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State Of Manipur & 3 Ors vs L. Poireiton Meitei & 30 Ors
2026 Latest Caselaw 2735 Mani

Citation : 2026 Latest Caselaw 2735 Mani
Judgement Date : 9 April, 2026

[Cites 0, Cited by 0]

Manipur High Court

State Of Manipur & 3 Ors vs L. Poireiton Meitei & 30 Ors on 9 April, 2026

Author: A. Bimol Singh
Bench: A. Bimol Singh
KHOIROM Digitally  signed by                                                            Item No. 18 - 40
          KHOIROM
BIPINCHAN BIPINCHANDRA     SINGH        IN THE HIGH COURT OF MANIPUR
          Date: 2026.04.09
DRA SINGH 04:46:28 +05'30'                        AT IMPHAL
                                      MC(WA) No. 7 of 2021
              State of Manipur & 3 Ors.
                                                                                       ... Applicants
                                                         - Versus -
              L. Poireiton Meitei & 30 Ors.
                                                                                 ... Respondents
                             With MC(WA) No. 104 of 2021 with MC(WA) No. 116 of 2021
                              With MC(WA) No. 13 of 2021 with MC(WA) No. 14 of 2021
                              With MC(WA) No. 17 of 2021 with MC(WA) No. 6 of 2024
                              With MC(WA) No.65 of 2023 with MC(WA) No. 67 of 2023
                              With MC(WA) No. 91 of 2021 with MC(WA) No. 93 of 2021
                             With MC[W.P.(C)] No. 137 of 2020 with W.A. No. 11 of 2021
                                 With W.A. No. 12 of 2021 with W.A. No. 17 of 2021
                                  With W.A. No. 7 of 2021 with W.A. No. 8 of 2021
                                with W.A. No. 9 of 2021 with W.P.(C) No. 214 of 2022
                             with W.P.(C) No. 245 of 2022 with W.P.(C) No. 299 of 2020
                              with W.P.(C) No. 91 of 2021 with W.P.(C) No. 99 of 2023

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

                                                   O R D E R

[M. Sundar, CJ] 09.04.2026

Mr. Khagemba, learned counsel representing counsel on record

for private parties and Mr. Phungyo Zingkhai, learned State counsel

representing official parties are before this Court (Physical Court). Both

learned counsel request for an adjournment citing difficulty for their

respective arguing counsel.

Afore-referred common/joint request is acceded to.

List under the same cause list caption 'HEARING'.

List on 20.07.2026.

                                                     JUDGE              CHIEF JUSTICE
              John Kom

                                                                                       Page 1|1
 

 
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