Soibam Medha Devi vs Vrs
2026 Latest Caselaw 2801 Mani

Manipur High Court

Soibam Medha Devi vs Vrs on 10 April, 2026

Author: Ahanthem Bimol Singh

Bench: Ahanthem Bimol Singh

          Digitally
Lucy signed  by Lucy
      Gurumayum
Gurum Date:                                                          Item Nos. 5-6
      2026.04.10
                           IN THE HIGH COURT OF MANIPUR
ayum 12:50:53
      +05'30'                        AT IMPHAL

             WP(C) No. 270 of 2026
             Soibam Medha Devi                                      ...Petitioner/s
                 Vrs.
             State of Manipur & 5 Ors                              ...Respondent/s

With MC(WP(C)) No. 295 of 2026

-B E F O R E-

HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH

10.04.2026

Heard Mr. Romendro Sharma, learned counsel appearing for the petitioner.

Issue notice, returnable within 3(three) weeks'. Mr. S. Chittranjan, learned Addl. AG entered appearance and accepts notice on behalf of respondent nos. 1 to 5, hence no formal notice is called for in respect of the said respondents.

Petitioner is to take steps for service of notice upon the respondent no. 6 by way of Dasti Service as well as Speed Post Service. Steps should be taken within one week and the petitioner is to file affidavit showing proof of service of such notice.

List these cases on 29.05.2026.

JUDGE

Lucy

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