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Asem Sunil Meitei & 15 Ors vs State Of Manipur & Anr
2026 Latest Caselaw 1049 Mani

Citation : 2026 Latest Caselaw 1049 Mani
Judgement Date : 21 February, 2026

[Cites 0, Cited by 0]

Manipur High Court

Asem Sunil Meitei & 15 Ors vs State Of Manipur & Anr on 21 February, 2026

Author: A. Guneshwar Sharma
Bench: A. Guneshwar Sharma
                                                                                     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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