Dr. Rk Joteen Singh vs Union Of India & Anr
2026 Latest Caselaw 1005 Mani

Manipur High Court

Dr. Rk Joteen Singh vs Union Of India & Anr on 20 February, 2026

Author: Ahanthem Bimol Singh

Bench: Ahanthem Bimol Singh

SHOUGRAKPAM Digitally signed by
            SHOUGRAKPAM                                                 IN. 78 to 80
DEVANANDA   DEVANANDA SINGH
            Date: 2026.02.21 10:58:24
SINGH       +05'30'

                            IN THE HIGH COURT OF MANIPUR
                                      AT IMPHAL
         WP(C) No. 529 of 2025
         Dr. RK Joteen Singh                                 ... Petitioner
                Vs.
         Union of India & anr.                               ... Respondents
               With
         MC(WP(C)) No. 643 of 2025 &
         WP(C) No. 687 of 2025

                                 B E F O R E
                   HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH

                                        O R D E R

20-02-2026

Mr. B.P. Sahu, learned senior counsel assisted by Mr. Deepak Prasad Sahu, learned counsel appearing for the respondent No. 2 appeared through VC platform and submitted that he has some personal difficult to argue today and prays for fixing a short date for advancing argument.

Mr. Kh. Tarunkumar, learned senior counsel assisted by Ms. Julekha Khan, learned counsel appearing for the respondent No. 4 seeks one week's time for filing counter affidavit.

Ms. Esther, learned counsel appeared on behalf of respondent No. 1 and submitted that no counter affidavit will be filed on behalf of the said respondent.

Mr. Th. Ningtamba, learned counsel appearing for the petitioner submitted that these cases are to be disposed of within six weeks as directed earlier by the Division Bench of this court. The learned counsel, accordingly, prays for fixing a short date.

WP(C) No. 529 of 2025 & ors. Contd.../-

In view of the submission made by the counsel appearing for the parties, list these cases again on 09-03-2026 just after the Holi Vacation. In the meantime, respondents are directed to exchange their affidavits, if so advised.

                                                   JUDGE

Devananda




 WP(C) No. 529 of 2025 & ors.                               Contd.../-