Kumbi Awang Khunou Jb School vs Kh. Dorendro Singh & 2 Ors
2026 Latest Caselaw 2392 Mani

Manipur High Court

Kumbi Awang Khunou Jb School vs Kh. Dorendro Singh & 2 Ors on 2 April, 2026

Abujam
                                                                                     Item Nos. 2-6
Surjit Singh                         IN THE HIGH COURT OF MANIPUR
Digitally signed by                            AT IMPHAL
Abujam Surjit Singh
Date: 2026.04.03                     CRP(CRP.Art.227) No. 10 of 2020
14:00:50 +05'30'                                    With
                                       CRP(CRP.Art.227) No. 5 of 2024
                                                    With
                                     MC(CRP(CRP.Art.227)) No. 22 of 2024
                                                    With
                                     MC(CRP(CRP.Art.227)) No. 35 of 2023
                                                    With
                                     MC(CRP(CRP.Art.227)) No. 60 of 2023


                      Kumbi Awang Khunou JB School
                                                                      Petitioner/s
                                                        Vrs.
                      Kh. Dorendro Singh & 2 ors.
                                                                     Respondent/s

BEFORE HON'BLE THE CHIEF JUSTICE MR. M. SUNDAR (ORDER)

02.04.2026

Mr. Leo. N., learned counsel for revision petitioner, Mr. N. Suresh,

learned counsel for respondent No.1 and Mr. W. Niranjit, learned State

Counsel are before this Court.

This Court is informed that Respondent No. 6 ( Mr. Yambem Haridas

Singh, Sub-Deputy Collector, Kumbi, P.O. Moirang, P.S. Kumbi, Bishnupur

District, Manipur-795133) in CRP(C.R.P Art.227) No.5 of 2024 (one of the

six respondents in captioned CRP) remains unserved. Mr. Leo. N., learned

counsel representing learned counsel on record for revision petitioner in

CRP(C.R.P Art.227) No.5 of 2024 requests for issue of fresh notice.

Afore-referred request is acceded to.

Page 1|2 Issue fresh notice to Respondent No.6 in CRP (C.R.P Art.227) No.5

of 2024, returnable by 12.05.2026.

List on 12.05.2026.

CHIEF JUSTICE

Ab. Surjit

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