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Waikhom Nimaichand Singh vs Vrs
2026 Latest Caselaw 1687 Mani

Citation : 2026 Latest Caselaw 1687 Mani
Judgement Date : 16 March, 2026

[Cites 0, Cited by 0]

Manipur High Court

Waikhom Nimaichand Singh vs Vrs on 16 March, 2026

LAIREN Digitally
        by
                 signed

MAYUM LAIRENMAYUM
        INDRAJEET
INDRAJE SINGH                                                                     Item Nos. 6 & 7
        Date:
ET      2026.03.17
                                  IN THE HIGH COURT OF MANIPUR
        14:03:12                            AT IMPHAL
SINGH +05'30'
                                 CRP(CRP.Art.227) No. 9 of 2023
                                                With
                                 MC(CRP(CRP.Art.227)) No. 16 of 2023

                   Waikhom Nimaichand Singh
                                                                        Petitioner/s
                                              Vrs.
                   Manoharmayum Geetchandra Sharma & 2 ors.
                                                                     Respondent/s

BEFORE HON'BLE THE CHIEF JUSTICE MR. M. SUNDAR (ORDER)

16.03.2026

Read this in conjunction with and in continuation of earlier

proceedings made in the previous listing on 29.01.2026 which reads as follows:

'29.01.2026

Mr. Leo N., learned counsel on record for the revision petitioner is before this Court but there is no representation for the respondents.

With the intention of giving opportunity to respondents and learned counsel for the respondents, let this matter stand over to 16.03.2026.

List on 16.03.2026.'

The position is not different today i.e., Mr. Leo N. , learned counsel

on record for revision petitioner is before this Court but there is no representation

for respondents.

Let the captioned matter stand over to another date, so that further

opportunity is given to respondents and learned counsel for respondents but with

a caveat that if there is no representation for respondents in the next date of listing

also, the case will be heard out on the basis of available records and arguments

of the counsel for revision petitioner.

List on 30.04.2026.

CHIEF JUSTICE

Indrajeet

 
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