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Union Of India And 3 Ors vs Wangkheimayum Kumar Singh And 3 Others
2026 Latest Caselaw 2787 Mani

Citation : 2026 Latest Caselaw 2787 Mani
Judgement Date : 10 April, 2026

[Cites 0, Cited by 0]

Manipur High Court

Union Of India And 3 Ors vs Wangkheimayum Kumar Singh And 3 Others on 10 April, 2026

Author: A.Guneshwar Sharma
Bench: A.Guneshwar Sharma
SHAMURAILATPAM        Digitally signed by
                      SHAMURAILATPAM SUSHIL SHARMA
SUSHIL SHARMA         Date: 2026.04.10 13:06:10 +05'30'

                                                                           Sl. Nos. 7-8
                              IN THE HIGH COURT OF MANIPUR
                                        AT IMPHAL

                                Review. Pet. No. 20 of 2019

                         Union of India and 3 Ors.
                                                          .....Petitioners
                                 Vs.
                         Wangkheimayum Kumar Singh and 3 others
                                                           .....Respondents

With Cont.Cas(C) No. 129 of 2022

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

(ORDER) (Order of the Court was made by M. Sundar, CJ)

10.04.2026 [1] Matter mentioned at half past ten.

[2] Mr. SM Fariz, learned counsel for petitioner in Cont. Cas(C) No. 129 of 2022 is before us on the Video Conferencing (V.C.) platform. Mr. N. Nongdamba, learned counsel for respondent No. 1 in Cont.Cas(C) No. 129 of 2022 and for the petitioners in Review. Pet. No. 20 of 2019 and Mr. W. Niranjit, learned State Counsel for State respondents in both Cont.Cas(C) No. 129 of 2022 and Review. Pet. No. 20 of 2019 are before us in the physical Court.

[3] Mr. SM Fariz, learned counsel for petitioner in Cont.Cas(C) No. 129 of 2022 requests for an adjournment citing difficulty for the arguing counsel. This request is not opposed.

[4] Afore-referred request for adjournment of learned counsel for petitioner is acceded to.

           [5]           List on 19.06.2026.




                         JUDGE                                 CHIEF JUSTICE
           Sushil
 

 
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