Hr Hringpham vs Md. Najakat Ali & 2 Ors
2026 Latest Caselaw 621 Mani

Manipur High Court

Hr Hringpham vs Md. Najakat Ali & 2 Ors on 12 February, 2026

            Digitally signed
LAIRENM by
         LAIRENMAYUM
AYUM INDRAJEET
INDRAJE SINGH
         Date:
                                                                                         Item Nos. 2-4
ET SINGH 2026.02.12                     IN THE HIGH COURT OF MANIPUR
         14:57:36 +05'30'
                                                  AT IMPHAL

                                       CRP(CRP.Art.227) No. 44 of 2019
                                                      With
                                     MC(CRP(CRP.Art.227)) No. 13 of 2024 with
                                       MC(CRP(CRP.Art.227)) No. 20 of 2019

                        HR Hringpham
                                                                          Petitioner/s
                                                         Vrs.
                        Md. Najakat Ali & 2 ors.
                                                                        Respondent/s

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

12.02.2026

Ms. G. Pushpa, learned counsel representing the counsel on record

for revision petitioner is before this Court and learned counsel requests for

rescheduling the captioned matter citing counsel difficulty.

Learned counsel submits that learned counsel on other side have

been duly informed about this mentioning/request for adjournment and they do

not have any objection. This submission of learned counsel Ms. G. Pushpa is

recorded.

In the light of the narrative thus far, captioned matter is adjourned.

List on 18.03.2026.

CHIEF JUSTICE

Indrajeet