Gurumayum Sanayaima Sharma vs Vrs
2026 Latest Caselaw 1628 Mani

Manipur High Court

Gurumayum Sanayaima Sharma vs Vrs on 13 March, 2026

Author: Ahanthem Bimol Singh

Bench: Ahanthem Bimol Singh

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SAPANA SAPANA    CHANU                                                              Item Nos. 66
                                        IN THE HIGH COURT OF MANIPUR
       Date: 2026.03.13

CHANU 15:12:09 +05'30'


                                                  AT IMPHAL

                           Cont. Case(C) No. 4 of 2026
                           Gurumayum Sanayaima Sharma                             ...Petitioner/s
                               Vrs.
                           Ningthoujam Geoffrey & Anr                          ...Respondent/s

-B E F O R E-

HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH

13.03.2026

Mr. M. Devananda, learned senior counsel and Addl. AG

assisted by Mr. Tomclist, learned counsel appeared on behalf of the

respondent No. 1 and Mr. Md. Fakharuddin, learned counsel appeared

on behalf of the respondent No. 2.

It has been submitted by Md. Fakharuddin, learned

counsel appearing for the respondent No. 2 that the respondent No.

2 had already complied with the direction given by this Court on his

part and further compliance will be made by the respondent No. 1.

Mr. M. Devananda, learned senior counsel appearing for

the respondent No. 1 submitted that active actions are being taken

up by the respondent No. 1 for complying with the direction given by

this Court and that if 8 weeks' time is given to the respondent No. 1,

he will be able to submit compliance report.

Page 1 Mr. David Boon, learned counsel appearing for the

petitioner submitted that the direction given by this Court was on

06.06.2022 and ample opportunity has been given to the respondents

for complying with the said direction. The learned counsel accordingly

submitted that no further time be given to the respondents for

complying with the direction given by this Court after 8 weeks from

today.

In view of the submission made by the counsel

appearing for the parties, Registry is directed to list this case again

on 08.05.2026.

It is made clear that in event the respondent No. 1 fail

to submit compliance report on the next date, he shall appear before

this Court personally at 10:30 am to explain the reason for submitting

compliance report.

Registry is directed to furnish a copy of this order to all

the counsel appearing for the parties through their whasapp/e-mail

for doing the needful.

JUDGE

Sapana

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