Union Of India & Anr vs Skt Thomas Vt & 26 Ors
2026 Latest Caselaw 302 Mani

Manipur High Court

Union Of India & Anr vs Skt Thomas Vt & 26 Ors on 4 February, 2026

Author: Ahanthem Bimol Singh

Bench: Ahanthem Bimol Singh

                                                1
             Digitally signed by
JOHN         JOHN TELEN KOM
TELEN KOM    Date: 2026.02.05
             10:03:55 +05'30'

                                                                             Sl. No. 2

                                   IN THE HIGH COURT OF MANIPUR
                                             AT IMPHAL

                                        MC(WA)No.5 of 2026
                 Union of India & Anr.
                                                                           Applicants
                                              Vs.
                 SKT Thomas VT & 26 ors.
                                                                      Respondents

BEFORE HON'BLE THE CHIEF JUSTICE MR. M. SUNDAR HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH

(ORDER) s

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

04.02.2026.

[1] Captioned Miscellaneous case (MC) has been filed with

a Condonation of Delay (CoD) prayer qua 216 days delay in filing an

intra-court appeal assailing an order dated 27.05.2025 made by

Hon'ble Single Judge in WP(C)No.666 of 2018 (Impugned order).

[2] Learned State counsel, Mr. W. Niranjit submits that the

impugned order is a service matter, there is no cap qua limitation,

consequently Section 5 of the Limitation Act would apply and further

submits that sub-paragraph A to F of paragraph 4 explains the manner

in which delay occurred. Learned State counsel further submits that

the delay is neither willful nor wanton.

[3] To be noted, from a perusal of afore-referred sub

paragraphs of paragraph 4 of CoD petition, it comes to light that

according to the State counsel, delay appears to have occurred owing

to time consumed at various stages qua deciding, drafting and filing

captioned appeal.

[4] Issue notice to all the 27(twenty seven) respondents

returnable by 10.03.2026. Dasti permitted.

[5]         List on 10.03.2026.




             JUDGE                            CHIEF JUSTICE


John Kom