Union Of India & 2 Ors vs Anirudh Kumar & 75 Ors
2026 Latest Caselaw 184 Mani

Manipur High Court

Union Of India & 2 Ors vs Anirudh Kumar & 75 Ors on 2 February, 2026

Author: Ahanthem Bimol Singh

Bench: Ahanthem Bimol Singh

                                                        1
            Digitally signed by
JOHN        JOHN TELEN KOM
TELEN KOM   Date: 2026.02.02
            14:59:58 +05'30'
                                                                                   Sl. No. 4&5

                                      IN THE HIGH COURT OF MANIPUR
                                                AT IMPHAL

                                                WA No.3 of 2026
                                                     With
                                               MC(WA)No.4 of 2026
                  Union of India & 2 ors.
                                                                                      Appellants
                                                  Vs.
                  Anirudh Kumar & 75 Ors.
                                                                                   Respondents

BEFORE HON'BLE THE CHIEF JUSTICE MR. M. SUNDAR HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH

(ORDER) s

(Order of the Court was made by M. Sundar, CJ)

02.02.2026.

[1] Mr. LH Qulu, learned counsel on record for the appellants (Union of India) sought for a short accommodation citing difficulty for his senior Mr. BR Sharma, learned Central Government Standing Counsel (CGSC) who is to argue this matter.

[2] Ms. N. Jyotsana, learned counsel on the other side led by Mr. M. Devenanda, senior advocate is in Court and learned senior advocate is ready to advance arguments.

[3] In the light of request of learned counsel for the appellants, let this matter stand over to 03.02.2026.

        [4]                 List tomorrow (i.e.,03.02.2026)



                                      JUDGE                             CHIEF JUSTICE


        John Kom