Guruaribam Chittaranjan Sharma vs Vrs
2026 Latest Caselaw 2243 Mani

Manipur High Court

Guruaribam Chittaranjan Sharma vs Vrs on 30 March, 2026

Author: Ahanthem Bimol Singh

Bench: Ahanthem Bimol Singh

Lucy Digitally signed
      by Lucy
Gurum Gurumayum
      Date: 2026.03.30                                                 Item Nos. 1
ayum 16:30:02 +05'30'    IN THE HIGH COURT OF MANIPUR
                                   AT IMPHAL

            Cont. Case(C) No. 31 of 2026
            Guruaribam Chittaranjan Sharma                          ...Petitioner/s
               Vrs.
            Mayengbam Veto Singh                                 ...Respondent/s

-B E F O R E-

HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH

30.03.2026

Heard Mr. Th. Kunjaraj, learned counsel appearing for

the petitioner.

Issue notice, returnable within 3(three) weeks'.

Petitioner is to take steps for service of notice upon

the respondent by way of Dasti service as well as by Speed post

service. Steps should be taken within 1(one) week and petitioner

is to file affidavit showing proof of service of such notice.

List this case on 25.05.2026.

JUDGE

Lucy

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