Mwc Market Services Pvt. Ltd vs State Of Manipur And 4 Others
2026 Latest Caselaw 2638 Mani

Citation : 2026 Latest Caselaw 2638 Mani
Judgement Date : 8 April, 2026

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Manipur High Court

Mwc Market Services Pvt. Ltd vs State Of Manipur And 4 Others on 8 April, 2026

Author: Ahanthem Bimol Singh

Bench: Ahanthem Bimol Singh

                       Digitally signed by
SHAMURAILATPA SHAMURAILATPAM
                SHARMA
                                    SUSHIL

M SUSHIL SHARMA Date: 2026.04.08 17:35:30
                       +05'30'                                                                         Sl. Nos. 16-17
                                                   IN THE HIGH COURT OF MANIPUR
                                                             AT IMPHAL

                                                              Arb.A. No. 1 of 2022

                                       MWC Market Services Pvt. Ltd.
                                                                                                    ......Appellant
                                                     Vs.
                                       State of Manipur and 4 others
                                                                                                ......Respondents

With MC(ARB.A.) No. 1 of 2022

BEFORE HON'BLE THE CHIEF JUSTICE MR. M. SUNDAR HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH

(ORDER) s

(Order of the Court was made by M. Sundar, CJ)

08.04.2026.

[1] Mr. Debojit Senapati, learned State Counsel for respondents is before this Court.

[2] However, owing to orders dated 7th April, 2026 made by jurisdictional District Magistrates of 5 (five) Revenue Districts of Manipur being orders under Section 163 of 'BNSS' [The Bharatiya Nagarik Suraksha Sanhita, 2023 (46 of 2023)] and owing to another order of Government of Manipur also dated 7th April, 2026 bearing reference No. H-3607/4/2022-HD-HD(Pt) under Rule 3 of Temporary Suspension of Telecommunication Services Rules, 2024 in 5 (five) Revenue Districts, we give the benefit of possible inconvenience/difficulty to learned counsel for appellant and adjourn this matter.

                      [2]                    Re-notified.

                      [3]                    List on 27.04.2026.




                                                              JUDGE                            CHIEF JUSTICE
                      Sushil