Ss Gladny & 12 Ors vs Hemant Kumar & Anr
2026 Latest Caselaw 2510 Mani

Manipur High Court

Ss Gladny & 12 Ors vs Hemant Kumar & Anr on 6 April, 2026

Author: A. Guneshwar Sharma

Bench: A. Guneshwar Sharma

NINGOM     Digitally signed by

BAM        NINGOMBAM VICTORIA
           Date: 2026.04.06                                                        Item No. 106-107
           17:17:09 +05'30'
VICTORIA
                                       IN THE HIGH COURT OF MANIPUR
                                                 AT IMPHAL

                                           CONT.CAS(C) No. 17 of 2026

                           SS Gladny & 12 Ors.
                                                                             ...Petitioners
                                                       - Versus -
                           Hemant Kumar & Anr.
                                                                     ...Respondents
                                                   With
                                        MC(CONT. CAS(C)) No. 19 of 2026

                                                B EF O R E
                                 HON'BLE MR. JUSTICE A. GUNESHWAR SHARMA

                                                     ORDER

04-04-2026

Present Mr. Juno Rahman, learned counsel for the petitioners and Ms. B. Nandita, learned counsel for respondent Nos. 1 & 2.

The present contempt petition has been filed by the petitioners herein for non-compliance of the direction of this Court in the order dated 17-10- 2025 in WP(C) No. 424 of 2025 directing to consider the representation submitted by the petitioners herein.

Ms. B. Nandita, learned counsel for respondent Nos. 1 & 2, has filed an application being MC(CONT.CAS(C)) No. 19 of 2026 stating that the direction of this Court has already been complied by issuing an order dated 19-01-2026 and in the circumstances, the contempt petition may be closed.

Mr. Juno Rahman, learned counsel for the petitioners, fairly submits that this Court may pass an appropriate order.

Considering the subsequent order dated 19-01-2026 issued by the respondents in compliance of the direction of this Court, the cause of the contempt petition does not survive.

Accordingly, the contempt petition is closed. MC(CONT. CAS(C)) No. 19 of 2026 is allowed.

JUDGE Victoria