LAISOM IBOMCHA SINGH Vs. LANGPOKLAKPAM JAYANTAKUMAR SINGH

JUDGEMENT

(1.) This is an application filed by the applicant/petitioner praying for summoning two witnesses, namely (i) Shri C. Aurthur Worchuiyo, IAS, the then District Election Officer/DC, Imphal West District presently serving as the Director, Tribal Affairs and Hills, Manipur, Babupara, Imphal, Manipur near Kuki Inn and behind BSNL Office. and (ii) Smt. Gurumayum Sorojini Devi, the then Election Officer, Imphal West, Manipur at Lamphelpat resident of Thangmeiband Khuyathong, Pukhri Achouba Maning, Imphal, Manipur.

(2.) It has been submitted by Shri A. Golly, learned counsel appearing for the respondent No. 1 that a copy of this application has not been received by him to which it has been submitted by Shri Ajoy Pebam, learned counsel for the applicant that a copy of this application has been sent to Shri A. Peter through his WhatsApp who is also one of the counsels for the respondent No. 1 as per the vakalatnama filed by the respondent No. 1 and moreover, the prayer made in the application pertains to the procedural part and therefore, the summoning of the said witnesses will not prejudice to the case of the respondent No. 1. It may be noted at this juncture that the two witnesses produced by the applicant/petitioner have already been examined and only these officials are required to be examined from the side of the petitioner.

(3.) In view of the above, the application stands allowed and the summons be issued to the said official witnesses who shall appear before Shri Ch. Momon Singh, learned Advocate, on 08-12-2020, who has recorded the evidence of two witnesses earlier. Shri Ch. Momon Singh, learned Advocate shall record the evidence of the said two witnesses on the said date and the Registry is directed to take relevant records of this Court to him on the said date. After the evidence having been recorded by Shri Ch. Momon Singh, the depositions of the official witnesses shall be sent to this Court. The remuneration of Shri Ch. Momon Singh shall be the same as has been determined by this Court in the earlier proceedings. In other words, the applicant/petitioner shall pay Rs. 20,000/- as his remuneration for recording the evidence of two official witnesses.