Soraisam Martin Singh And Another vs Khwairakpam Priya Devi
2025 Latest Caselaw 744 Mani

Manipur High Court

Soraisam Martin Singh And Another vs Khwairakpam Priya Devi on 26 November, 2025

Author: Ahanthem Bimol Singh

Bench: Ahanthem Bimol Singh

SHAMURAILATPAM             Digitally signed by
                           SHAMURAILATPAM SUSHIL SHARMA
SUSHIL SHARMA              Date: 2025.11.26 14:11:14 +05'30'
                                                                       Sl. Nos. 1-2
                           IN THE HIGH COURT OF MANIPUR
                                     AT IMPHAL

                                  Mat. App. No. 9 of 2025

                 Soraisam Martin Singh and another
                                                     Appellants
                                          Vs.
                 Khwairakpam Priya Devi
                                                       Respondent

                       Clubbed with Mat. App. No. 10 of 2025

                                    BEFORE
                  HON'BLE THE CHIEF JUSTICE MR. M. SUNDAR
                 HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH

                                          ORDER

(Order of the Court was made by M. Sundar, CJ)

26.11.2025 [1] Captioned matters are listed under the cause list caption

'SERVICE NOT COMPLETED'. However, today in the hearing, we find that all

the parties are represented by counsel.

[2] The afore-referred appeals are in the nature of Cross Appeals

as both appeals are directed against 'judgment and order dated 26.02.2024

in Mat. (Divorce) Suit No. 1 of 2018 on the file of learned Family Court,

Manipur at Lamphelpat along with a decree dated 01.03.2024' ('impugned

judgment' for convenience). To be noted, both are statutory appeals under

Section 19 of the Family Courts Act, 1984.

[3] While Mat.App. Case No. 9 of 2025 has been filed by the

respondents in the Family Court, Mat.App. Case No. 10 of 2025 has been

filed by the lone petitioner in the matrimonial court.

1|Page [4] Mr. Ph. Satyajit Singh, learned counsel for appellants in

Mat.App. Case No. 9 of 2025 and for respondents in Mat. App. Case No. 10

of 2025 is before us. Mr. Kashianand Kh., learned counsel for lone

respondents in Mat. App. Case No. 9 of 2025 and lone appellant in Mat. App.

Case No. 10 of 2025 is before us.

[5] However, Mr. Ph. Satyajit Singh, learned counsel submits that

he has to file vakalatnama and he will do so within 1 (one) week from today

i.e., on or before 03.12.2025.

[6] Both sides request for adjournment citing difficulties at their

respective ends.

[7] Common/joint request for adjournment acceded to.

[8] List on 05.02.2026 under an appropriate caption deleting the

caption 'SERVICE NOT COMPLETED'.

                    JUDGE                             CHIEF JUSTICE
Sushil




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