Huidrom Aparjit Singh vs State Of Manipur & Ors
2026 Latest Caselaw 2661 Mani

Manipur High Court

Huidrom Aparjit Singh vs State Of Manipur & Ors on 8 April, 2026

Author: Ahanthem Bimol Singh

Bench: Ahanthem Bimol Singh

                                                                               IN. 7
SHOUGRAKPAM Digitally signed by
            SHOUGRAKPAM
DEVANANDA   DEVANANDA SINGH
            Date: 2026.04.08 14:39:37
SINGH       +05'30'



                           IN THE HIGH COURT OF MANIPUR
                                        AT IMPHAL
         WP(C) No. 257 of 2026
         Huidrom Aparjit Singh                              ... 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 16-04-2026.

JUDGE Devananda