Namaram Sumati Devi & 3 Ors vs Smt. Girija Jain @ Longjam Ningol Girija ...
2026 Latest Caselaw 626 Mani

Manipur High Court

Namaram Sumati Devi & 3 Ors vs Smt. Girija Jain @ Longjam Ningol Girija ... on 12 February, 2026

LAIREN Digitally signed
        by
MAYUM LAIRENMAYUM
INDRAJE INDRAJEET
        SINGH
                                                                                   Item Nos. 14-16
ET      Date:
        2026.02.12                  IN THE HIGH COURT OF MANIPUR
SINGH 14:58:53 +05'30'                        AT IMPHAL

                                   CRP(CRP.Art.227) No. 46 of 2022
                                                  With
                                 MC(CRP(CRP.Art.227)) No. 57 of 2024 With
                                           RFA No. 5 of 2015

                     Namaram Sumati Devi & 3 ors.
                                                                       Petitioner/s
                                                     Vrs.
                     Smt. Girija Jain @ Longjam Ningol Girija (Ringki) Devi & 4 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 petitioners 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 20.04.2026.

CHIEF JUSTICE

Indrajeet