High CourtsSingle Bench

State Of Manipur vs Koting Lamkang

Manipur High Court · Decided on 30 April 2025 · Citation: (2025) 04 MAN CK 0491

HON’BLE JUDGES
Ahanthem Bimol Singh, J
CASE NUMBER
First Appeal From Judgment And Decree In Suit No. 5 Of 2017, Miscellaneous Case (RFA) No. 2 Of 2025, 4 Of 2024
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Judgment

5 paragraphs · 168 words

Ahanthem Bimol Singh, J

Mr. Shyam Sharma, learned GA appearing for the appellant submitted that a reply had been filed by the respondents and a copy of the same was furnished on 25-04-2025. The learned GA submitted that he needs to get instruction with regard to the said reply and seeks for granting two weeks’ time.

This prayer is vehemently objected to by Mr. T. Rajendra, learned senior counsel appearing for the respondent on the ground that there has been much delay on the part of the appellant and that early disposal of this appeal is required in the interest of justice.

As the learned GA seeks some time to get instruction with regard to the reply filed recently by the respondents, two weeks’ time as prayed for is granted to the respondents for doing the needful.

As prayed for, list these cases again on 19-05-2025. It is made clear that no further adjournment will be allowed and the matter will be disposed of on the next date.