Ingudam Chitrasen Meitei & 14 Ors vs Vrs
2026 Latest Caselaw 2953 Mani

Manipur High Court

Ingudam Chitrasen Meitei & 14 Ors vs Vrs on 16 April, 2026

Author: Ahanthem Bimol Singh

Bench: Ahanthem Bimol Singh

LAISHRA Digitally signed
         by LAISHRAM
M        DHAKESHORI
DHAKESH DEVI
         Date: 2026.04.17
ORI DEVI 10:54:23 +05'30'                                                 Item Nos. 38-40
                                IN THE HIGH COURT OF MANIPUR
                                          AT IMPHAL

                   WP(C) No. 882 of 2025
                   Ingudam Chitrasen Meitei & 14 Ors                      ...Petitioner/s
                       Vrs.
                   Union of India & 3 Ors
                   With                                                ...Respondent/s

MC(WP(C)) No. 175 of 2026 MC(WP(C)) No. 812 of 2025

-B E F O R E-

HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH

16.04.2026

Mr. N. Kumarjit, learned senior counsel assisted by Mr.

N. Zequeson, learned counsel appeared on behalf of the

petitioners and Mr. Kh. Samarjit, learned senior counsel and DSGI

assisted by Mr. N. Nongdamba, learned counsel appeared on

behalf of the respondents.

It has been submitted by both the counsel appearing

for the parties that the present petition pertains to service matter

and all the other cases of the petitioner, which is analogous with

the present writ petition, have been listed before the roster bench,

however , the present cases are listed before this court as the

matter is a part-heard one. The learned counsel appearing for

the parties jointly submitted that these matters be released from

part-heard so that the present petition can be jointly heard with

the other analogous cases by the roster bench.

Page 1 In view of the submission made above, the present

petition is released from part-heard and Registry is directed to list

these cases before the roster bench on 15-05-2026.

Earlier interim order shall continue till the next date.

JUDGE

Dhakeshori

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