Khoisnam Nabakumar Singh vs Khoisnam Ningol Naorem (O) Priyolata ...
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Manipur High Court

Khoisnam Nabakumar Singh vs Khoisnam Ningol Naorem (O) Priyolata ... on 25 August, 2025

KABORAMBA Digitally
          KABORAMBAM
                    signed by

M SANDEEP SANDEEP SINGH
          Date: 2025.08.26
SINGH     15:22:19 +05'30'                                                        Sl. No. 10-12
                                     IN THE HIGH COURT OF MANIPUR
                                               AT IMPHAL
                                   CRP (C.R.P. Art. 227) No. 22 of 2025
                     Khoisnam Nabakumar Singh
                                                                                 Petitioner
                                                   Vs.
                     Khoisnam Ningol Naorem (O) Priyolata Devi
                                                                               Respondents

Clubbed with CRP (C.R.P. Art. 227) No. 40 of 2020 with CRP (C.R.P. Art. 227) No. 9 of 2021 BEFORE HON'BLE THE CHIEF JUSTICE MR. KEMPAIAH SOMASHEKAR (ORDER) 25.08.2025 CRP (C.R.P. Art. 227) No. 22 of 2025 has been filed by the

petitioner seeking for setting aside judgment order dated 07.04.2025. This

proceeding is connected with the proceedings in CRP (C.R.P. Art. 227) No.

40 of 2020 and CRP (C.R.P. Art. 227) No. 9 of 2021.

Learned counsel for the petitioner in CRP (C.R.P. Art. 227)

No. 22 of 2025, Mr. Th. Tokpishak, who is respondent in the rank of the

parties in CRP (C.R.P. Art. 227) No. 40 of 2020 and CRP (C.R.P. Art. 227)

No. 9 of 2021; learned counsel for the petitioners in CRP (C.R.P. Art. 227)

No. 40 of 2020 and CRP (C.R.P. Art. 227) No. 9 of 2021, Mr. Juno Rahman;

are present before the Court physically.

However, learned counsel for the respondent in CRP (C.R.P.

Art. 227) No. 22 of 2025, Mr. N. Vijay Kumar Singh seeks short

accommodation on the premises that he wants to file some sort of

response.

Hence, these matters would be listed on 24.09.2025.

CHIEF JUSTICE Sandeep