Lourembam Ngangbiton Devi vs Vrs
2026 Latest Caselaw 473 Mani

Manipur High Court

Lourembam Ngangbiton Devi vs Vrs on 9 February, 2026

Author: Ahanthem Bimol Singh

Bench: Ahanthem Bimol Singh

KABORA Digitally signed
MBAM byKABORAMBAM

SAPANA SAPANA    CHANU
       Date: 2026.02.09
                                                                                   Item Nos. 34-35
CHANU 16:29:23 +05'30'
                                         IN THE HIGH COURT OF MANIPUR
                                                   AT IMPHAL

                          MC(WP(C)) No. 926 of 2025
                          Lourembam Ngangbiton Devi                          ...Applicant/s
                             Vrs.
                          Chairman/Disciplinary Authority, Manipur Rural Bank
                          With                                            ...Respondent/s

WP(C) No. 417 of 2017

-B E F O R E-

HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH

09.02.2026

Heard Ms. Lekhakumari, learned counsel appearing for

the applicant and Mr. Th. Ningtamba, learned counsel appearing for

sole respondent.

It has been submitted by the learned counsel appearing

for the applicant that the connected writ petition being WP (C) No.

417 of 2017 was filed by the husband of the applicant and that during

the pendency of the said writ petition, the applicant's husband

expired.

The present application has been filed by the applicant

for impleading herself as the LRs of the deceased original writ

petitioner.

Issue notice, returnable within 2 weeks.

Page 1 As Mr. Th. Ningtamba, learned counsel entered

appearance and accepts notice on behalf of the sole respondent, no

formal notice is called for.

List these cases again on 11.03.2026.

JUDGE

Sapana

Page 2