Senjam Biren Singh vs Manipur State Co-Operative Bank Ltd
2026 Latest Caselaw 690 Mani

Manipur High Court

Senjam Biren Singh vs Manipur State Co-Operative Bank Ltd on 13 February, 2026

Author: Ahanthem Bimol Singh

Bench: Ahanthem Bimol Singh

SHOUGRAKPAM Digitally signed by                                                  IN. 7
            SHOUGRAKPAM
DEVANANDA   DEVANANDA SINGH
            Date: 2026.02.13 16:41:35
SINGH       +05'30'

                             IN THE HIGH COURT OF MANIPUR
                                          AT IMPHAL
         WP(C) No. 114 of 2026
         Senjam Biren Singh                                    ... Petitioner
                Vs.
         Manipur State Co-operative Bank Ltd.                  ... Respondent

                                   B E F O R E
                     HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH

                                         O R D E R

13-02-2026

Heard Mrs. Jotibala, learned counsel appearing for the petitioner.

Issue notice, returnable within three weeks.

Petitioner is to take steps for service of notice upon the sole respondent by way of dasti service.

Steps should be taken within one week and the petitioner is to file an affidavit showing proof of service of such notice.

List this case again on 10-04-2026.

JUDGE

Devananda