LAWS(MANIP)-2026-5-1

JANGLENPAO BAITE Vs. N. ASHOK KUMAR

Decided On May 22, 2026
Janglenpao Baite Appellant
V/S
N. Ashok Kumar Respondents

JUDGEMENT

(1.) This common order will now dispose of the captioned 4(four) contempt cases.

(2.) In the hearing today, Mr. Tungrei Ngakang, learned counsel on record for all the four contempt case petitioners. Mr. S. Chittaranjan, learned Additional Advocate General for Manipur together with Mr. A. Priyokumar, learned counsel, are before this Court on behalf of lone respondent in all the 4(four) contempt cases.

(3.) When the captioned 4(four) contempt cases were listed before this Court on 8/5/2026, proceedings were made and reproduction of this proceedings made in 8/5/2026 listing is as follows: