Syed Murtaza Ahmed & Anr vs Vrs
2026 Latest Caselaw 665 Mani

Manipur High Court

Syed Murtaza Ahmed & Anr vs Vrs on 13 February, 2026

Author: Ahanthem Bimol Singh

Bench: Ahanthem Bimol Singh

          Digitally
Lucy signed  by Lucy
      Gurumayum
Gurum Date:
      2026.02.13            IN THE HIGH COURT OF MANIPUR
                                                                     Item Nos. 41-47


ayum 16:14:19
      +05'30'
                                      AT IMPHAL

              MC(El. Pet.) No. 23 of 2025
              Syed Murtaza Ahmed & Anr                             ...Applicant/s
                  Vrs.
              Seram Neken Singh & 2 Ors                         ...Respondent/s

With EL. Pet. No. 27 of 2022 EL. Pet. No. 4 of 2022 EL. Recr. Pet. No. 20 of 2022 EL. Recr. Pet. No. 2 of 2022 MC(EL. Pet.) No. 102 of 2022 MC(EL. Pet.) No. 108 of 2022

-B E F O R E-

HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH

13.02.2026

Md. Abdul Baqee Khan, learned counsel appeared on

behalf of the petitioner in El. Pet. No. 4 of 2022 and respondent

no. 1 in El. Recr. Pet. No. 2 of 2022.

It has been submitted by the learned counsel for the

petitioner that an application being MC(El. Pet.) No. 23 of 2025 has

been filed with a prayer for allowing their determination as counsel

for the petitioner in the aforesaid El. Petition and respondent no. 1

in El. Recr. Pet. The learned counsel further submitted that notice

along with a copy of the said determination application has been

served upon the said El. Petitioner/Respondent no. 1 and in proof

of such service an affidavit has been filed. The learned counsel Page 1 accordingly prays of passing an appropriate order allowing their

determination as counsel for the aforesaid El.

Petitioner/Respondent no. 1.

Despite service of notice none appeared on behalf of

the El. Petitioner/Respondent no.1 and in the interest of justice,

one opportunity is given to the said El. Petitioner/Respondent no.1

to appear before this Court.

Accordingly, list all these cases again on 17.03.2026.

It is made clear that if the said El.

Petitioner/Respondent no. 1 failed to appear before this Court on

the next date appropriate order will be passed.

JUDGE

Lucy

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