Manipur International University vs Deputy Commissioner/District ...
2026 Latest Caselaw 2569 Mani

Manipur High Court

Manipur International University vs Deputy Commissioner/District ... on 7 April, 2026

LAIREN Digitally
       signed by
MAYUM LAIRENMAYUM
       INDRAJEET
                                                                           Item Nos. 20-23
INDRAJ SINGH
       Date:
EET    2026.04.08            IN THE HIGH COURT OF MANIPUR
       13:16:17
SINGH +05'30'                          AT IMPHAL


                             CRP(CRP.Art.227) No. 53 of 2025
                                            With
                             MC(CRP(CRP.Art.227)) No. 12 of 2026
                                            With
                             MC(CRP(CRP.Art.227)) No. 13 of 2026
                                            With
                             MC(CRP(CRP.Art.227)) No. 91 of 2025



             Manipur International University
                                                             Petitioner/s
                                            Vrs.
             Deputy Commissioner/District Registrar, Imphal East & 3 ors.
                                                          Respondent/s

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

07.04.2026

Mr. M. Johnny Meitei, learned counsel on record for revision

petitioner is before this Court on the Video Conferencing (V.C.) platform.

Mr. W. Niranjit, learned State counsel for official respondents and

Ms. G. Pushpa, learned counsel representing Ms. N. Savitri, learned counsel on

record for respondent No. 3 (private respondent) are before this Court (physical

Court).

As regards respondent No. 4 (private respondent), read this in

conjunction with and in continuation of earlier proceedings made in the previous

listing on 10.03.2026 which reads as follows:

'10.03.2026

Captioned matter is listed under the cause list caption 'SERVICE NOT COMPLETED'

2. Mr. M. Johny Meitei, learned counsel for revision petitioner and Mr. Phungyo Zingkhei, learned State counsel for respondent Nos. 1 & 2 are before this Court

3. Mr. Leo. N., learned counsel submits that he has instruction to file Vakalatnama for respondent No.3. Registry to show the name of learned counsel, if Vakalatnama is filed and if the same is in order.

4. As regards respondent No.4 (R4), learned counsel for revision petitioner submits that respondent No.4 is no more and he has to take steps to bring on record the legal heirs of deceased R4.

5. Steps to be taken within a fortnight from today i.e., on or before 24.03.2026.

6. Interim order already granted on 02.02.2026 is extended and same shall continue till next listing.

7. List on 25.03.2026.'

Today, it is seen from the records that learned counsel for revision

petitioner has since filed 2(two) 'Miscellaneous Cases' ('MCs') for bringing on

record legal heirs of deceased Respondent No. 4 and the same are on Board.

However, learned counsel on both sides request for an adjournment citing difficulty

at their respective ends. This common/joint request for adjournment is acceded

to.

As regards interim order, interim order granted on 02.02.2026,

extended from time to time and now operating is extended until further orders.

List on 28.05.2026.

CHIEF JUSTICE

Indrajeet