Lourembam Rishikanta Singh vs High Court Of Manipur & Anr
2026 Latest Caselaw 337 Mani

Manipur High Court

Lourembam Rishikanta Singh vs High Court Of Manipur & Anr on 5 February, 2026

Author: A. Bimol Singh

Bench: A. Bimol Singh

              Digitally signed by
KHOIROM KHOIROM
BIPINCHAN BIPINCHANDRA
          SINGH
DRA SINGH Date: 2026.02.05
          04:48:25 +05'30'
                                                                                                      Item No. 14 - 15

                                                      IN THE HIGH COURT OF MANIPUR
                                                                AT IMPHAL
                                                            W.P. (C) No. 365 of 2025

                                    Lourembam Rishikanta Singh
                                                                                                      ... Petitioner
                                                                      - Versus -

                                    High Court of Manipur & Anr.
                                                                                                   ... Respondents
                                                                      With
                                                           MC[W.P.(C)] No. 342 of 2025



                                                               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] 05.02.2026

[1] Read this in conjunction with and in continuation of earlier

proceedings made in the previous listing on 21.01.2026 which reads as

follows:

'Ms. G. Pushpa, learned counsel for petitioner, Mr. Kh. Tarunkumar, learned senior counsel appearing on behalf of Mr. W. Jamon, learned counsel on record for respondents are before this Court.

Learned counsel for writ petitioner is ready to advance arguments but counsel on record for respondents, Mr. W. Jamon requests for a short accommodation stating that he needs to brief senior counsel on some more aspects of the matter for an effective and productive hearing. This request of learned counsel on record for respondents is acceded to.

List on 05.02.2026.'

[2] Today, the position is no different.

Page 1|2 [3] In other words, Ms. G. Pushpa, learned counsel for petitioner

is before this Court.

[4] Mr. Rustom, learned counsel representing Mr. W. Jamon,

learned counsel on record for respondent Nos. 1 & 2 requests for

adjournment citing difficulty for arguing counsel.

[5] Adjourned at request of learned counsel for respondents.

[6]           List on 18.02.2026.




                           JUDGE                CHIEF JUSTICE

Bipin




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