Yumlembam Surjit Singh vs State Of Manipur & Anr
2026 Latest Caselaw 294 Mani

Manipur High Court

Yumlembam Surjit Singh vs State Of Manipur & Anr on 4 February, 2026

Author: A. Bimol Singh

Bench: A. Bimol Singh

              Digitally signed by
KHOIROM KHOIROM
BIPINCHAN BIPINCHANDRA
                                                                                                    Item No. 9
          SINGH
DRA SINGH Date: 2026.02.04
          17:39:30 +05'30'
                                                  IN THE HIGH COURT OF MANIPUR
                                                            AT IMPHAL
                                                    M.C.[W.P.(C)] No. 444 of 2024

                                Yumlembam Surjit Singh
                                                                                               ... Petitioners
                                                                 - Versus -

                                State of Manipur & Anr.
                                                                                            ... Respondents


                                                           B E F O R E
                                             HON'BLE THE CHIEF JUSTICE MR. M. SUNDAR
                                               HON'BLE MR. JUSTICE A. BIMOL SINGH

                                                              O R D E R

[M. Sundar, CJ] 04.02.2026

Mr. K. Kishan, learned counsel for applicant submits that

captioned MC has been filed with a prayer to allow the applicant to file

additional documents. However, the additional documents sought to be filed

have since been filed in W.P.(C) No. 611 of 2024 is learned counsel's further

say.

In the light of the narrative thus far, learned counsel for

applicant submitted that he is not pressing the captioned MC, made an

endorsement in the case file in this regard and scanned reproduction of the

endorsement made in the case file is as follows:

Page 1|2 In the light of the narrative thus far, captioned MC is disposed

of as closed. There shall be no order as to costs.

                           JUDGE                CHIEF JUSTICE

Bipin




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