H Gyan Prakash vs Thokchom Chhatrajit Singh; & 11 Ors
2026 Latest Caselaw 96 Mani

Manipur High Court

H Gyan Prakash vs Thokchom Chhatrajit Singh; & 11 Ors on 30 January, 2026

Author: Ahanthem Bimol Singh

Bench: Ahanthem Bimol Singh

KABORA   Digitally signed
         by
MBAM     KABORAMBAM
SAPANA   SAPANA CHANU                                                            Item No. 58 & 59
         Date: 2026.01.30
CHANU    16:19:59 +05'30'
                                           IN THE HIGH COURT OF MANIPUR
                                                     AT IMPHAL
                                           MC (Cont. Cas (C)) No. 67 of 2025 With
                                                Cont. Cas (C) No. 53 of 2024
                                            H Gyan Prakash               Applicant
                                                              Vs.
                                            Thokchom Chhatrajit Singh; & 11 Ors.
                                                                          Respondents

BEFORE HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH 30.01.2026

Mr. RK Deepak, learned senior counsel appearing for respondents No. 1,2,3 & 4 submitted that all the respondents, i.e., respondents No. 1-4 have already demitted office and in their place new incumbents have been posted. The leaned senior counsel submitted that the new incumbents are required to be impleaded as respondents in the present contempt case.

Mr. BP Sahu, learned senior counsel appearing for the petitioner submitted that necessary application will be filed for impleading the new incumbents.

Mr. RK Deepak, learned senior counsel also submitted that he may be given 2 weeks' time to verify as to whether the verification process of the higher qualification possessed by the petitioner has been completed or not.

In view of the submission made above, let these cases be listed again on 12.02.2026.

JUDGE Sapana

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