Lairenjam Maipak Singh; & Ors vs Sumant Singh; & Anr
2026 Latest Caselaw 592 Mani

Manipur High Court

Lairenjam Maipak Singh; & Ors vs Sumant Singh; & Anr on 12 February, 2026

              Digitally signed by
KABORAMBA KABORAMBAM
M SANDEEP SANDEEP SINGH
          Date: 2026.02.13
SINGH     19:33:43 +05'30'
                                                                                Sl. No. 25
                                    IN THE HIGH COURT OF MANIPUR
                                              AT IMPHAL
                                     CONT. CAS (C) No. 172 of 2025

                         Lairenjam Maipak Singh; & Ors.
                                                                             Petitioners
                                                 Vs.
                        Sumant Singh; & Anr.
                                                                         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)

12.02.2026

Ms. Thanyomi Keishing, learned State counsel is before us

in the physical Court. Learned State counsel submits that she is entering

appearance on behalf of 1st respondent. Mr. H. Debendra, learned

senior advocate and Deputy Advocate General appearing on her behalf

is also present before us in the physical Court and learned Deputy

Advocate General is ready to advance arguments.

As regards 2nd respondent, though 2nd respondent has

entered appearance through counsel and name of counsel (Mr. Sapam

Bronson Singh and Mr. T. Shadishkanta Sharma) are duly shown in the

cause list there is no representation for 2nd respondent either in the

physical Court or on the Video Conference (VC) platform. Likewise,

there is no representation for contempt petitioners either in the physical

Court or on the VC platform.

Therefore, with the intention of giving opportunity to

contempt petitioners, learned counsel for contempt petitioners, 2nd

respondent and learned counsel for 2nd respondent, let this matter stand

over to 07.04.2026.

List on 07.04.2026.

              JUDGE                             CHIEF JUSTICE

Sandeep