Laishram Nabakumar Singh & 66 Ors vs State Of Manipur & 69 Ors
2025 Latest Caselaw 168 Mani

Manipur High Court

Laishram Nabakumar Singh & 66 Ors vs State Of Manipur & 69 Ors on 6 August, 2025

Author: A. Guneshwar Sharma

Bench: A. Guneshwar Sharma

NINGOM Digitally  signed
         by NINGOMBAM
BAM      VICTORIA
         Date: 2025.08.06
VICTORIA 16:19:22 +05'30'                                                              Item Nos. 7-10

                                         IN THE HIGH COURT OF MANIPUR
                                                   AT IMPHAL

                                                WP(C) No. 683 of 2024

                             Laishram Nabakumar Singh & 66 Ors.
                                                                              ...Petitioners
                                                          - Versus -
                             State of Manipur & 69 Ors.
                                                                            ...Respondents
                                                      With
                              MC(WP(C)) No. 579 of 2024; MC(WP(C)) No. 691 of 2024;
                                          MC(WP(C)) No. 736 of 2024

                                               B EF O R E
                                HON'BLE MR. JUSTICE A. GUNESHWAR SHARMA

                                                       ORDER

06-08-2025

Present Mr. S. Biswajit Meitei, learned senior counsel along with Mr. H. Prabirkumar, learned counsel for the petitioners and Mr. Y. Robert, learned Dy. Government Advocate on behalf of Mr. Niranjan Sanasam, learned Government Advocate for the State respondents; and Mr. M. Devananda, learned senior counsel along with Ms. N. Jyotsana, learned counsel on behalf of the private respondents.

It is submitted at the Bar that the Division Bench has reserved for judgment in a matter involving similar issue as in the present cases and the decision in these cases will depend upon the final decision of the Division Bench. Hence, the matters are reserved for order awaiting Division Bench judgment.

Parties may submit short written submissions within one week. Interim order is extended till the pronouncement of the judgment.

JUDGE Victoria