N. Sarat Singh vs Manipur Lokayukta & 16 Ors
2026 Latest Caselaw 2659 Mani

Citation : 2026 Latest Caselaw 2659 Mani
Judgement Date : 8 April, 2026

[Cites 0, Cited by 0]

Manipur High Court

N. Sarat Singh vs Manipur Lokayukta & 16 Ors on 8 April, 2026

Author: A. Guneshwar Sharma

Bench: A. Guneshwar Sharma

              Digitally signed by
KHOIROM KHOIROM                                                                      Item No. 14 - 24
BIPINCHAN BIPINCHANDRA
          SINGH
                                         IN THE HIGH COURT OF MANIPUR
DRA SINGH Date: 2026.04.08                         AT IMPHAL
          13:12:19 +05'30'


                                               W.P.(C) No. 168 of 2022
                     N. Sarat Singh
                                                                                    ... Petitioner
                                                        - Versus -
                     Manipur Lokayukta & 16 Ors.
                                                                                ... Respondents
                                     With CONT. CAS(C) No. 189 of 2022
                                       With CONT.CAS(C) No. 46 of 2025
                                       With CRIL. PETN. No. 30 of 2022
                                       With CRIL. PETN. No. 35 of 2023
                                     With MC(CRIL. PETN.) No. 29 of 2025
                                       With MC[W.P.(C)] No. 97 of 2023
                          With W.P.(C) No. 161 of 2022 With W.P.(C) No. 171 of 2022
                          With W.P.(C) No. 255 of 2022 With W.P.(C) No. 938 of 2022


                                                   BEFORE
                                    HON'BLE MR. JUSTICE A. GUNESHWAR SHARMA

                                                     O R D E R

08.04.2026

Ms. G. Pushpa, Secretary, High Court Bar Association

of Manipur submitted that owing to the orders passed under Section

163 of BNSS, 2023, learned counsel for the parties could not appear

and therefore, submitted that this matter may be listed on another

date.

List the matter on 22.04.2026.

Interim order, if any, shall be extended till then.

JUDGE

Bipin Page 1|1