Thenkhogin Haokip vs State Of Manipur And 2 Ors
2026 Latest Caselaw 441 Mani

Manipur High Court

Thenkhogin Haokip vs State Of Manipur And 2 Ors on 6 February, 2026

Author: A. Guneshwar Sharma

Bench: A. Guneshwar Sharma

                                                                        Item no. 20 & 21

                      IN THE HIGH COURT OF MANIPUR
                                AT IMPHAL

                        W.P. (C) No. 188 of 2023 with
                          W.P. (C) No. 187 of 2023

Thenkhogin Haokip
                                                                         ... Petitioner
                                      - Versus -

State of Manipur and 2 Ors.
                                                                    ... Respondents

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

                                      ORDER

06.02.2026

[1] Ms. Y. Jinita, learned counsel for the petitioner prays for 2(two) week's time for filing rejoinder affidavit.

[2] Mr. A. Bheigya Meitei, learned jr. Govt. counsel for the State respondent has no objection.

[3] List these cases on 30.03.2026.

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

JUDGE

Thoiba