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Laikhuram Jeeban Meetei & 23 Ors vs Sanasam Subhachandra Singh & 33 Ors
2026 Latest Caselaw 2549 Mani

Citation : 2026 Latest Caselaw 2549 Mani
Judgement Date : 6 April, 2026

[Cites 0, Cited by 0]

Manipur High Court

Laikhuram Jeeban Meetei & 23 Ors vs Sanasam Subhachandra Singh & 33 Ors on 6 April, 2026

Author: A. Guneshwar Sharma
Bench: A. Guneshwar Sharma
NINGOM Digitally
        by
                 signed

BAM     NINGOMBAM
        VICTORIA
VICTORI Date:                                                                             Item Nos. 121-123
        2026.04.06
A       17:19:24 +05'30'

                                           IN THE HIGH COURT OF MANIPUR
                                                     AT IMPHAL

                                               MC(WP(C)) No. 253 of 2026

                              Laikhuram Jeeban Meetei & 23 Ors.
                                                                                      ...Applicants
                                                            - Versus -
                              Sanasam Subhachandra Singh & 33 Ors.
                                                                                ...Respondents
                                                        With
                                               MC(WP(C)) No. 644 of 2025
                                                WP(C) No. 688 of 2025

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

                                                         ORDER

06-04-2026

Ms. Malemleima H., learned counsel for the writ petitioners, prays for

one week's time for filing objection to MC(WP(C)) No. 253 of 2026 filed by

the respondents for vacation of interim order.

Mr. Niranjan Sanasam, learned Government Advocate for the State

respondents, also prays for some time for filing counter affidavit.

Also present Mr. Th. Mahira, learned counsel for the private

respondents and Mr. Themchuiyo Kashung, learned counsel for respondent

No. 4.

List these cases on 11-05-2026.

Earlier interim order is extended till the next date.

JUDGE

Victoria

 
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