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S. Budhichandra Singh vs State Of Manipur & Ors
2026 Latest Caselaw 240 Mani

Citation : 2026 Latest Caselaw 240 Mani
Judgement Date : 3 February, 2026

[Cites 0, Cited by 0]

Manipur High Court

S. Budhichandra Singh vs State Of Manipur & Ors on 3 February, 2026

Author: Ahanthem Bimol Singh
Bench: Ahanthem Bimol Singh
                                                                          IN. 3
SHOUGRAKPAM        Digitally signed by
                   SHOUGRAKPAM DEVANANDA
DEVANANDA          SINGH
                   Date: 2026.02.03 15:41:05
SINGH              +05'30'


                            IN THE HIGH COURT OF MANIPUR
                                               AT IMPHAL
      WP(C) No. 580 of 2017
      S. Budhichandra Singh                                ... Petitioner
             Vs.
      State of Manipur & ors.                              ... Respondents

                                B E F O R E
                  HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH

                                               O R D E R

03-02-2026

Ms. B. Nandita, learned counsel appearing for the petitioner seeks two days' time to get instruction from the petitioner as to whether the present writ petition has been rendered infructuous or not.

Mr. Shyam Sharma, learned GA and Mr. S. Suresh, learned counsel appearing for the respondents submitted that they have no objection.

As prayed for, list this case again on 09-02-2026.

JUDGE Devananda

 
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