Km. Moirangthem Bala Devi vs Shri Moirangthem Sanjit Singh
2026 Latest Caselaw 1321 Mani

Manipur High Court

Km. Moirangthem Bala Devi vs Shri Moirangthem Sanjit Singh on 27 February, 2026

Author: A.Guneshwar Sharma

Bench: A.Guneshwar Sharma

SHAMURAILATPAM              Digitally signed by
                            SHAMURAILATPAM SUSHIL SHARMA
SUSHIL SHARMA               Date: 2026.02.27 18:29:10 +05'30'
                                                                       Sl. No. 42

                        IN THE HIGH COURT OF MANIPUR
                                  AT IMPHAL

                              Mat. App. No. 16 of 2025


               Km. Moirangthem Bala Devi, aged about 47 years,
               D/o Late Moirangthem Manaoton Singh, resident of
               Ningombam Mayai Leikai, P.O. Canchipur and P.S.
               Singjamei, District Imphal West, Manipur.
                                                     ..... Appellant
                                    Vs.
               1. Shri Moirangthem Sanjit Singh, aged about 51
                   years, S/o Late Moirangthem Manaoton Singh, a
                   resident of Ningombam Mayai            Leikai,   P.O.
                   Canchipur, P.S. Singjamei, District Imphal West,
                   Manipur-795003.

               2. Shri Moirangthem Rameshwor Singh, aged about
                   40 years, S/o Late Moirangthem Manaoton Singh,
                   a resident of Ningombam Mayai Leikai, P.O.
                   Canchipur, P.S. Singjamei, District Imphal West,
                   Manipur-795003.
                                                ..... Respondents

                                 BEFORE
               HON'BLE THE CHIEF JUSTICE MR. M. SUNDAR
              HON'BLE MR. JUSTICE A.GUNESHWAR SHARMA
                                       ORDER

(Order of the court was made by M. Sundar, CJ)

27.02.2026 [1] Mr. Th. Kunjaraj Singh, learned counsel on record for the

sole appellant is before this physical court.

[2] Mr. I. Somorjit, learned counsel for both the respondents is

before us on the Video Conferencing (VC) platform.

[3] Mr. Th. Kunjaraj Singh submits that in the captioned matter

he is in a predicament that is similar to the one he was in, in Mat. App.

No. 6 of 2026 which was withdrawn by him (withdrawn with liberty to file

suit afresh) on 19.02.2026, saying so learned counsel has placed before

us the withdrawal order dated 19.02.2026 in Mat. App. No. 6 of 2026 and

a scanned reproduction of the same is as follows :

[4] Learned counsel has made an endorsement in the case file

and scanned reproduction of the endorsement is as follows :

[5] In the light of the narrative thus far and in the light of the

endorsement made by learned counsel on record for sole appellant,

captioned appeal is disposed as closed/withdrawn albeit with

preservation of all rights and contentions of the appellant in the manner

set out in paragraph 4 of earlier order dated 19.02.2026.

[6] Captioned appeal disposed of as withdrawn/closed albeit

with preservation of rights and contentions of appellant and observations

as above.

[7]          There shall be no order as to costs.




                          JUDGE                         CHIEF JUSTICE
      FR/NFR
 Sushil