TOIJAM ACHOUBA SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. YM. Lokendro, learned counsel appearing for the petitioner and Mr. S. Samarjeet, learned CGC for the respondent.

(2.) The three Civil Revision Petitions have been filed challenging the order passed by the District Judge, Imphal East in the (i) Execution (Arb) Case No. 5/2011/6 of 2013 [referable to CRP (C.R.P. ART. 227 ) No. 7 of 2020] (ii) Execution (Arb) Case No. 4 of 2011/7 of 2013 [referable to CRP (C.R.P. ART. 227 ) No. 8 of 2020] (iii) Execution (Arb) Case No. 3/2011/5 of 2013 [referable to CRP (C.R.P. ART. 227 ) No. 9 of 2020]. All these 3 three cases were heard and disposed of by the District Judge on the same day i.e. 21.12.2019 but separate orders have been passed because it covers 3 (three) separate awards.

(3.) The Commanding Officer, Supply Depot Leimakhong C/O 99 APO filed above 3(three) Execution cases to enforce the 3 separate awards dated 20.11.2010, which applications were allowed after hearing the objections of the present revision petitioners/respondent before the Execution Court represented by learned counsel, Mr. YM Lokendro Singh. These civil revision petitions are filed stating that the order passed by the Execution Court in all 3 three cases is bad.