CARLOS D. SANGMA Vs. ARWANPHAI WANSHNONG

JUDGEMENT

(1.) By way of this instant Revision Petition under Article 227 of the Constitution of India, the petitioner is before this Court being aggrieved by the fact that though a Second Appeal being SA. No. 1 of 2015 had been disposed of on 29/4/2016 by this Court and the records of the trial court were directed to be sent back immediately, the matter has not been taken up in the trial court nor any date has been given.

(2.) By order dtd. 15/3/2022, this Court had directed the registry to verify whether the records had been transmitted back as per the order dtd. 29/4/2016. The registry has since verified the matter and it appears that the records of MCA. No. 6 of 2012 consisting of two files of a total of 98 sheets were transmitted back to the District Council Court on 3/5/2016 and the same has been duly received as is evident by the seal.

(3.) In that view of the matter, as the records are before the District Council Court, the Judge, District Council Court is directed to immediately trace the same and issue notice to the parties and the matter to be taken up expeditiously.