CHONGTHAM RAMANANDA SINGH Vs. KEITHELLAKPAM NABAKANTA SINGH

JUDGEMENT

(1.) Heard learned senior counsel for the parties.

(2.) Leave granted.

(3.) Correctness of the judgment and order dated 25.05.2015 passed by the High Court of Manipur at Imphal in CRP No. 26 of 2014 wherein the High Court, in exercise of its power under Article 227 of the Constitution of India, setting aside the order dated 21.05.2014, passed by the learned Presiding Officer, State Cooperative Tribunal, Manipur in Cooperative Appeal Case No. 1 of 2014 by recording its findings, is under challenge in this appeal urging various factual and legal contentions. Since the High Court in its judgment has adverted to the relevant necessary facts, there is no need for us to advert to the same except referring to the findings and reasons recorded by the High Court.