Pukhrambam Sumati Devi vs Sorokhaibam Rajen Singh & 3 Ors
2026 Latest Caselaw 2115 Mani

Manipur High Court

Pukhrambam Sumati Devi vs Sorokhaibam Rajen Singh & 3 Ors on 26 March, 2026

Abujam
Surjit Singh                                                                  Item Nos. 5-10
Digitally signed by            IN THE HIGH COURT OF MANIPUR
Abujam Surjit Singh                      AT IMPHAL
Date: 2026.03.26
19:23:27 +05'30'                      EL.PET. No. 3 of 2022
                                              With
                                 EL.RECR.PET. No. 13 of 2022 With
                                 MC(EL.PET.) No. 21 of 2025 With
                                  MC(EL.PET.) No. 3 of 2025 With
                                 MC(EL.PET.) No. 58 of 2024 With
                                    MC(EL.PET.) No. 67 of 2023


               Pukhrambam Sumati Devi
                                                                 Petitioner/s
                                              Vrs.
               Sorokhaibam Rajen Singh & 3 ors.
                                                               Respondent/s

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

26.03.2026

Read this in conjunction with and in continuation of earlier

proceedings made in the previous listing.

2. Mr. A. Mohendro, learned counsel for returned candidate is

before this Court ( Physical Court).

3. Mr. M. Gunedhor, learned counsel for election petitioner is

before this Court on the Video Conferencing (V.C) platform and his colleague

Ms. L. Ashapriya, learned counsel is before this Court (Physical Court).

4. Mr. M. Gunedhor, learned counsel for election petitioner

requests for listing on 06.04.2026 citing personal inconvenience.

5. Election petitions have to go on a day-to-day basis. However,

Mr. M. Gunedhor, learned counsel for election petitioner expresses his

personal difficulty/responsibilities in the nature of pious obligations and

Page 1|2 therefore Mr. A. Mohendro, learned counsel for returned candidate does not

oppose.

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

7. List on 06.04.2026.

CHIEF JUSTICE

Ab. Surjit

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