Naorem Surchand Singh vs M/S S. Mani Filling Centre Kakching & 4 ...
2026 Latest Caselaw 1275 Mani

Manipur High Court

Naorem Surchand Singh vs M/S S. Mani Filling Centre Kakching & 4 ... on 26 February, 2026

Author: A. Guneshwar Sharma

Bench: A. Guneshwar Sharma

                                                                  Item Nos. 72-74

                    IN THE HIGH COURT OF MANIPUR
                              AT IMPHAL

                        MC(WP(C)) No. 168 of 2026

        Naorem Surchand Singh.
                                                            ...Applicant
                                    - Versus -
        M/S S. Mani Filling Centre Kakching & 4 Ors.
                                                        ...Respondents
                                 With
                        MC(WP(C)) No. 145 of 2026
                         WP(C) No. 139 of 2026

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

                                  ORDER

26-02-2026

MC(WP(C)) No. 168 of 2026

[1] Heard Mr. N. Ibotombi, learned senior counsel for the

applicant/respondent No. 5 in WP(C) No. 139 of 2026.

[2] By the present application, the applicant prays for substituting the

word "disturbed" occurred in para 7 2nd line of the order dated 20-02-2026

passed by this Court in WP(C) No. 139 of 2026 with MC(WP(C)) No. 145 of

2026.

[3] Mr. N. Ibotombi, learned senior counsel for the applicant, submits

that during the course of hearing, it was dictated that "the petrol pump of the

petitioner may not be dismantled except for minor repairing". However,

inadvertently, the word "dismantled" has been substituted by "disturbed" and

it is prayed that the word "disturbed" may be corrected as "dismantled".

[4] Mr. L. Shashibhushan, learned senior counsel assisted by Ms. L.

Liya, learned counsel for respondent Nos. 2 to 4/IOC, Mrs. R.K. Emily,

learned Dy. Government Advocate on behalf of respondent No. 5; and Mr.

H.S. Paonam, learned senior counsel for respondent No. 1/writ petitioner,

have no objection.

[5] This Court has perused the material on record. By substituting the

word "disturbed" by "dismantled", there will be no substantive change in the

order dated 20-02-2026. In the circumstances, the word "disturbed"

occurring in 2nd line of para 7 of the order dated 20-02-2026 shall be read as

"dismantled".

[6] MC(WP(C)) No. 168 of 2026 is allowed and disposed of.

[7] List the remaining matters on 25-03-2026.

                                                          JUDGE

Victoria



NINGOM Digitally  signed
         by NINGOMBAM
BAM      VICTORIA
         Date: 2026.02.27
VICTORIA 12:23:56 +05'30'