Citation : 2026 Latest Caselaw 430 Mani
Judgement Date : 6 February, 2026
Item nos. 4-13
IN THE HIGH COURT OF MANIPUR
AT IMPHAL
WP(C) No. 407 of 2022 with Cont. Cas (C) No. 169 of 2022 with
Cont. Cas(C) No. 83 of 2022 with MC(WP(C)) No. 127 of 2023 with
MC(WP(C)) No. 145 of 2022 with MC(WP(C)) No. 337 of 2022 with
MC(WP(C)) No. 527 of 2024 with MC(WP(C)) No. 604 of 2024 with
WP(C) No. 16 of 2022 with WP(C) No. 866 of 2022
N.S. Leishiwon and 22 Ors.
... Petitioners
- Versus -
State of Manipur and 867 Ors.
... Respondents
B E F O R E
HON'BLE MR. JUSTICE A. GUNESHWAR SHARMA
ORDER
06.02.2026
[1] Mrs. Ch. Sundari, learned GA for the State respondents submits that she may be given some time for arranging new counsel.
[2] Mr. HS Paonam, learned sr. counsel assisted by Ms. H. Malemleima, learned counsel on behalf of the petitioners; Ms. Kh. Maria, learned counsel, Mr. M. Rendy, learned counsel, Mr. S. Biswajit, learned sr. counsel assisted by Mr. Sanatomba, learned counsel and Mr. I. Denning, learned counsel for some of the private respondents have no objection.
[2] List these cases on 23.02.2026.
[3] Earlier interim order is extended till the next date.
JUDGE
Thoiba
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