Laithangbam Robin vs Vrs
2026 Latest Caselaw 1888 Mani

Citation : 2026 Latest Caselaw 1888 Mani
Judgement Date : 20 March, 2026

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Manipur High Court

Laithangbam Robin vs Vrs on 20 March, 2026

Abujam
Surjit Singh                                                                                  Item No. 12
                                            IN THE HIGH COURT OF MANIPUR
Digitally signed by                                   AT IMPHAL
Abujam Surjit Singh
Date: 2026.03.20
18:59:30 +05'30'                                     CRP No. 6 of 2023

                         Laithangbam Robin
                                                                              Petitioner/s
                                                       Vrs.
                         Yengkhom Nimaichand Alias Yaima Singh represented by his 7 LRs
                                                                            Respondent/s

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

20.03.2026

Matter mentioned when the Single sitting commenced

2. Mr. W. Kanta, learned counsel for revision petitioner is before

this Court on the Video Conferencing (V.C.) platform and Ms. L. Sanjeeka,

learned counsel for respondents is before this Court in the physical Court.

3. Ms. L. Sanjeeka, learned counsel for respondent, requests for

an adjournment citing inconvenience for the arguing counsel.

4. Mr. W. Kanta, learned counsel for revision petitioner, does not

oppose the request for adjournment.

5. Afore-referred request for adjournment is acceded to.

6. List on 26.05.2026.