Lourembam Sanjit Singh vs Vrs
2026 Latest Caselaw 2810 Mani

Manipur High Court

Lourembam Sanjit Singh vs Vrs on 13 April, 2026

Abujam
Surjit Singh
                                                                                        Item Nos. 6 & 7
Digitally signed by
                                     IN THE HIGH COURT OF MANIPUR
Abujam Surjit Singh
Date: 2026.04.13
                                               AT IMPHAL
18:15:45 +05'30'
                                           EL.PET. No. 25 of 2022
                                                     With
                                            EL.PET. No. 14 of 2022

                      Lourembam Sanjit Singh
                                                                         Petitioner/s
                                                  Vrs.
                      Thounaojam Shyamkumar & 3 ors.
                                                                        Respondent/s

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

13.04.2026

Ms. Geetarani Waikhom, learned counsel representing Mr. S.

Gunabanta, learned counsel on record for election petitioner and Ms. L. Sillori,

learned counsel representing Mr. M. Gunedhor, learned counsel on record for

returned candidate are before this Court (physical Court).

Afore-referred learned counsel on both sides request for

adjournment citing personal inconvenience for arguing counsel on both sides.

Inter-alia owing to sub Section (6) of Section 86 of the

'Representation of the People Act , 1951' ('RP Act' for the sake of brevity), election

petitions should go on a today-to-day basis until conclusion.

However, in the case on hand, adjournment is sought on the ground

of personal inconvenience for arguing counsel on both sides i.e., election petitioner

and returned candidate.

To be noted, adjournment beyond the following working day has

become necessary owing to personal inconvenience for the counsel and the

request made in this regard.

In the light of the narrative thus far, let the captioned matter stand

over to 28.04.2026.

List on 28.04.2026.

CHIEF JUSTICE

Ab. Surjit