Q. Who were the advocates involved in the case TH. IBOTOMBI SINGH vs PUYAM THOIBA SINGH AND OTHERS?

Ms. Th. Babita, learned counsel, for the Applicant

Q. What are the equivalent citations for TH. IBOTOMBI SINGH vs PUYAM THOIBA SINGH AND OTHERS ?

The equivalence citation are LQ/ManHC/2020/45 ;

Q. What was the bench assigned for the case TH. IBOTOMBI SINGH vs PUYAM THOIBA SINGH AND OTHERS?

Honble Mr. Justice Ramalingam Sudhakar, CJ

TH. IBOTOMBI SINGH Vs. PUYAM THOIBA SINGH AND OTHERS On 13 February, 2020

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Th. Ibotombi Singh v. Puyam Thoiba Singh And Others

(High Court Of Manipur)

MC[CRP (CRP Art. 227)] No. 25 of 2019 | 13-02-2020

1. This application has been filed for the following relief :

That, Ms. Th. Babita, learned counsel has filed Vakalatnama in respect of respondents No. 1 4 in the main Civil Revision Petition and after filing the reply affidavit before the Court, the respondents No. 1 4 did not enter appearance for prosecuting the matter and did not respond any intimation from the counsel. Since there is no proper communication between the counsel and client (i.e.) respondents No. 1 4 in the main Civil Revision Petition, they are forced to determine from appearance in the case.

2. In the present miscellaneous application notice was issued on 05.09.2019. Service was effected to all the four respondents on 23.09.2019 which is evident from the Registrys Tracking Record.

3. Since in the miscellaneous application, the respondents No. 1 4 have been served notice and they have not chosen to respond to the same, the present miscellaneous application is allowed.

4. Ms. Th. Babita, learned counsel has given all papers concerned with the main Civil Revision Petition as a part of the document to the party.

5. Same is recorded.

6. Accordingly, miscellaneous application is disposed of.