Manipur Cycling Association vs Cycling Federation Of India And 3 Ors
2026 Latest Caselaw 928 Mani

Manipur High Court

Manipur Cycling Association vs Cycling Federation Of India And 3 Ors on 19 February, 2026

Author: A. Guneshwar Sharma

Bench: A. Guneshwar Sharma

                                                                            Item no. 30 & 31
                            IN THE HIGH COURT OF MANIPUR
                                      AT IMPHAL

                               W.P. (C) No. 227 of 2024 with
                               MC(W.P. (C)) No. 823 of 2025

Manipur Cycling Association
                                                                             ... Petitioner
                                         - Versus -

Cycling Federation of India and 3 Ors.
                                                                        ... Respondents
                                B E F O R E
                 HON'BLE MR. JUSTICE A. GUNESHWAR SHARMA

                                          ORDER

19.02.2026

[1] Present Mr. Kh. Tarunkumar, learned sr. counsel assisted by Mr. W. Jamon, learned counsel for the petitioner, Mr. Ramnik Mishra, learned counsel on VC along with Mr. P. Tamphamani, learned counsel on physical for the Cycling Federation of India (CFI) and Mrs. Ch. Sundari, learned GA for the State respondent.

[2] During the course of proceeding, the learned sr. counsel for the petitioner (Manipur Cycling Association) and the learned counsels for the CFI consider the issue involved in the matter and this Court suggests to the petitioner and CFI to have a discussion about the modalities for bringing an amicable solution without prejudice to their rights in the present writ petition. The date and place may be fixed with the mutual consultation of the petitioner and CFI. On the next date, outcome of the said discussion may be place before this Court.

[3]                 List these cases on 16.03.2026.

[4]                 Earlier interim order is extended till the next date.

[5]                 Furnish a copy of this order to the learned counsel appearing for

the parties in the course of the day through whatsapp or any other available

mode.

                                                               JUDGE

Thoiba

KABORAMBAM Digitally signed by
           KABORAMBAM LARSON

LARSON     Date: 2026.02.19 17:03:59
           +05'30'