Citation : 2026 Latest Caselaw 2977 Mani
Judgement Date : 16 April, 2026
Item no. 73-86
IN THE HIGH COURT OF MANIPUR
AT IMPHAL
MC(W.P. (C)) No. 301 of 2022 with MC(W.P. (C)) No. 14 of 2025 with
W.P. (C) No. 160 of 2022 with W.P. (C) No. 199 of 2022 with
W.P. (C) No. 200 of 2022 with W.P. (C) No. 201 of 2022 with
W.P. (C) No. 404 of 2022 with W.P. (C) No. 469 of 2023 with
W.P. (C) No. 60 of 2022 with W.P. (C) No. 693 of 2022 with
W.P. (C) No. 817 of 2022 with WP(C) No. 818 of 2023 with
WP(C) No. 819 of 2023 with WP(C) No. 86 of 2022
A. Ramakanta Sharma and 50 Ors.
... Applicants
- Versus -
State of Manipur and 2 Ors.
... Respondents
B E F O R E
HON'BLE MR. JUSTICE A. GUNESHWAR SHARMA
ORDER
16.04.2026
[1] Mr. Th. Sukumar, learned GA for the State respondents submits that the matter may be taken up on some other day as he wants to peruse the record the cases.
[2] Mr. HS Paonam, learned sr. counsel assisted by Mr. N. Bipin, learned counsel and Mr. AP Sahu, learned counsel for some of the petitioners have no objection.
[3] Also present Mr. S. Suresh, learned counsel for the Principal Accountant General, Manipur and Mrs. Ayangleima, learned counsel for the MPSC.
[4] List these cases on 05.05.2026.
[5] Earlier interim order is extended till the next date.
JUDGE Thoiba
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