A Milon Singh; & 3 Ors vs Vrs
2026 Latest Caselaw 1365 Mani

Manipur High Court

A Milon Singh; & 3 Ors vs Vrs on 27 February, 2026

Author: Ahanthem Bimol Singh

Bench: Ahanthem Bimol Singh

KABORA Digitally signed
MBAM byKABORAMBAM

SAPANA SAPANA    CHANU

                                                                                          Item Nos. 30
       Date: 2026.02.27

CHANU 16:04:35 +05'30'
                                         IN THE HIGH COURT OF MANIPUR
                                                   AT IMPHAL

                          WP (C) No. 437 of 2024

                          A Milon Singh; & 3 Ors.
                                                                  ...Petitioner/s
                              Vrs.
                          State of Manipur; & Anr.
                                                                        ...Respondent/s

-B E F O R E-

HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH

27.02.2026

Mrs. L. Monomala, learned GA appearing for the

respondents seeks 3 weeks' further time for filing counter affidavit.

This prayer is vehemently objected to by Syed Murtaza

Ahmed, learned counsel appearing for the petitioners.

Be that as it may, as the counter affidavit on behalf of the

respondents is required for determining the issue raised in this writ

petition, 3 weeks' time as prayed for by the learned GA is granted.

List this case again on 16.04.2026.

It is made clear that no further time will be granted to the

respondents for filing counter affidavit after the next date.

JUDGE Sapana

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