SECRETARY, INDIAN COUNCIL OF AGRICULTURAL RESEARCH Vs. RAJKUMAR SANAYAIMA SINGH

JUDGEMENT

(1.) HEARD Mr. Th. Ibotombi, learned counsel appearing for the petitioners. It is his submission that Civil Appeal No.6(A) of 2006/4/09/7/2012 is against the judgment and decree dated 7.11.2003 passed by the Civil Judge, Sr. Division No.II, Manipur East. Mr. M. Manojkumar Singh was the Civil Judge, Senior Division No.II, Manipur East who passed the said judgment and decree dated 07.11.2003. Therefore, Mr. Th. Ibotombi, learned counsel appearing for the petitioners strenuously contends that the present District Judge, Manipur, i.e. Mr. M. Manojkumar Singh, cannot take up the said appeal inasmuch as the impugned judgment and decree in that appeal was the judgment and decree passed by himself.

(2.) THIS Court is of the considered view that the submission of Mr. Th. Ibotombi has the force of law.

(3.) THIS order is passed in the presence of Mr. M. Bimol Sharma, who the respondent No.1(b) of the said appeal.