Union Of India vs Vrs
2026 Latest Caselaw 1544 Mani

Manipur High Court

Union Of India vs Vrs on 11 March, 2026

Author: Ahanthem Bimol Singh

Bench: Ahanthem Bimol Singh

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SAPANA SAPANA    CHANU
       Date: 2026.03.12
                                                                               Item Nos. 44-45
CHANU 11:03:53 +05'30'
                                      IN THE HIGH COURT OF MANIPUR
                                                AT IMPHAL

                          L.A. App. No. 1 of 2018
                          Union of India
                                                                                ...Appellant/s
                              Vrs.
                          S. Yarnot
                          With                                                ...Respondent/s

MC(L.A. App.) No. 1 of 2018

-B E F O R E-

HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH

11.03.2026

Mr. W. Darakishwor, learned senior panel counsel

appearing for the appellant prays for taking up these matters after

2 weeks citing personal inconvenience. The learned counsel

submitted that he has duly informed the learned counsel

appearing for the respondent No. 1 about the adjournment of the

case.

Mr. Seityandra, learned counsel appeared for the

respondent No. 1 & Mr. Shyam Sharma, learned GA appeared on

behalf of the respondents No. 2 & 3 and submitted that they have

no objection.

As prayed for by the counsel appearing for the

appellant, list these cases again on 15.04.2026.

JUDGE Sapana Page 1