Vinod Kumar Sharma And Anr vs Radha Krishna And 6 Ors
2026 Latest Caselaw 904 Mani

Manipur High Court

Vinod Kumar Sharma And Anr vs Radha Krishna And 6 Ors on 19 February, 2026

LAIREN Digitally
       signed by
MAYUM LAIRENMAYU
       M INDRAJEET
INDRAJ SINGH                                                                     Item Nos. 15-18
       Date:
EET    2026.02.19                  IN THE HIGH COURT OF MANIPUR
       20:53:54                              AT IMPHAL
SINGH +05'30'
                              CRP(CRP Art.227) No.29 of 2025
                                             With
              MC(CRP(CRP.Art.227) No.39 of 2025 With MC(CRP(CRP.Art.227) No. 45 of
                        2025 With MC(CRP(CRP.Art.227) No. 67 of 2025


                 Vinod Kumar Sharma and Anr.
                                                                     Petitioner/s
                                                     Vrs.
                 Radha Krishna and 6 ors.
                                                                   Respondent/s

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

19.02.2026

[1] Read this in conjunction with and in continuation of earlier

proceedings made in the previous listings on 29.01.2026 and 17.02.2026 which

read as follows:

'29.01.2026 When the matter was taken up, Mr. N. Ibotombi, learned senior advocate instructed by Mr. A. Golly, learned counsel on record for the 2(two) revision petitioners who also have the authority to represent R6 made submissions in full.

Thereafter, Mr. Sarvan Kumar, learned counsel for respondent Nos. 1 to 5 & 7 commenced the submissions.

Learned counsel Mr. Sarvan Kumar submitted that he requires a longer hearing to highlight all aspects of the case.

Though this court was inclined to take up and continue the matter as part-heard next week, learned counsel for R1 to R5 & R7 Mr. Sarvan Kumar expressed difficulty at his end and requested for listing on 17.02.2026.

Learned counsel for revision petitioners (who have the authority to represent R6) agreed.

List under the cause-list sub caption 'PART-HEARD' on 17.02.2025.' '17.02.2026

On joint request, list these matters on 19.02.2026.'

[2] Today Mr. N. Ibotombi, learned Senior Advocate instructed by Mr. A.

Golly, learned counsel on record for the 2(two) revision petitioners and Mr. Sarvan

Kumar, learned counsel for respondent Nos. 1 to 5 & 7 are before this Court.

[3] Mr. Sarvan Kumar, learned counsel continued his submissions, for

continuation list under the same cause-list caption on 26.02.2026.

[4]          List on 26.02.2026.




                                                   CHIEF JUSTICE

Indrajeet