Citation : 2026 Latest Caselaw 464 Mani
Judgement Date : 7 February, 2026
IN. 1
SHOUGRAKPAM Digitally signed by
SHOUGRAKPAM
DEVANANDA DEVANANDA SINGH
Date: 2026.02.07 12:25:23
SINGH +05'30'
IN THE HIGH COURT OF MANIPUR
AT IMPHAL
Cont. Case (C) No. 21 of 2024
(Ref:- WP(C) No. 608 of 2023)
Hirom Kumar Singh ... Petitioner
Vs.
M.H. Khan & ors. ... Respondents
B E F O R E
HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH
O R D E R
07-02-2026 Ms. Jianchuiliu, learned counsel appearing for the petitioner submitted that she may be given one week's time for filing an affidavit showing proof of service of notice upon the newly impleaded respondent No. 9.
Mr. Eingba, learned counsel appearing for the respondents No. 1 and 8 submitted that necessary steps for compliance with the direction given by this court has already been taken by the said respondents and as such, the learned counsel seeks one week's time to file an affidavit to bring on record the action taken by the said respondents in compliance with the direction given by this court.
As prayed for by the learned counsel appearing for the parties, list this case again on 25-02-2026.
JUDGE
Devananda
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