Tayenjam Biju Singh vs State Of Manipur & 4 Ors
2026 Latest Caselaw 2907 Mani

Manipur High Court

Tayenjam Biju Singh vs State Of Manipur & 4 Ors on 15 April, 2026

LAIREN Digitally
        by
                 signed

MAYUM LAIRENMAYUM
        INDRAJEET
INDRAJE SINGH                                                                         Item No. 11
        Date:
ET      2026.04.15                    IN THE HIGH COURT OF MANIPUR
        18:45:03
SINGH +05'30'                                   AT IMPHAL

                                      CRP(CRP.Art.227) No. 60 of 2022

                      Tayenjam Biju Singh
                                                                      Petitioner/s
                                                      Vrs.
                      State of Manipur & 4 ors.
                                                                    Respondent/s

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

15.04.2026

Matter mentioned when the Single sitting commenced

Mr. Leo N., learned counsel representing the learned counsel on

record for revision petitioner, requests for adjournment citing inconvenience for

the arguing counsel.

Mr. I. Amri, learned State counsel, does not oppose the request for

adjournment.

Afore-referred request for adjournment is acceded to.

List on 13.07.2026.

CHIEF JUSTICE

Indrajeet