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Aribam Dharmakesh Sharma vs State Of Manipur & 2 Ors
2026 Latest Caselaw 420 Mani

Citation : 2026 Latest Caselaw 420 Mani
Judgement Date : 6 February, 2026

[Cites 0, Cited by 0]

Manipur High Court

Aribam Dharmakesh Sharma vs State Of Manipur & 2 Ors on 6 February, 2026

Author: A. Guneshwar Sharma
Bench: A. Guneshwar Sharma
KHOIROM Digitally
          KHOIROM
                   signed by
                                                                                        Item No. 4 - 7
BIPINCHAN SINGH
          BIPINCHANDRA


DRA SINGH Date: 2026.02.06
          14:29:46 +05'30'
                                       IN THE HIGH COURT OF MANIPUR
                                                 AT IMPHAL
                                                PIL No. 6 of 2025

               Aribam Dharmakesh Sharma
                                                                                      ... Petitioner
                                                        - Versus -

               State of Manipur & 2 Ors.
                                                                                     ... Respondent

                               With MC(PIL) No. 1 of 2026 with MC(PIL) No. 10 of 2025
                                            with MC(PIL) No. 32 of 2025

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

                                                  O R D E R

[M. Sundar, CJ] 06.02.2026

Mr. Sanatomba, learned counsel for PIL petitioner submits that

captioned MC(PIL) No. 1 of 2026 (for dismissal of PIL) was filed by R - 2 only

yesterday and requests for time to get instructions and respond to the same.

Learned counsel submits that he needs to respond to MC(PIL) No.

32 of 2025 also which has been taken out by R-3 with the same prayer i.e. for

dismissal of main PIL.

Mr. N. Jequeson, learned counsel (led by Mr. N. Kumarjit, learned

senior advocate) for respondent No. 3 is before this Court.

Afore-referred request for adjournment acceded to.

List on 13.03.2026.

                                                      JUDGE             CHIEF JUSTICE

               Bipin



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