Keisham Mohon Singh & Anr vs State Of Manipur & 2 Ors
2026 Latest Caselaw 2960 Mani

Manipur High Court

Keisham Mohon Singh & Anr vs State Of Manipur & 2 Ors on 16 April, 2026

Author: A. Guneshwar Sharma

Bench: A. Guneshwar Sharma

                                                          Item No. 123-127


             IN THE HIGH COURT OF MANIPUR
                       AT IMPHAL

                   WP(C) No. 606 of 2025 with
                CRP(CRP Art. 227) 4 of 2026 with
               MC(CRP(CRP Art. 227) No. 10 of 2026
                 MC(WP(C) No. 569 of 2025 with
                   MC(WP(C) No. 621 of 2025

       Keisham Mohon Singh & Anr.
                                                     .....Petitioner/s

                                - Versus -

       State of Manipur & 2 Ors.
                                                     .... Respondent/s

BEFORE HON'BLE MR. JUSTICE A. GUNESHWAR SHARMA

Order

16.04.2026

[1] Mr. N. Zequeson, learned counsel or the respondent in CRP(CRP Art. 227) No. 4 of 2026, prays for one week's time for filing counter affidavit and submits that copy of the petition has been furnished only today.

[2] Mr. Syed Murtaza Ahmed, learned counsel for the petitioner, submits that there is urgency in the matter and the matter may be listed on an urgent basis. [3] Also present Mr. H. Debendra, learned Dy. A.G. assisted by Mr. A. Bheigya, learned Jr. G.A. for the State respondent. [4] List this case on 29.04.2026.

JUDGE

Kh. Joshua Maring