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Smt. Takhellambam Ongbi Tanou Devi & 5 ... vs Keisham Babu Singh & 14 Ors
2026 Latest Caselaw 590 Mani

Citation : 2026 Latest Caselaw 590 Mani
Judgement Date : 10 February, 2026

[Cites 0, Cited by 0]

Manipur High Court

Smt. Takhellambam Ongbi Tanou Devi & 5 ... vs Keisham Babu Singh & 14 Ors on 10 February, 2026

LAIREN Digitally signed
        by
MAYUM LAIRENMAYUM
INDRAJE INDRAJEET
        SINGH                                                                       Item Nos. 1-4
ET      Date:
        2026.02.10                   IN THE HIGH COURT OF MANIPUR
SINGH 20:04:12 +05'30'                         AT IMPHAL

                                     CRP(CRP.Art.227) No. 1 of 2026
                                                   With
                                     MC(CRP(CRP.Art.227)) No. 1 of 2026


                     Smt. Takhellambam Ongbi Tanou Devi & 5 ors.
                                                                     Petitioner/s
                                                        Vrs.
                     Keisham Babu Singh & 14 ors.
                                                                    Respondent/s

BEFORE HON'BLE THE CHIEF JUSTICE MR. M. SUNDAR (ORDER)

10.02.2026

Read this in conjunction with and in continuation of separate orders

made today in MC(CRP(CRP.Art.227)) No. 7 of 2026 and MC(CRP(CRP.Art.227))

No. 8 of 2026. To be noted, vide separate orders in these MCs, amendments qua

inadvertent typographical errors have been allowed.

List captioned CRP & MC thereat with recast petitions on 24.02.2026.

Interim order already granted on 12.01.2026, is extended and the

same shall operate till next listing.

Mr. Th. Henba, learned counsel for respondent Nos. 1{(i) to (iv)}, 2,

3, 4, 10, 13 & 15 is before this Court.

List on 24.02.2026.

CHIEF JUSTICE

Indrajeet

 
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