Krababam Ranjit Singh And 15 Others vs State Of Manipur And 4 Others
2026 Latest Caselaw 2872 Mani

Manipur High Court

Krababam Ranjit Singh And 15 Others vs State Of Manipur And 4 Others on 15 April, 2026

Author: Ahanthem Bimol Singh

Bench: Ahanthem Bimol Singh

                          Digitally signed by
SHAMURAILATPA SHAMURAILATPAM SUSHIL
M SUSHIL SHARMA SHARMA
                Date: 2026.04.15 17:47:28 +05'30'
                                                                                            Sl. Nos. 33-34
                                        IN THE HIGH COURT OF MANIPUR
                                                  AT IMPHAL

                                                 WP(C) No. 571 of 2025

                            Krababam Ranjit Singh and 15 others
                                                                                        ......Petitioners
                                           Vs.
                            State of Manipur and 4 others
                                                                                    ......Respondents

With MC(WP(C)) No. 536 of 2025 BEFORE HON'BLE THE CHIEF JUSTICE MR. M. SUNDAR HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH

(ORDER) s

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

15.04.2026.

[1] Matter mentioned at half past ten.

[2] Mr. S. Suresh, learned counsel on record for respondent No.4 requests for an adjournment citing counsel inconvenience.

[3] Mr. Phungyo Zingkhai, learned State Counsel for respondent Nos. 1, 2, 3 and 5 does not oppose the request.

[4] Learned counsel Mr. S. Suresh submits that he has informed the counsel for the writ petitioners and counsel for writ petitioners does not have any objection for adjournment. This submission is recorded.

[5] Adjourned at the request of learned counsel for respondent No. 4.

                 [6]             List on 22.07.2026.



                                                 JUDGE                             CHIEF JUSTICE
                 Sushil