Jinripou Pheiga Gangmei vs Kg Builungpou Kamang Gangmei And 3 ...
2026 Latest Caselaw 1636 Mani

Manipur High Court

Jinripou Pheiga Gangmei vs Kg Builungpou Kamang Gangmei And 3 ... on 13 March, 2026

Author: A.Guneshwar Sharma

Bench: A.Guneshwar Sharma

SHAMURAILATPAM             Digitally signed by
                           SHAMURAILATPAM SUSHIL SHARMA
SUSHIL SHARMA              Date: 2026.03.16 11:43:04 +05'30'
                                                               Sl. Nos. 32-39
                       IN THE HIGH COURT OF MANIPUR
                                 AT IMPHAL

                                WA No. 14 of 2024

                Jinripou Pheiga Gangmei
                                                               .....Appellant
                          Vs.
               KG Builungpou Kamang Gangmei and 3 others

                                                         .....Respondents

With Cont.Cas(C) No. 76 of 2024 With CRP(C.R.P. Art. 227) No. 2 of 2026 With MC(CRP(CRP Art. 227) No. 4 of 2026 With MC(WA) No. 28 of 2024 With MC(WA) No. 31 of 2024 With MC(WA) No. 64 of 2024

BEFORE HON'BLE THE CHIEF JUSTICE MR. M. SUNDAR HON'BLE MR. JUSTICE A.GUNESHWAR SHARMA

(ORDER) (Order of the Court was made by M. Sundar, CJ)

13.03.2026

'Matter mentioned at half past ten'

[1] Mr. B. Roshnikumar, learned counsel for the respondent

No. 1 in WA No. 14 of 2024 requests for an adjournment citing counsel

inconvenience.

[2] Ms. N. Deepika, learned counsel for appellant in WA No.

14 of 2024 does not oppose the request.

[3] Afore-referred request of learned counsel for respondent

No. 1 in WA No. 14 of 2024 acceded to.

[4] Interim order already granted on 20.01.2026 in

MC(CRP(CRP Art. 227)) No. 4 of 2026 till 09.03.2026 is resuscitated, the

same is extended and it shall continue until further orders.

[5]          List on 08.05.2026.




             JUDGE                              CHIEF JUSTICE
Sushil