M/S Rk Imocha & Sons vs Union Of India & Anr
2026 Latest Caselaw 2670 Mani

Citation : 2026 Latest Caselaw 2670 Mani
Judgement Date : 8 April, 2026

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Manipur High Court

M/S Rk Imocha & Sons vs Union Of India & Anr on 8 April, 2026

Author: Ahanthem Bimol Singh

Bench: Ahanthem Bimol Singh

                                                                           IN. 21
SHOUGRAKPAM        Digitally signed by
                   SHOUGRAKPAM
DEVANANDA          DEVANANDA SINGH
                   Date: 2026.04.08 14:41:29
SINGH              +05'30'


                             IN THE HIGH COURT OF MANIPUR
                                               AT IMPHAL
      WP(C) No. 363 of 2023
      M/S RK Imocha & Sons                                 ... Petitioner
             Vs.
      Union of India & anr.                                ... 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 17-06-2026.

JUDGE Devananda