Citation : 2026 Latest Caselaw 365 Mani
Judgement Date : 5 February, 2026
Item no. 13-20
IN THE HIGH COURT OF MANIPUR
AT IMPHAL
Cont. Cas (C) No. 98 of 2019 with MC(W.P. (C)) No. 170 of 2019 with
MC(W.P. (C)) No. 7 of 2020 with W.P. (C) No. 651 of 2015 with
W.P. (C) No. 693 of 2018 with W.P. (C) No. 724 of 2015 with
W.P. (C) No. 852 of 2017 with W.P. (C) No. 888 of 2017
The Nodiachand and Rajdhoni Morning and Night
College
... Petitioner
- Versus -
H. Gyan Prakash
... Respondent
B E F O R E
HON'BLE MR. JUSTICE A. GUNESHWAR SHARMA
ORDER
05.02.2026
[1] Mr. S. Niranjan, learned GA for the State respondents submits that the matter may be taken up on some other day as he has some personal difficulties today.
[2] Mr. HS Paonam, learned sr. counsel assisted by Ms. H. Malemleima, learned counsel for the petitioner and Ms. Kh. Maria, learned counsel for some of the private respondents submit that the matter may be expedited.
[3] The learned GA also prays for some time for taking instructions about the premium amount fixed for individual and petitioner.
[4] List these cases on 10.03.2026.
[5] Earlier interim order is extended till the next date.
JUDGE
Thoiba
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