AKANGJAM Vs. AKANGJAM NARAN SINGH

JUDGEMENT

(1.) Plaintiffs No. 2,3, 4(i), 4(ii), 4(iii), 4(iv), 5 and 6 in O.S. No. 9 of 2003 on the file of the learned Civil Judge (Junior Division), Imphal West-II, are the petitioners in this revision filed under Article 227 of the Constitution. They are aggrieved by the dismissal of their application in Judl. Misc. Case No. 82 of 2018 (Ref: O.S. No. 9 of 2003), filed for producing additional documents and for recalling a witness on their behalf to adduce the same in evidence.

(2.) Order dtd. 11/12/2019 was passed in this revision, suspending further proceedings in O.S. No. 9 of 2003 before the learned Civil Judge (Junior Division), Imphal West – II. The order is still in operation.

(3.) Heard Mr. N. Ibotombi, learned senior counsel, appearing for the petitioners; Mr. R.K. Milan, learned counsel, appearing for respondents No. 1 to 7 and 9; and Mr. Winner S., learned counsel, representing Mr. S. Jasobanta, learned counsel for the LRs of respondent No. 8.