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Rommel Ahongshangbam vs Veijalhing Haokip
2026 Latest Caselaw 94 Mani

Citation : 2026 Latest Caselaw 94 Mani
Judgement Date : 30 January, 2026

[Cites 0, Cited by 0]

Manipur High Court

Rommel Ahongshangbam vs Veijalhing Haokip on 30 January, 2026

Author: Ahanthem Bimol Singh
Bench: Ahanthem Bimol Singh
                                                                          IN. 8 to 11
SHOUGRAKPA Digitally signed by
            SHOUGRAKPAM
M DEVANANDA DEVANANDA SINGH
            Date: 2026.01.30 14:25:28
SINGH       +05'30'


                              IN THE HIGH COURT OF MANIPUR
                                          AT IMPHAL
           MC(RFA) No. 5 of 2024
           Rommel Ahongshangbam                                 ... Applicant
                 Vs.
           Veijalhing Haokip                                    ... Respondent
                 With
           MC(WP(C)) No. 761 of 2024;
           RFA No. 4 of 2022 &
           WP(C) No. 979 of 2022

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

                                          O R D E R

30-01-2026

Mr. Th. Ningtamba, learned counsel appeared on behalf of the appellant; Mr. S. Kaminikumar, learned CGSC appeared on behalf of respondents No. 1 to 3, Mr. Th. Vashum, learned GA appeared on behalf of the respondents No. 4, 5 and 6 and Mr. Tapan, learned counsel appeared on behalf of the respondent No. 7. None appeared on behalf of the respondents No. 8 and 9.

Issue notice in connection with MC(WP(C)) No. 761 of 2024 by which the applicant is praying for allowing their determination as counsel for the appellant, returnable within three weeks.

Applicant is directed to take steps for service of notice upon the appellant/ respondent No. 1 in the said misc. application by way of speed post service.

MC(RFA) No. 5 of 2024 & ors. Contd.../-

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

List these cases again on 20-03-2026.

Earlier interim order shall continue till the next date.





                                                          JUDGE
Devananda




 MC(RFA) No. 5 of 2024 & ors.                                          Contd.../-
 

 
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