Shri Tayenjam Chandrakumar Singh vs State Of Manipur & Ors
2026 Latest Caselaw 2820 Mani

Manipur High Court

Shri Tayenjam Chandrakumar Singh vs State Of Manipur & Ors on 13 April, 2026

             Digitally signed by
JOHN      JOHN TELEN KOM
TELEN KOM Date: 2026.04.13
          15:15:00 +05'30'
                                                                                           Sl. No. 1-3
                                           IN THE HIGH COURT OF MANIPUR
                                                     AT IMPHAL
                                                  WP(C)No.242 of 2018
                                                          With
                                                 MC(WP(C))No.342 of 2018
                                                          With
                                                   WP(C)No.609 of 2018
                           Shri Tayenjam Chandrakumar Singh
                                                                                           Petitioner
                                                         Vs.
                          State of Manipur & Ors.
                                                                                         Respondents

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

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

13.04.2026

[1] Ms. Geetarani Waikhom, learned counsel representing the counsel on record for writ petitioner and Mr. Dimal Kumar, learned State counsel for respondent Nos. 1 & 2 are before this Court (physical Court). Ms. L. Sillori, learned counsel representing counsel on record for respondent Nos. 3 & 4 is also before this Court (physical Court).

[2] All the afore-referred 3 (three) counsel request for adjournment citing difficulties/inconvenience for respective arguing counsel.

[3] Afore-referred common/joint request for adjournment is acceded to.

             [4]                   List on 21.07.2026.




                                         JUDGE                             CHIEF JUSTICE

             John Kom