Konjengbam Sanjoy Singh Vs Konjengbam (O) Chandani Devi

Manipur High Court (Imphal) 20 Nov 2024 Revision Petition (CRP Art. 227) No. 45 Of 2024, Miscellaneous Case (Revision Petition (CRP Art. 227)) No. 79 Of 2024 (2024) 11 MAN CK 0027
Bench: Single Bench

Judgement Snapshot

Case Number

Revision Petition (CRP Art. 227) No. 45 Of 2024, Miscellaneous Case (Revision Petition (CRP Art. 227)) No. 79 Of 2024

Hon'ble Bench

Ahanthem Bimol Singh, J

Advocates

N. Umakanta, Ng. Salai, Lalleiba

Judgement Text

Translate:

Ahanthem Bimol Singh, J

Heard Mr. N. Umakanta, learned counsel appearing for the petitioner.

Issue notice in both the petition as well as the stay application, returnable within three weeks.

Mr. Ng. Salai, learned counsel entered appearance and accepts notice on behalf of the respondent, hence no formal notice is called for.

Mr. Lalleiba, learned counsel appearing for the petitioner had furnished a copy of the petition as well as the stay application to the learned counsel appearing for the respondent today itself.

As prayed for, list these cases again on 02-12-2024 for consideration of the prayer for passing interim order.

A copy of this order be furnished to both the counsel appearing for the parties through their WhatsApp/e-mail during the course of the day.

From The Blog
Madras High Court to Hear School’s Plea Against State Objection to RSS Camp on Campus
Feb
07
2026

Court News

Madras High Court to Hear School’s Plea Against State Objection to RSS Camp on Campus
Read More
Delhi High Court Quashes Ban on Medical Students’ Inter-College Migration, Calls Rule Arbitrary
Feb
07
2026

Court News

Delhi High Court Quashes Ban on Medical Students’ Inter-College Migration, Calls Rule Arbitrary
Read More