Thounaojam Suraj Singh vs Sagolsem Ratan Singh & 5 Ors
2026 Latest Caselaw 1009 Mani

Manipur High Court

Thounaojam Suraj Singh vs Sagolsem Ratan Singh & 5 Ors on 20 February, 2026

Author: A. Guneshwar Sharma

Bench: A. Guneshwar Sharma

NINGOM Digitally  signed
         by NINGOMBAM
BAM      VICTORIA
                                                                                   Item Nos. 82-84
         Date: 2026.02.21
VICTORIA 11:04:32 +05'30'
                                        IN THE HIGH COURT OF MANIPUR
                                                  AT IMPHAL

                                            MC(WP(C)) No. 101 of 2026

                            Thounaojam Suraj Singh.
                                                                             ...Applicant
                                                       - Versus -
                            Sagolsem Ratan Singh & 5 Ors.
                                                                         ...Respondents
                                                     With
                                            MC(WP(C)) No. 911 of 2025
                                             WP(C) No. 986 of 2025

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

                                                      ORDER

20-02-2026

Mr. P. Tamphamani, learned counsel, enters appearance on behalf of respondent No. 5 in WP(C) No. 986 of 2025 and submits that he is filing vakalatnama in the course of the day and prays for two weeks' time for filing counter affidavit.

Mr. Th. Sukumar, learned Government Advocate for the State respondents, also prays for two weeks' time for filing counter affidavit.

Mr. M. Rendy, learned counsel for the petitioner/applicant, has no objection.

Issue notice to the respondents in MC(WP(C)) No. 101 of 2026. Mr. M. Rendy, learned counsel, accepts notice on behalf of respondent No. 1, Mr. Th. Sukumar, accepts notice on behalf of respondent Nos. 2 to 5; and Mr. P. Tamphamani, learned counsel, accepts notice on behalf of respondent No. 6. Hence, service is complete on the respondents.

Learned counsel for the respondents may file counter affidavits, if any.

List these cases on 18-03-2026.

JUDGE Victoria