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Judgment
5 paragraphs · 150 wordsAhanthem Bimol Singh, J
Mr. Albert Keisham, learned counsel appeared on behalf of the appellants, Mr. Mohen Singh, learned counsel appeared on behalf of respondent No. 1 and Mr. Shyam Sharma, learned GA appeared on behalf of respondents No. 4 & 5.
None appeared for the other respondents.
It has been submitted at the bar that despite repeated reminders for sending the case record of the Original Suit No. 34 of 1991/15 of 1994, the Trial Court, i.e., the Court of Civil Judge (Senior Division), Imphal East has not sent the said case record on the ground that the said Trial Court record is not traceable. The counsel for the parties submitted that they may be given a chance to trace out the said Trial Court record. Accordingly, a prayer has been made for taking up this matter after 3 weeks.
As prayed for, list this case again on 17.03.2026.