LAWS(MANIP)-2020-1-2

LANGPOKLAKPAM JAYANTAKUMAR SINGH Vs. LAISOM IBOMCHA SINGH

Decided On January 06, 2020
Langpoklakpam Jayantakumar Singh Appellant
V/S
Laisom Ibomcha Singh Respondents

JUDGEMENT

(1.) This is an application filed by the applicant/ respondent No.1 praying for amendment of the issue Nos.1 and 2 framed by this Court and a further prayer has been made that the additional issues be framed on the averments made in the application for the end of the justice.

(2.) This Court vide its order dated 08-08-2019 finalised the following issues:-

(3.) On the basis of the issues proposed and suggested by the counsel appearing for the parties, the aforesaid issues were framed by this Court. However, on receipt of a copy of the letter dated 14-08-2019 of the Assistant Registrar of this Court enclosing therewith a copy of the order dated 08-08-2019 along with the issues finalised by this Court and on perusal thereof, the applicant/ respondent No.1 felt that the certain issues would be required to be amended in the manner proposed therein.