Aribam Ongbi Ibemhal @ Kombi Devi vs Adhikarimayum Ongbi Bhanu @ Pakpi Devi
2026 Latest Caselaw 2215 Mani

Manipur High Court

Aribam Ongbi Ibemhal @ Kombi Devi vs Adhikarimayum Ongbi Bhanu @ Pakpi Devi on 30 March, 2026

LAIREN Digitally
        by
                 signed

MAYUM LAIRENMAYUM
        INDRAJEET
INDRAJE SINGH                                                                          Item No. 1
        Date:
ET      2026.03.31
                                   IN THE HIGH COURT OF MANIPUR
        14:20:01                             AT IMPHAL
SINGH +05'30'

                                MC(CRP(CRP.Art.227)) No. 6 of 2026
                   Aribam Ongbi Ibemhal @ Kombi Devi, aged about 80 years, w/o late Aribam
                   Haridash @ Narahari Sharma of Brahmapur Bheigyabati/Aribam Leikai, Imphal
                   East, P.O. Imphal, P.S. Porompat, Manipur & 6 ors.
                                                                        Applicants
                                                    Vrs.
                   Adhikarimayum Ongbi Bhanu @ Pakpi Devi, aged about 72 years, w/o late
                   Adhikarimayum Gopal Sharma of Brahmapur Bheigyabati/Aribam Leikai,
                   Imphal East, P.O. Imphal, P.S. Porompat, Manipur & 18 ors.
                                                                         Respondents

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

30.03.2026

[1] Captioned 'Miscellaneous Case' ('MC') has been filed with a prayer

seeking exemption from filing certified copy of the order that is assailed. To be

noted, the order that is assailed is 'an order dated 15.12.2025 made in Original

Suit No. 52 of 2023 on the file of the Court of Civil Judge (Junior) Division, Imphal

East' ('impugned order' for the sake of brevity and convenience).

[2] When the matter was taken up, revision petitioner No. 3, Mr. Aribam

Phulchand Sharma, who is MC applicant No. 3 is before this Court as party-in-

person. To be noted, MC applicant No. 3 is also a Member of the Bar (Advocate)

but is representing party-in-person in this case.

[3] Mr. L.N. Ngamba, learned counsel who is in Court submits that he

would be representing the other MC applicants, namely, MC applicant Nos. 1, 2 &

4 to 7.

[4] When the matter was taken up, afore-referred party-in-person and

afore-referred learned counsel were faced with the following difficulties:

1. Learned counsel Mr. L.N. Ngamba has filed Vakalatnama in

the main Civil Revision Petition (CRP) and not in the captioned

MC. To be noted, main CRP has not yet come into existence

as the same will be numbered (if at all that be so) only if

captioned MC is allowed.

2. In the captioned MC, other than saying that certified copy of

impugned order has not been applied for and obtained, no

reason for seeking exemption has been mentioned.

3. Copy of the plaint in Original Suit No. 52 of 2023 has not been

filed. What has been filed is only an extract copy of the

impugned order.

[5] Faced with the above situation, MC applicant No. 3 and Mr. L.N.

Ngamba, learned counsel made an endorsement in the case file seeking leave of

this Court to withdraw the captioned MC. However, party-in-person and learned

counsel made a request to preserve all the rights and contentions of the MC

applicants to come back to this Court after making necessary course corrections.

A scanned reproduction of the endorsement is as follows:

[6] Afore-referred request of party-in-person and learned counsel is

acceded to but subject to the condition that if a fresh MC is filed, instant order

should also be filed along with the MC.

[7] In the light of the narrative thus far, captioned MC is disposed of as

withdrawn/closed albeit with preservation of rights as mentioned supra and

subject to the condition set out supra. There shall be no order as to costs.

CHIEF JUSTICE

Indrajeet

P.S. I : Upload forthwith.

P.S. II : All concerned will stand bound by web copy uploaded in High Court website inter-alia as the same is QR coded.