Sapam Bonit Singh vs State Of Manipur And 2 Ors
2026 Latest Caselaw 530 Mani

Manipur High Court

Sapam Bonit Singh vs State Of Manipur And 2 Ors on 9 February, 2026

Author: A. Guneshwar Sharma

Bench: A. Guneshwar Sharma

                                                                   Item nos. 58-60

                     IN THE HIGH COURT OF MANIPUR
                               AT IMPHAL

                    MC(W.P. (C)) No. 428 of 2025 with
                    MC(W.P. (C)) No. 489 of 2024 with
                       W.P. (C) No. 941 of 2022

Sapam Bonit Singh
                                                                    ... Applicant
                                    - Versus -

State of Manipur and 2 Ors.
                                                                 ... Respondents

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

                                    ORDER

09.02.2026

[1] Mr. S. Niranjan, learned GA for the State respondent submits that he may be given some more time for filing objection to the MC(W.P. (C)) No. 489 of 2024 whereby, the petitioner placed on record an additional document.

[2] Mr. S. James, learned counsel for the petitioner has objection to the prayer for adjournment. Since the State is raising veracity of the additional document filed in the case file, one more opportunity is granted to the State respondent to file objection.

[3]            List these cases on 25.03.2026.




                                                        JUDGE



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