Thingbaijam Naresh Kumar vs State Of Manipur & 6 Ors
2026 Latest Caselaw 2763 Mani

Manipur High Court

Thingbaijam Naresh Kumar vs State Of Manipur & 6 Ors on 10 April, 2026

Author: A.Guneshwar Sharma

Bench: A.Guneshwar Sharma

              Digitally signed by
KHOIROM KHOIROM
                                                                                    Item No. 47 - 49
BIPINCHAN BIPINCHANDRA
          SINGH
                                         IN THE HIGH COURT OF MANIPUR
DRA SINGH Date: 2026.04.10
          12:31:36 +05'30'
                                                   AT IMPHAL
                                                 W.A. No. 46 of 2025

                 Thingbaijam Naresh Kumar
                                                                                    ... Appellant
                                                       - Versus -
                 State of Manipur & 6 Ors.
                                                                                ... Respondents

                                              With MC(WA) No. 90 of 2025
                                                 With WA No. 8 of 2026



                                                   BEFORE
                                     HON'BLE THE CHIEF JUSTICE MR. M. SUNDAR
                                    HON'BLE MR. JUSTICE A.GUNESHWAR SHARMA


                                                    O R D E R

[M. Sundar, CJ] 10.04.2026

Ms. Geetarani Waikhom, learned counsel representing Mr.

P. Tamphamani, learned counsel on record for appellant in W.A. No. 46

of 2026, applicant in MC(WA) No. 90 of 2025 and respondent No. 11 in

W.A. No. 8 of 2026 is before this Court (Physical Court).

Mr. Deepak Prasad Sahu, learned counsel for appellant in

W.A. No. 8 of 2026 is before this Court (Physical Court).

Mr. S. Gunabanta, learned counsel on record for respondent

Nos. 3, 4 & 5 is before this Court (Physical Court) and Mr. Leo, learned

counsel on record for respondent No. 6 on the Video Conferencing (VC)

platform.

Page 1|2 All afore-referred learned counsel make a common/joint

request for adjournment of captioned matter citing difficulty at their

respective ends.

Afore-referred common/joint request is acceded to.

List under the same cause list caption 'HEARING'.

List on 17.04.2026.

                              JUDGE              CHIEF JUSTICE
Bipin




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