Md. Abeer Khan; & Anr vs Vrs
2026 Latest Caselaw 1000 Mani

Manipur High Court

Md. Abeer Khan; & Anr vs Vrs on 20 February, 2026

Author: Ahanthem Bimol Singh

Bench: Ahanthem Bimol Singh

KABORA Digitally signed                                                            Item Nos. 106-108
MBAM by
                                         IN THE HIGH COURT OF MANIPUR
       KABORAMBAM

SAPANA SAPANA    CHANU
       Date: 2026.02.21

CHANU 12:48:41 +05'30'
                                                   AT IMPHAL

                          MC (WP (C)) No. 144 of 2026 With
                          MC (WP (C)) No. 820 of 2025 With
                          WP (C) No. 889 of 2025

                          Md. Abeer Khan; & Anr.                 ...Applicant/s
                              Vrs.
                          State of Manipur; & 46 Ors.                    ...Respondent/s

-B E F O R E-

HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH

20.02.2026

Heard Mr. Deepak Prasad Sahu, learned counsel appearing for the applicants and Mr. Th. Vashum, learned GA appearing for the respondents No. 1 & 2.

Issue notice in connection with MC (WP (C)) No. 144 of 2026, returnable within 3 weeks.

As Mr. Th. Vashum, learned GA entered appearance and accepts notice on behalf of the respondents No. 1 & 2, no formal notice is called for in respect of the said respondents.

Applicant is to take steps for service of notice upon respondents No. 3-47 by way of substitute service by publishing the notice in 2 (two) well circulated local dailies (one in English and one in Manipuri) for 2 (two) consecutive days.

Steps should be taken within 1 week and applicants are to file an affidavit showing proof of service of such notice.

List these cases again on 25.03.2026.

JUDGE Sapana Page 1