Citation : 2026 Latest Caselaw 2488 Mani
Judgement Date : 4 April, 2026
SHOUGRAKPA Digitally signed by
SHOUGRAKPAM IN. 2 & 3
M DEVANANDA DEVANANDA SINGH
Date: 2026.04.04 17:04:47
SINGH +05'30'
IN THE HIGH COURT OF MANIPUR
AT IMPHAL
WP(C) No. 241 of 2026
Salam Kunjakishore ... Petitioner
Vs.
State of Manipur & ors. ... Respondents
With
MC(WP(C)) No. 261 of 2026
B E F O R E
HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH
O R D E R
04-04-2026
Mr. Juno Rahman, learned counsel appeared on behalf of the petitioner through VC platform and seeks adjournment of hearing of these cases citing personal inconvenience.
Ms. Sharmila, learned counsel assisting Mr. H. Debendra, learned Deputy AG appearing for the State respondents submitted that she has no objection.
As prayed for by the learned counsel appearing for the petitioner, list these cases again on 07-04-2026.
JUDGE Devananda
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