Citation : 2026 Latest Caselaw 1022 Mani
Judgement Date : 21 February, 2026
Item No. 2-3
IN THE HIGH COURT OF MANIPUR
AT IMPHAL
WP(C) No. 83 of 2026 with
MC(WP(C) No. 90 of 2026
Asem Sunil Meitei & 15 Ors.
.....Petitioner/s
- Versus -
State of Manipur & Anr.
.... Respondent/s
BEFORE HON'BLE MR. JUSTICE A. GUNESHWAR SHARMA
Order
21.02.2026
[1] Heard Mr. HS. Paonam, learned senior counsel assisted by Mr. Malemleima, learned counsel for the petitioners. [2] This matter was taken up on 03.02.2026 and learned G.A. prayed for some time to take instruction. It is submitted that learned G.A. has received detailed comments and prays for some time for filing the same in the form of affidavit. [3] In the circumstances, issue notice. [4] Mr. Th. Sukumar, learned G.A. accepts notice on behalf of respondent Nos. 1 & 2. Hence, service is complete. [5] Learned G.A. prays for two weeks' time for filing counter affidavit.
[6] List this case on 08.04.2026.
[7] Earlier interim order is extended till the next date.
KH. Digitally signed
by KH. JOSHUA
JOSHUA MARING
Date: 2026.02.21 JUDGE
MARING 14:46:43 +05'30'
Kh. Joshua Maring
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