioner and Mr. Devajit, learned counsel for the respondent.
Pursuant to the order of this Court dated 26.10.2021 since no lower court records are not sent and no reply has been received from the lower court, this Court directed the learned District & Sessions Judge, Manipur West to take effective steps to find out the lower court records in original suit No.66/1971/93/1972/1-A/1997 and sent the same to this Court but there is no report from the learned District & Sessions Judge, Manipur West.
Therefore, the learned District & Sessions Judge, Imphal West is directed to report or find out the bundle in original suit No.66/1971/93/1972/1-A/199 without any further delay and produce before this Court on or before 09.12.2021.
Therefore, post this matter finally on 09.12.2021 as part heard as first item.
Registry is directed to issue copy of this order to both the parties and the District & Sessions Judge, Imphal West on 16.11.2021."
[3] As per the above order, the Ld. District & Sessions Judge, Imphal West is directed to report or find out the bundle in Original Suit No. No.66/1971/93/1972/1-A/199 without any further delay and produce before this Court on or before 09.12.2021 and the matter was directed to be posted today, i.e., on 09.12.2021.
[4] When the matter is taken up today, I heard Mr. Ch. Chonjon, learned senior counsel for the appellant and Mr. S. Devajit, learned counsel for the respondents.
[5] The Registry's notes dated 08.12.2021 has stated as follows:-
"There is no report from the Ld. District and Sessions Judge, I/W for finding out the bundle in O.S. No.66/1971/93/1972/1-A/199 till date."
[6] It is made clear that this Court on several occasions finally on 15.11.2021, issued direction to the Ld. District & Sessions Judge, Imphal West to find out the case bundle in Original Suit No. No. 66/1971/93/1972/1-A/199 and to report this Court without fail. But, even after that, no report has been received from the Ld. District & Sessions Judge, Imphal West.
[7] Therefore, the Registrar (Judl.) of this Court has been called in the open Court and informed him to get appropriate report from the Ld. District & Sessions Judge, Imphal West by finding out the case bundle in Original Suit No. No.66/1971/93/1972/1-A/199 without any further delay and report the same on the next hearing.
[8] Therefore, post this matter on 20.01.2022.
[9] Registry is directed to issue copy of this order to both the parties as well as to the Ld. District & Sessions Judge, Imphal West through their whatsapp/e-mail.
[10] The copy of this order may be issued today itself.