Chandam Lalitchandra & 2 Ors vs Ch. Urmila & 65 Ors
2026 Latest Caselaw 2404 Mani

Manipur High Court

Chandam Lalitchandra & 2 Ors vs Ch. Urmila & 65 Ors on 2 April, 2026

Author: A. Bimol Singh

Bench: A. Bimol Singh

KHOIROM Digitally
          KHOIROM
                   signed by


BIPINCHAN BIPINCHANDRA
          SINGH                                                              Item No. 5 - 6
DRA SINGH Date: 2026.04.03
          13:59:55 +05'30'          IN THE HIGH COURT OF MANIPUR
                                              AT IMPHAL

                                             W.A. No. 43 of 2025

                    Chandam Lalitchandra & 2 Ors.
                                                                          ... Appellants
                                                   - Versus -
                    Ch. Urmila & 65 Ors.
                                                                         ... Respondent

                                                    With
                                             MC(WA) No. 83 of 2025


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

                                                 O R D E R

[A. Bimol, J]

02.04.2026

Read this in conjunction with and in continuation of

earlier proceedings made on 27.01.2026.

Mr. S. Gunabanta, learned counsel for appellants, Ms.

Gunapriya, learned counsel for respondent Nos. 1 to 11 and Ms. Ch.

Sundari, learned Government Advocate for respondent Nos. 12 & 13

are before this Court.

It has been submitted by learned counsel for the

appellants that the earlier counsel representing respondent Nos. 14

to 66 before the Learned Single Bench declined to accept notice on

Page 1|2 their behalf on the ground that he can no longer be representing them

in this proceedings. Learned counsel further submitted that despite

his best efforts, postal addresses of the respondent Nos. 14 to 66

cannot be traced out and as such, the learned counsel made a prayer

for allowing appellants to take steps for service of notice upon the

respondent Nos. 14 to 66 by way of 'Substituted Service' by publishing

notice in 2 (two) well circulated Dailies (one in English and another in

Manipuri) for 2 (two) consecutive days.

Prayer is allowed.

Steps be taken within 1 (one) week.

Appellants are to file proof of service by way of affidavit.

As prayed for, list these cases again on 05.05.2026.

                                  JUDGE              CHIEF JUSTICE
Bipin




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