Union Of India & Anr vs Sadasivan C.S. & 10 Ors
2026 Latest Caselaw 1935 Mani

Manipur High Court

Union Of India & Anr vs Sadasivan C.S. & 10 Ors on 23 March, 2026

              Digitally signed by
JOHN      JOHN TELEN KOM
TELEN KOM Date: 2026.03.23
          15:03:18 +05'30'
                                                                                          Sl. No. 1

                                     IN THE HIGH COURT OF MANIPUR
                                               AT IMPHAL
                                             MC(WA)No.2 of 2026
                         Union of India & Anr.
                                                                                      Applicants
                                                  Vs.

                        Sadasivan C.S. & 10 Ors.
                                                                                    Respondents

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

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

23.03.2026.

[1] Captioned matter is listed under the cause list caption 'SERVICE

NOT COMPLETED'.

[2] There are 11 (eleven) respondents.

[3] This Court is informed that MC (Miscellaneous Case) applicants are

yet to take steps as regards respondent Nos. 8 and 9.

[4] As regards respondent Nos. 1 to 7, 10 & 11, this Court is informed

that steps have been taken but proof of service is yet to be filed.

[5] Mr. Themchuiyo Kashung, learned Central Government Standing

Counsel for MC applicants requests for time to file proof of affidavit and he makes

a further plea for issue of fresh notice as regards respondent Nos. 8 & 9. This

request is acceded to.

[6] Issue fresh notice to respondent Nos. 8 & 9, returnable by

05.05.2026.

[7] In the interregnum, proof of service is to be filed with regard to

other respondents.

[8]           List on 05.05.2026.




                     JUDGE                            CHIEF JUSTICE

John Kom