Tombisana High School vs State Of Manipur & 4 Ors
2026 Latest Caselaw 2961 Mani

Manipur High Court

Tombisana High School vs State Of Manipur & 4 Ors on 16 April, 2026

                                                                   Sl. No. 3 & 4

                     IN THE HIGH COURT OF MANIPUR
                               AT IMPHAL
                              RFA No.4 of 2017
                                     With
                             MC(RFA) No.20 of 2017
           Tombisana High School
                                                                   Appellant
                                    Vs.
           State of Manipur & 4 Ors.
                                                               Respondents

BEFORE HON'BLE THE CHIEF JUSTICE MR. M. SUNDAR HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH (ORDER) (Order of the Court was made by Mr. M. Sundar, CJ)

16.04.2026.

Matter mentioned at 'half past ten'

[1] Mr. I. Amri, learned State counsel requests for adjournment citing inconvenience for the arguing counsel.

[2] Ms. Ph. Sarvodaya, learned counsel on record for appellant is present in the physical Court.

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

[4]           List on 01.06.2026.




                    JUDGE                             CHIEF JUSTICE

John Kom