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Date: 2026.03.20 A.G. Namsulung vs A.G. Guitiu & 9 Ors
2026 Latest Caselaw 1887 Mani

Citation : 2026 Latest Caselaw 1887 Mani
Judgement Date : 20 March, 2026

[Cites 0, Cited by 0]

Manipur High Court

Date: 2026.03.20 A.G. Namsulung vs A.G. Guitiu & 9 Ors on 20 March, 2026

Abujam
                                                                                                   Item No. 2
Surjit Singh                            IN THE HIGH COURT OF MANIPUR
Digitally signed by                               AT IMPHAL
Abujam Surjit Singh                            CRP No. 3 of 2020
Date: 2026.03.20          A.G. Namsulung
18:58:28 +05'30'                                                                Petitioner/s
                                                                Vrs.
                          A.G. Guitiu & 9 ors.
                                                                               Respondent/s

BEFORE HON'BLE THE CHIEF JUSTICE MR. M. SUNDAR (ORDER) 20.03.2026

Mr. D. Julius Riamei, learned counsel for revision petitioner, Mr. Th.

Henba, learned counsel for respondent No.1(R1) and Mr. Phungyo Zingkhei,

learned State counsel for respondent Nos. 2, 3, 4 & 5 are before this Court.

2. Learned counsel for revision petitioner and R1 are ready to

advance arguments. As regard respondent Nos. 6 to 10, this Court is

informed that they have been duly served but they have not chosen to

enter appearance through counsel. Respondent Nos. 2 to 5 is State and Mr.

Phungyo Zingkhei, learned State counsel representing the State counsel on

record ( Mr. W. Niranjit Singh) requests for a short accommodation citing

difficulty for Mr. W. Niranjit Singh, learned State counsel, who is to argue

this matter.

3. Adjourned at the request of learned State counsel.

4. List on 24.03.2026 under the same cause list caption i.e., 'OLD

YEAR CASES'.

5. List on 24.03.2026.

CHIEF JUSTICE

Ab. Surjit

 
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