Phuritshabam Tombimacha Devi And 7 ... vs State Of Manipur And 4 Others
2026 Latest Caselaw 2912 Mani

Manipur High Court

Phuritshabam Tombimacha Devi And 7 ... vs State Of Manipur And 4 Others on 15 April, 2026

Author: Ahanthem Bimol Singh

Bench: Ahanthem Bimol Singh

SHAMURAILATPAM               Digitally signed by
                             SHAMURAILATPAM SUSHIL SHARMA
SUSHIL SHARMA                Date: 2026.04.15 17:47:51 +05'30'
                                                                                  Sl. Nos. 35-36
                              IN THE HIGH COURT OF MANIPUR
                                        AT IMPHAL

                                     WP(C) No. 574 of 2025

                 Phuritshabam Tombimacha Devi and 7 others
                                                                              ......Petitioners
                               Vs.
                 State of Manipur and 4 others
                                                                          ......Respondents

With MC(WP(C)) No. 540 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