Registrar General vs Smt. Maibam Ongbi Mukhi Devi; & Ors
2026 Latest Caselaw 1954 Mani

Manipur High Court

Registrar General vs Smt. Maibam Ongbi Mukhi Devi; & Ors on 23 March, 2026

KABORAMBA Digitally
          KABORAMBAM
                    signed by

M SANDEEP SANDEEP SINGH
          Date: 2026.03.23
SINGH     19:22:14 +05'30'                                                 Supple Sl. No. 2
                                IN THE HIGH COURT OF MANIPUR
                                          AT IMPHAL
                                     Tr. P. (C) No. 2 of 2026

                  Registrar General, High Court of Manipur
                                                                              Petitioner
                                       Vs.
                 Smt. Maibam Ongbi Mukhi Devi; & Ors.
                                                                           Respondents

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

23.03.2026 [1] Captioned transfer petition has been filed qua Execution Case No.

15 of 1989 (Ref: Original Suit No. 30/1972/127/1972) on the file of the Court of

Civil Judge (Senior Division) Imphal East, Manipur.

[2] Mr. Kh. Tarunkumar, learned senior counsel instructed by Mr.

Rustam, learned counsel for transfer petitioner submits that afore-referred

transfer petition became necessary owing to recusal by the learned Presiding

Officer of the Execution Court (citing conflict of interest) vide a letter dated

08.01.2026 bearing Reference No. 2/H-20/DJ/IE/2025/31-32 from the learned

Judicial Officer to the learned Registrar General of this Court.

[3] In the light of the submission of Mr. Kh. Tarunkumar, learned senior

counsel and on perusal of records, this Court deems it appropriate to issue notice

to respondents. To be noted, lone decree holder and all judgment debtors in the

afore-referred Execution case in abovementioned Executing Court are

respondents in the captioned transfer petition.

[4] Issue notice to respondents, returnable by 29.04.2026.

[5] Learned counsel for transfer petitioner is also permitted to serve on

learned counsel on record for lone decree holder and learned counsel on record

for judgment debtors in the Executing Court.

[6]          List on 29.04.2026.



                                                CHIEF JUSTICE
Sandeep