Citation : 2026 Latest Caselaw 288 Mani
Judgement Date : 4 February, 2026
Digitally signed
LAIRENM by
LAIRENMAYUM
AYUM INDRAJEET
INDRAJE SINGH Item Nos. 1 & 2
Date:
IN THE HIGH COURT OF MANIPUR
ET SINGH 2026.02.04
17:33:30 +05'30' AT IMPHAL
CRP(CRP.Art.227) No. 58 of 2025
With MC(CRP(CRP.Art.227)) No. 104 of 2025
Wahengbam Inaocha Meetei Petitioner/s
Vrs.
Irengbam Ongbi Lairenlakpam Ningol Sandhyarani Devi & 2 ors.
Respondent/s
BEFORE HON'BLE THE CHIEF JUSTICE MR. M. SUNDAR (ORDER) 04.02.2026 Mr. R.K. Birla, learned counsel for petitioner is before this Court.
As regards respondents, there are 3(three) respondents and this Court is informed that all 3 respondents have been duly served. Respondent Nos. 1 & 2 have entered appearance through counsel (Mr. N. Suresh) and name of the counsel is duly shown in the cause-list but there is no representation for R1 & R2 either in the Physical Court or on the Video Conferencing platform.
As regards R3, though served, R3 has neither chosen to enter appearance through counsel nor come before this Court.
In the light of the narrative thus far, Registry ought not to have listed the captioned matter under the cause-list caption 'SERVICE NOT COMPLETED'.
Let the Registry do a course correction from next listing.
The captioned matter will now stand over to another date with the intention of giving liberty to respondents and learned counsel for R1 & R2.
Interim order already granted on 19.12.2025, extended from time to time, last extended on 14.01.2026 until today is further extended and the same shall continue until further orders.
List on 09.03.2026.
CHIEF JUSTICE
Indrajeet
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