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Yumnam Sanathoi Devi vs Chanam Pikesh Meitei
2026 Latest Caselaw 987 Mani

Citation : 2026 Latest Caselaw 987 Mani
Judgement Date : 20 February, 2026

[Cites 0, Cited by 0]

Manipur High Court

Yumnam Sanathoi Devi vs Chanam Pikesh Meitei on 20 February, 2026

Author: A. Guneshwar Sharma
Bench: A. Guneshwar Sharma
KHOIROM Digitally
          KHOIROM
                   signed by

BIPINCHAN BIPINCHANDRA
          Date: 2026.02.19
                           SINGH

DRA SINGH 12:11:08 +05'30'                                                                 Item No. 1

                                          IN THE HIGH COURT OF MANIPUR
                                                    AT IMPHAL


                                              MC(MAT. APP.) No. 14 of 2025


                        Yumnam Sanathoi Devi
                                                                                       ... Applicant
                                                        - Versus -
                        Chanam Pikesh Meitei
                                                                                     ... Respondent


                                                  B E F O R E
                                    HON'BLE THE CHIEF JUSTICE MR. M. SUNDAR
                                   HON'BLE MR. JUSTICE A. GUNESHWAR SHARMA


                                                     O R D E R

[M. Sundar, CJ] 20.02.2026

Captioned matter is listed under the cause list caption

'SERVICE NOT COMPLETED'.

Ms. Monibala, learned counsel for applicant is before this

Court.

Learned counsel for applicant submits that respondent is

evading service and has refused to receive notice. Learned counsel submits

that proof of service has been filed but is unable to give CNR No. and Date.

There is lack of clarity as to whether the respondent has

refused to receive notice. To be noted, prior to 10.11.2025, it was not

brought to the notice of this Court that the respondent has refused to

receive notice. Therefore, this Court has ordered notice on 10.11.2025 as

well as 17.12.2025.

Page 1|2 However, notice has been first issued on 11.08.2025 i.e.,

notice returnable by 09.09.2025.

Registry to verify the correct position and Registrar (Judicial)

is requested to put up a note in this regard by next listing which will be on

17.03.2026.

List on 17.03.2026.

                            JUDGE                CHIEF JUSTICE

Bipin




                                                               Page 2|2
 

 
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