Smt. Mayanglambam Mangijaobi Devi vs Jawaharlal Nehru Institute Of Medical ...
2026 Latest Caselaw 383 Mani

Manipur High Court

Smt. Mayanglambam Mangijaobi Devi vs Jawaharlal Nehru Institute Of Medical ... on 6 February, 2026

Author: A. Guneshwar Sharma

Bench: A. Guneshwar Sharma

              Digitally signed by
KHOIROM KHOIROM
BIPINCHAN BIPINCHANDRA                                                                         Item No. 23
          SINGH
DRA SINGH Date: 2026.02.06

                                           IN THE HIGH COURT OF MANIPUR
          14:30:19 +05'30'



                                                     AT IMPHAL
                                       W.A. No. 87 of 2022
              Smt. Mayanglambam Mangijaobi Devi
                                                                                            ... Appellant
                                                            - Versus -

              Jawaharlal Nehru Institute of Medical Sciences
              Society Manipur & 61 Ors.
                                                                                        ... Respondents
                                                   B E F O R E
                                     HON'BLE THE CHIEF JUSTICE MR. M. SUNDAR
                                    HON'BLE MR. JUSTICE A. GUNESHWAR SHARMA

                                                       O R D E R

[M. Sundar, CJ] 06.02.2026

When the matter was taken up, Mr. Rustom, learned counsel (led

by Mr. Kh. Tarunkumar, learned senior advocate) for appellant; Mr. Phungyo

Zingkhei, learned Deputy Government Advocate (led by Mr. Athouba Khaidem,

learned senior advocate) for respondent Nos. 1, 2, 60 & 61; Md. Ashif, learned

counsel for respondent Nos. 4, 5, 6, 8, 9, 10, 52, 53, 59 & 60 and Ms.

Lekhakumari, learned counsel for respondent Nos. 12, 12, 15-18, 20, 22-28, 30-

32, 34-40 & 58 are before this Court.

Be that as it may, this Court is informed by the Registry that R - 21

and 29 were unserved (steps not taken).

Faced with above situation, learned counsel on record for appellant

requests for time to ascertain the position and revert to this Court.

Request acceded to.

List on 20.02.2026.

                                                          JUDGE              CHIEF JUSTICE

              Bipin
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