Lourembam Sanjoy Singh vs Vrs
2026 Latest Caselaw 2210 Mani

Manipur High Court

Lourembam Sanjoy Singh vs Vrs on 30 March, 2026

LAIREN Digitally
       signed by
                                                                                   Page 1 of 2
MAYUM LAIRENMAYU
       M INDRAJEET
INDRAJ SINGH                                                                  Item Nos. 2 & 3
EET
       Date:
       2026.03.30
                               IN THE HIGH COURT OF MANIPUR
       18:18:47                          AT IMPHAL
SINGH +05'30'
                                     EL.PET. No. 14 of 2022
                                    With EL.PET. No. 25 of 2022

               Lourembam Sanjoy Singh
                                                                  Petitioner/s
                                           Vrs.
               Thounaojam Shyamkumar & 2 ors.
                                                                Respondent/s

BEFORE HON'BLE THE CHIEF JUSTICE MR. M. SUNDAR (ORDER) 30.03.2026 Read this in conjunction with and in continuation of earlier

proceedings made in the previous listings.

In the hearing today, Mr. S. Gunabanta, learned counsel on record

for the election petitioner led by learned senior advocate Mr. H.S. Paonam and Ms.

L. Ashapriya, learned counsel representing Mr. M. Gunedhor, learned counsel on

record for the returned candidate are before this Court.

Learned senior counsel for election petitioner, adverting to earlier

proceedings, points out that recording of evidence has been completed in EL.PET.

No. 14 of 2022 (filed by losing candidate) and in EL.PET. No. 25 of 2022 (filed by

elector), after election petitioner's side evidence has been completed, the returned

candidate has been repeatedly taking time and one witness remains to be

examined. To be noted, recording of evidence is before a learned Advocate

Commissioner.

Ms. L. Ashapriya, learned counsel for returned candidate submits

that only one witness remains to be examined and the name of the witness is Shri

Loitongbam Jitendra Singh. Learned counsel also submitted that a First

Information Report (FIR) has to be marked through him, an application has been

made to the concerned Police Station seeking a copy of the same, it is awaited

and this is causing delay. Learned counsel also submitted that the FIR has not

been uploaded in the official website.

However as learned counsel could not give the following details to

this Court today, learned counsel sought a short accommodation. The details are

as follows:

1. Number, date and Police Station qua FIR which is sought to

be marked.

2. How was Shri Loitongbam Jitendra Singh connected with the

Election Petition and what is he going to speak about i.e.,

depose?

This Court pointed out to the learned counsel for returned candidate

that election petitions have to be heard out on a day to day basis.

However, as learned counsel for returned candidate is in difficulty,

list tomorrow.

Both learned counsel i.e., Mr. S. Gunabanta and Ms. L. Ashapriya

undertake to inform Mr. R.K. Umakanta, learned State Public Prosecutor that this

Court requests the presence of learned State Public Prosecutor in the hearing

tomorrow.

List on 31.03.2026.

CHIEF JUSTICE

Indrajeet

P.S. I : Upload forthwith.

P.S. II : All concerned will remain bound by this order as uploaded in the official website of High Court.