Meryta Mahong & Anr vs State Of Manipur & 2 Ors
2026 Latest Caselaw 422 Mani

Citation : 2026 Latest Caselaw 422 Mani
Judgement Date : 6 February, 2026

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Manipur High Court

Meryta Mahong & Anr vs State Of Manipur & 2 Ors on 6 February, 2026

Author: A. Guneshwar Sharma

Bench: A. Guneshwar Sharma

                                                                     1



                                                                                               Sl. No. 28

                                                  IN THE HIGH COURT OF MANIPUR
             Digitally signed by                            AT IMPHAL
JOHN      JOHN TELEN KOM
TELEN KOM Date: 2026.02.06
          13:09:14 +05'30'                                  WA No.45 of 2025
                                   Meryta Mahong & Anr.
                                                                                                Appellants
                                                               Vs.
                                   State of Manipur & 2 Ors.
                                                                                               Respondents

BEFORE HON'BLE THE CHIEF JUSTICE MR. M. SUNDAR HON'BLE MR JUSTICE A. GUNESHWAR SHARMA

(ORDER) s

(Order of the Court was made by M. Sundar, CJ)

06.02.2026.

Matter mentioned at 'half past ten'.

[1] Ms. Lynda M, learned counsel on record for appellants seeks adjournment citing difficulty for the arguing counsel who is leading her.

[2] Mr. Phungyo Zingkhei, learned State counsel does not oppose the request.

[3] Afore-referred request for adjournment acceded to.

                    [4]                  List on 08.04.2026.




                                                  JUDGE                             CHIEF JUSTICE


                    John Kom