LAISHRAM IBEMNAO CHANU Vs. PUKHRAMBAM KUNJALATA DEVI

JUDGEMENT

(1.) This Miscellaneous Case has been filed by the applicant, who is a third party to the writ petition, seeking to impelad her as party respondent in the writ petition.

(2.) Heard learned counsel for the applicant and learned counsel for the respondents, particularly the principal respondent/writ petitioner.

(3.) Learned counsel for the applicant submitted that the applicant has filed a money suit being M.S.No.51 of 2019 on the file of Civil Judge, Senior Division, Imphal West for recovery of money, wherein the principal respondent/writ petitioner filed J.M.Case No.577 of 2019 seeking leave to defend the suit and by the order dtd. 7/2/2020, the learned Civil Judge allowed the writ petitioner to contest the suit, subject to deposit the admitted amount of Rs.3.50 lakh on or before 7/3/2020. He would submit that by concealing the aforesaid order passed by the learned Civil Judge, the writ petitioner has filed the writ petition. Since the applicant is necessary party to the writ petition, which was filed for disbursement of leave encashment benefit to tune of Rs.5,35,600.00, the applicant should be impleaded as fourth respondent in the writ petition.