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Khwairakpam Sanatomba Singh @ ... vs State Of Manipur & 4 Ors
2026 Latest Caselaw 2853 Mani

Citation : 2026 Latest Caselaw 2853 Mani
Judgement Date : 13 April, 2026

[Cites 0, Cited by 0]

Manipur High Court

Khwairakpam Sanatomba Singh @ ... vs State Of Manipur & 4 Ors on 13 April, 2026

             Digitally signed by
JOHN      JOHN TELEN KOM                                                                     Sl. No. 8
TELEN KOM Date: 2026.04.13
          15:16:27 +05'30'               IN THE HIGH COURT OF MANIPUR
                                                   AT IMPHAL
                                                 Cril.A. No.14 of 2022
                           Khwairakpam Sanatomba Singh @ Sanamatum
                                                                                          Appellant
                                                 Vs.
                          State of Manipur & 4 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 on record for appellant and Mr. Phungyo Zingkhei, learned State counsel for respondents are before this Court (physical Court).

[2] Afore-referred (both) learned counsel request for an adjournment citing difficulty/inconvenience for the arguing counsel.

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

            [4]                List on 25.06.2026.




                                            JUDGE                            CHIEF JUSTICE

            John Kom
 

 
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