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FRIDAY, 30 OCTOBER 2026

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Manipur HC Calls CRTM’s “Proceed On Merits” Plea Superfluous, Says ₹1.27-Crore House-Construction Suit Continues. Centre for Rural Technology Mission , Manipur vs Akoijam Ranbirsana Singh and 3 Ors. Manipur High Court. LawLens

LEADYESTERDAY'S REPORT

Civil Procedure and EvidenceCivil Law

Manipur HC Calls CRTM’s “Proceed On Merits” Plea Superfluous, Says ₹1.27-Crore House-Construction Suit Continues

The respondents filed a suit against the Centre for Rural Technology Mission, Manipur (CRTM), seeking, among other reliefs, recovery of construction costs of ₹1,27,35,000.

Manipur High Court2 MIN READ

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Manipur HC Sets Six-Month Deadline For Inquiries Delaying Retired Officer’s Pension, Ordering Benefits Released Within Three Months If Missed, Subject To Outcome. Moirangthem Damu Singh vs State of Manipur and 2 ors. Manipur High Court. LawLens

Manipur High Court·30 OCTOBER 2026

Administrative and Public LawSocial Security and Pensions

Manipur HC Sets Six-Month Deadline For Inquiries Delaying Retired Officer’s Pension, Ordering Benefits Released Within Three Months If Missed, Subject To Outcome

2 MIN READ

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