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Manipur High Court
Lourembam Sanjit Singh vs Vrs on 31 March, 2026
Abujam
Surjit Singh Item Nos. 27 & 28
IN THE HIGH COURT OF MANIPUR
Digitally signed by AT IMPHAL
Abujam Surjit Singh
Date: 2026.03.31
19:56:28 +05'30' EL.PET. No. 25 of 2022
With
EL.PET. No. 14 of 2022
Lourembam Sanjit Singh
Petitioner/s
Vrs.
Thounaojam Shyamkumar & 3 ors.
Respondent/s
BEFORE
HON'BLE THE CHIEF JUSTICE MR. M. SUNDAR
(ORDER)
31.03.2026
Read this in conjunction with and in continuation of earlier
proceedings made in the previous listing yesterday i.e.,
30.03.2026 which reads as follows:
'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
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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.'
2. Today Mr. H.S. Paonam, learned senior advocate instructed
by Mr. S. Gunabanta, learned counsel on record for election petitioner
in both election petitions and Mr. M. Gunedhor, learned counsel along
with Ms. L. Ashapriya, learned counsel for returned candidate in both
election petitions are before this Court.
3. Adverting to afore-referred earlier proceedings made
yesterday, Mr. M. Gunedhor, learned counsel submits on instructions
that a decision has been taken not to examine Mr. Loitongbam Jitendra
Singh and the returned candidate is closing his side evidence before the
learned Advocate Commissioner. This submission is recorded.
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4. Both sides agreed that main election petition can now be
heard out.
5. To be noted, as regard closing his side evidence by not
examining Mr. Loitongbam Jitendra Singh, Mr. M. Gunedhor, learned
counsel submits that he will argue on the basis of pleadings and exhibits
already on record.
6. List election petitions under the cause-list caption ' FOR
ARGUMENTS' tomorrow.
7. List on 01.04.2026.
CHIEF JUSTICE
Ab. Surjit
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