Molupou Kamei vs State Of Manipur And 3 Ors
2026 Latest Caselaw 374 Mani

Manipur High Court

Molupou Kamei vs State Of Manipur And 3 Ors on 5 February, 2026

Author: A. Guneshwar Sharma

Bench: A. Guneshwar Sharma

                                                                      Item no. 94 & 95

                    IN THE HIGH COURT OF MANIPUR
                              AT IMPHAL

                      W.P. (C) No. 893 of 2022 with
                        W.P. (C) No. 163 of 2021

Molupou Kamei
                                                                       ... Petitioner
                                   - Versus -

State of Manipur and 3 Ors.
                                                                  ... Respondents

                            B E F O R E
             HON'BLE MR. JUSTICE A. GUNESHWAR SHARMA

                                    ORDER

05.02.2026

[1] Mr. Lungmi Ragui, learned counsel for the petitioner in W.P. (C) No. 893 of 2022 submits that the matter may be taken up after 3(three) week's.

[2] Mr. W. Niranjit, learned Dy. GA on behalf of Mr. A. Vashum, learned GA for the State respondents and Mr. Stephen P, learned counsel for the petitioner in connected matter have no objection.

[3]           List these cases on 24.03.2026.

[4]           Earlier interim order is extended till the next date.




                                                         JUDGE



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