THE MOIRANG PRIMARY CO-OPERATIVE MARKETING SOCIETY Vs. PUKHRAM RENU DEVI

JUDGEMENT

(1.) HEARD Mr. A. Jagjit, learned counsel for the petitioner in CRP(CRP Art. 227) No. 3 of 2014 and Cont. Case(C) J2 No. 2 of 2014 and for the respondent in CRP(CRP Art. 227) No. 7 of 2014 and Mr. N. Ibotombi, learned senior counsel for the respondents in CRP(CRP Art. 227) 3 of 2014 and for the petitioners in CRP(CRP Art. 227) No. 7 of 2014.

(2.) THESE petitions have been tagged and heard together as the issues involved in these petitions are inter -connected, arising out of the proceedings in Execution Case No. 2/2006/1/2013 (Ref: Original Suit No. 14/1999/7/2002) pending before the Court of Addl. District Judge (FTC), Manipur West and Civil Judge (Sr. Divn.) Bishnupur.

(3.) THE petitioner also filed a Contempt Case (Civil)J2 No. 1 of 2014 alleging that the learned Addl. District Judge (FTC), Manipur West had committed contempt of this Court by his deliberate and willful violation of the direction and order dated 27.11.2013 passed by this Court in CRP No. 23 of 2013 as mentioned above.