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Manipur High Court
Shri Mayanglambam Chitaranjan Singh vs Shri Laishram Nandakumar Singh on 10 February, 2026
Author: Ahanthem Bimol Singh
Bench: Ahanthem Bimol Singh
SHAMURAILATPAM SUSHIL Digitally signed by SHAMURAILATPAM SUSHIL
SHARMA
SHARMA Date: 2026.02.10 20:34:54 +05'30' Sl. No. 8
IN THE HIGH COURT OF MANIPUR
AT IMPHAL
Cont.Cas(C) No. 152 of 2025
Ref:- WA No. 92 of 2023
1. Shri Mayanglambam Chitaranjan Singh, aged about
29 years, S/O (L) M. Inaocha Singh, resident of
Kakching Khunou Tampakyum Lai Leikai, P.O.
Kakching, P.S. Waikhong, Kakching District,
Manipur, Pin - 795103.
2. Khumukcham Anandi Devi, aged about 32 years,
W/O Thingnam Shantikumar Singh, resident of
Kakching Khunou Thingnam Tarung Leikai, P.O.
Kakching, P.S. Waikhong, District Kakching,
Manipur, PIN: 795103.
Petitioners
Versus
1. Shri Laishram Nandakumar Singh, IAS,
Commissioner/Secretary (Hr. & Tech. Edn) Govt. of
Manipur at Babupara, P.O. & P.S. Imphal West,
District - Imphal West, Manipur, Pin - 795001.
2. Shri. L. Radhakanta, MCS, Director Higher & Tech.
Education, Government of Manipur at Nityai Pat
Chuthek, P.O. Imphal, P.S. City, Imphal West
District, Manipur. PIN : 795001.
3. Shri O. Binoy Singh, Principal Kakching College,
Kakching Khunou, P.O. Kakching & P.S. Waikhong,
Kakching District, Manipur - 795103.
Respondents
BEFORE
HON'BLE THE CHIEF JUSTICE MR. M. SUNDAR
HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH
ORDER
(Order of the court was made by M. Sundar, CJ)
10.02.2026
[1] In the captioned contempt case, Mr. K. Roshan, learned
counsel on record along with Mr. M. Jonty Roscoe, learned counsel is before
this Court on behalf of the two contempt petitioners.
[2] Captioned contempt case has been filed alleging breach of
'order dated 28.07.2025 made in WA No. 92 of 2023 by a Division Bench of
this Court' (hereinafter 'said order' for the sake of convenience and clarity).
[3] On 31.10.2025, a Division Bench of this Court issued notice to
'R1' ('first respondent') and 'R2' ('second respondent') in the captioned
contempt case.
[4] Today, Mr. W. Niranjit, learned State Counsel for R1 and Mr.
L. Sanamacha, learned counsel for R2 are before this Court. As would be
evident from the narrative thus far, notice has not been issued to R3.
[5] Be that as it may, all the aforesaid counsel before this Court
bring to our notice that said order has been carried to Hon'ble Supreme
Court by State vide SLP (Civil) No. 33560/2025, Hon'ble Supreme Court in
and by order dated 16.12.2025 has issued notice and also stayed the effect
of operation of the said order.
[6] As Hon'ble Supreme Court is seized of the matter and as effect
and operation of the said order has been stayed, captioned contempt case
is closed albeit making it clear that all the rights and contentions of contempt
petitioners are preserved for coming back to this Court by way of fresh
contempt case if need arises, which will obviously depend on outcome of the
proceedings in Hon'ble Supreme Court.
[7] A scanned reproduction of the afore-referred 16.12.2025 order
of Hon'ble Supreme Court is as follows :
[8] In the light of the narrative thus far, captioned contempt case
is disposed of as closed albeit with preservation of rights and contentions of
the contempt petitioners and obviously the respondents also in the aforesaid
order.
[9] There shall be no order as to costs.
JUDGE CHIEF JUSTICE
FR/NFR
Sushil
