N. Sarat Singh vs Manipur Lokayukta & 16 Ors
2026 Latest Caselaw 1411 Mani

Manipur High Court

N. Sarat Singh vs Manipur Lokayukta & 16 Ors on 9 March, 2026

Author: A. Guneshwar Sharma

Bench: A. Guneshwar Sharma

NINGOM Digitally  signed
         by NINGOMBAM
BAM      VICTORIA
         Date: 2026.03.10                                                                 Item Nos. 11-21
VICTORIA 17:19:44 +05'30'
                                          IN THE HIGH COURT OF MANIPUR
                                                    AT IMPHAL

                                                  WP(C) No. 168 of 2022

                            N. Sarat Singh.
                                                                                      ...Petitioner
                                                           - Versus -
                            Manipur Lokayukta & 16 Ors.
                                                                                    ...Respondents
                                                        With
                            CONT.CAS(C) No. 189 of 2022; CONT.CAS(C) No. 46 of 2025;
                              CRIL.PETN. No. 30 of 2022; CRIL.PETN. No. 35 of 2023;
                             MC(Cril.Petn.) No. 29 of 2025; MC(WP(C)) No. 97 of 2023;
                                 WP(C) No. 161 of 2022; WP(C) No. 171 of 2022;
                                  WP(C) No. 255 of 2022; WP(C) No. 938 of 2022

                                                B E F O R E
                                 HON'BLE MR. JUSTICE A. GUNESHWAR SHARMA

                                                         ORDER

09-03-2026

Present Mr. H. S. Paonam, learned senior counsel through video conferencing assisted by Ms. Malemleima H., learned counsel; Mr. N. Ibotombi, learned senior counsel assisted by Ms. Y. Jinita, learned counsel; Mr. H. Ishwarlal, learned senior counsel assisted by Ms. Erika H., learned counsel for the petitioners. Also present Mr. A. Jagjit, the new counsel for Lokayukta; Mr. L. Sevananda, learned counsel for the complainant before the Lokayukta; Mr. Khalter Khampa, learned counsel for respondent No. 3 in CRIL.PETN. No. 35 of 2023; Mr. L. Somorendro Roy, learned junior Government counsel on behalf of the State respondents; and Mr. David Boon, learned counsel for respondent No. 2 in CRIL.PETN. No. 35 of 2023.

The matters are listed as admission part heard. Mr. A. Jagjit, the new counsel for Lokayukta, submits that he is to receive the relevant file and prays for some more time for preparing the case.

In the circumstances, list these cases on 08-04-2026. Earlier interim order is extended till the next date.

JUDGE Victoria