Manipur High Court
Indus Viva Health Sciences Pvt. Ltd vs State Of Manipur & Ors on 18 May, 2026
Author: Ahanthem Bimol Singh
Bench: Ahanthem Bimol Singh
SHOUGRAKPAM Digitally signed by
SHOUGRAKPAM
DEVANANDA DEVANANDA SINGH IN. 14
Date: 2026.05.18 16:41:44
SINGH +05'30'
IN THE HIGH COURT OF MANIPUR
AT IMPHAL
WP(C) No. 333 of 2024
Indus Viva Health Sciences Pvt. Ltd. ... Petitioner
Vs.
State of Manipur & ors. ... Respondents
B E F O R E
HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH
O R D E R
18-05-2026 Heard Mr. N. Jotendro, learned senior counsel assisted by Mr. A. Jankinath Sharma, learned counsel appearing for the petitioner; Mrs. L. Monomala, learned GA appearing for the respondents No. 1 to 4 and Mr. W. Darakishwor, learned senior panel counsel appearing for the respondent No. 5.
At the outset, the learned senior counsel appearing for the petitioner submitted that the Ministry of Consumer Affairs, Food & Public Distribution, Government of India, has issued a Notification dated 28-12-2021 in exercise of the power conferred by clause (zg) of sub- clause (2) of Section 101 read with Section 94 of the Consumer Protection Act, 2019, notifying the Consumer Protection (Direct Selling) Rules, 2021 (at Annexure-5). Under Rule 11 of the said Rules, it is provided that for ensuring compliance of the said rules by direct entity and direct sellers, every State Government shall set up a mechanism to monitor or supervise the activities of direct seller and direct selling entity. The learned senior counsel submitted that the present writ WP(C) No. 333 of 2024 Contd.../-
-2-petition can be disposed of by directing the respondents, more particularly the respondent No. 1 to 4, to set up a mechanism to monitor or supervise the activities of direct sellers and direct selling entity as provided under Rule 11 of the Consumer Protection (Direct Selling) Rules, 2021.
In the affidavit-in-opposition filed by the State Government, it has been, inter alia, stated at para 4 that due to emergence of COVID pandemic as well as volatile situation that erupted after the violence on 3rd May, 2023 in the State of Manipur, the State Government was unable to set up a mechanism to monitor or supervise the activities of direct selling and direct selling entity.
Mrs. L. Monomala, learned GA appearing for the respondents No. 1 to 4 submitted that she may be given two weeks' time to get instruction from the authorities in this regard and to revert back to this court. The learned GA further submitted that on the basis of the instruction received by her from the State Government, the present writ petition can be disposed of on the next date.
As prayed for by the learned GA, list this case again on 28-07-2026.
A copy of this order be furnished to all the counsel appearing for the parties through their WhatsApp/e-mail for doing the needful.
JUDGE
Devananda
WP(C) No. 333 of 2024 Contd.../-