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Thounaojam Santoshchandra Luwang And 8 ... vs Anurag Bajpai And 3 Ors
2026 Latest Caselaw 1878 Mani

Citation : 2026 Latest Caselaw 1878 Mani
Judgement Date : 20 March, 2026

[Cites 0, Cited by 0]

Manipur High Court

Thounaojam Santoshchandra Luwang And 8 ... vs Anurag Bajpai And 3 Ors on 20 March, 2026

Author: A. Guneshwar Sharma
Bench: A. Guneshwar Sharma
OINAM                                                                        Item nos. 30
       Digitally signed
THOIB byTHOIBA
          OINAM
                MEITEI    IN THE HIGH COURT OF MANIPUR
A      Date: 2026.03.20
       15:39:41 +05'30'             AT IMPHAL
MEITEI
                              Cont. Cas(C) No. 11 of 2025

Thounaojam Santoshchandra Luwang and 8 Ors.
                                                                          ... Petitioners
                                          - Versus -

Anurag Bajpai and 3 Ors.
                                                                       ... Respondents

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

                                          ORDER

20.03.2026

[1] Ms. N. Savitri, learned counsel for the petitioners submits that the direction of this Court in order dated 16.04.2024 in WP(C) No. 896 of 2023 is yet to be complied.

[2] Mr. W. Sanatomba, learned counsel for the respondent no. 1, Mr. M. Rendy, learned counsel for the respondent no. 2 & Mr. Akash Longjam, learned counsel for the respondent no. 3 pray for some time for filing compliance report.

[3] Mr. M. Rendy, learned counsel for the respondent no. 2 submits that there is a change in the portfolio of Finance Department.

[4] 2(two) week's time is granted to the respondents for filing compliance report.

[5] List these cases on 01.04.2026.

JUDGE

Thoiba

 
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