Citation : 2026 Latest Caselaw 2642 Mani
Judgement Date : 8 April, 2026
SHOUGRAKPA Digitally signed by
SHOUGRAKPAM
Supp. 1, IN. 7
M DEVANANDA DEVANANDA SINGH
Date: 2026.04.08 14:40:22
SINGH +05'30'
IN THE HIGH COURT OF MANIPUR
AT IMPHAL
WP(C) No. 37 of 2026
M/S GR (JV) ... 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
08-04-2026
In view of the order dated 07-04-2026 passed by the jurisdictional District Magistrates in five districts of Manipur under Section 163 of the Bharatiya Nagarik Suraksha Sanhita (BNSS) 2023, the order dated 07-04-2026 issued by the Commissioner cum Secretary (Home), Government of Manipur, under Rule 3 of the Temporary Suspension of Telecommunication Services Rules, 2024 and taking into consideration the possible difficulties on the part of the counsel appearing for the parties, registry is directed to list this case again on 10-04-2026.
JUDGE Devananda
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