Naorem Neena Devi & Anr vs State Of Manipur & 5 Ors
2026 Latest Caselaw 424 Mani

Manipur High Court

Naorem Neena Devi & Anr vs State Of Manipur & 5 Ors on 6 February, 2026

             Digitally signed by
JOHN      JOHN TELEN KOM
TELEN KOM Date: 2026.02.06
          13:10:01 +05'30'                                                               Sl. Nos. 8-22

                                           IN THE HIGH COURT OF MANIPUR
                                                     AT IMPHAL
                                             WA No. 83 of 2022
                        With MC(WA) No. 108 of 2024 With MC(WA) No. 111 of 2024 With
                           MC(WA) No. 137 of 2022 With MC(WA) No. 7 of 2024 With
                         MC(WA) No. 96 of 2024 With MC(WP(C)) No. 101 of 2023 With
                        MC(WP(C)) No. 314 of 2023 With MC(WP(C)) No. 39 of 2025 With
                        MC(WP(C)) No. 539 of 2024 With MC(WP(C)) No. 542 of 2024 With
                         MC(WP(C)) No. 638 of 2024 With WP(C) No. 403 of 2022 With
                               WP(C) No. 46 of 2025 With WP(C) No. 647 of 2024
                           Naorem Neena Devi & anr.                               Appellants
                                                     Vs.
                           State of Manipur & 5 ors.                          Respondents

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

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

06.02.2026 Matter mentioned at 'half past ten'.

[1] Mr. I. Amri, learned State counsel requests for an adjournment citing inconvenience for the arguing counsel.

[2] Ms. KH. Maria, learned counsel for appellants does not oppose the request.

[3] Afore-referred request of adjournment made by learned State counsel acceded to.

             [4]                   List on 16.03.2026.




                                         JUDGE                             CHIEF JUSTICE
             John Kom