Hamom Sandhyarani & 7 Ors vs State Of Manipur & 4 Ors
2026 Latest Caselaw 2985 Mani

Manipur High Court

Hamom Sandhyarani & 7 Ors vs State Of Manipur & 4 Ors on 16 April, 2026

                                                                      Sl. No. 20

                     IN THE HIGH COURT OF MANIPUR
                               AT IMPHAL
                            WP(C)No.191 of 2022
           Hamom Sandhyarani & 7 Ors.
                                                                   Petitioners
                                    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. W. Sanatomba, learned counsel on record for writ petitioners requests for adjournment citing inconvenience for the arguing counsel.

[2] Mr. I. Amri, learned State counsel for respondents (State) does not oppose the request for adjournment.

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

[4]           List on 28.07.2026.




                    JUDGE                             CHIEF JUSTICE

John Kom