[Cites 1, Cited by 0]
Manipur High Court
Angom James Singh vs T. Ranjan Singh on 30 January, 2026
Author: Ahanthem Bimol Singh
Bench: Ahanthem Bimol Singh
IN. 27
SHOUGRAKPAM Digitally signed by
SHOUGRAKPAM
DEVANANDA DEVANANDA SINGH
Date: 2026.01.30 14:26:50
SINGH +05'30'
IN THE HIGH COURT OF MANIPUR
AT IMPHAL
Cont. Case (C) J2 No. 2 of 2025
Angom James Singh ... Petitioner
Vs.
T. Ranjan Singh ... Respondent
B E F O R E
HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH
O R D E R
30-01-2026
Heard Mr. Y. Nirmolchand, learned senior counsel assisted
by Ms. Y. Neha, learned counsel appearing for the petitioner and
Mr. I. Lalitkumar, learned senior counsel assisted by Ms. Alina, learned
counsel appearing for the respondent.
It has been submitted by the learned senior counsel
appearing for the respondent that the direction given by this court has
been duly complied with by the respondents by issuing a Memorandum
dated 20-11-2025 and as such, the present contempt can be closed.
Mr. Y. Nirmolchand, learned senior counsel appearing for
the petitioner submitted that a rider may be made that if the petitioner
is aggrieved by the said compliance order, he is at liberty to challenge
the same by filing appropriate petition before the appropriate forum as
provided by law.
In view of the submission made by the learned senior counsel
appearing for the parties and after perusal of the compliance report
Cont. Case (C) J2 No. 2 of 2025 Contd.../-
dated 24-11-2025 submitted by the respondents, this court is satisfied
that the direction given by this court on 14-05-2024 in CRP(CRP Art.
227) No. 2 of 2024 has been duly complied with by the respondents.
Accordingly, the present contempt case is hereby closed.
Needless to say that if the petitioner is aggrieved by the said
compliance order, he is at liberty to challenge the same by filing
appropriate petition before the appropriate forum as provided under
the law.
JUDGE
Devananda
Cont. Case (C) J2 No. 2 of 2025 Contd.../-
IN. 28 & 29
SHOUGRAKPAM Digitally signed by
SHOUGRAKPAM DEVANANDA
DEVANANDA SINGH
Date: 2026.01.30 14:27:10
SINGH +05'30'
IN THE HIGH COURT OF MANIPUR
AT IMPHAL
MC(CRP(CRP Art. 227)) No. 94 of 2025
(Ref:- CRP(CRP Art. 227) No. 2 of 2024)
Manoharmayum Nandakishor Sharma & ors. ... Applicants
Vs.
Takhellambam Thomas Singh & anr. ... Respondents
With
B E F O R E
HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH
O R D E R
30-01-2026
In view of the order passed today in the connected contempt
case, the present applications stand closed.
JUDGE
Devananda
Cont. Case (C) J2 No. 2 of 2025 Contd.../-
IN. 30
SHOUGRAKPAM Digitally signed by
SHOUGRAKPAM DEVANANDA
DEVANANDA SINGH
Date: 2026.01.30 14:27:27
SINGH +05'30'
IN THE HIGH COURT OF MANIPUR
AT IMPHAL
Manoharmayum Nandakishor Sharma ... Petitioner
Vs.
State of Manipur & ors. ... Respondents
B E F O R E
HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH
O R D E R
30-01-2026
Mr. S. Biswajit, learned senior counsel assisted by
Mr. W. Sanatomba, learned counsel appeared for the petitioner;
Mr. Shyam Sharma, learned GA appeared for the respondents No. 1
to 4 and Mr. I. Sandeep, learned counsel appeared on behalf of
respondent No. 5.
The learned counsel appearing for the respondent No. 5
submitted that the petitioner has filed an additional affidavit only
yesterday and as such, the learned counsel seeks three weeks' time to
file a reply thereto.
Prayer is allowed.
It has been submitted at the bar that the present writ petition
does not pertains to service matter.
In view of the submission made above, registry is directed to
list this case before the appropriate roster bench on 18-03-2026.
JUDGE
Devananda
Cont. Case (C) J2 No. 2 of 2025 Contd.../-
