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Aribam Reena Devi vs State Of Manipur & Anr
2026 Latest Caselaw 607 Mani

Citation : 2026 Latest Caselaw 607 Mani
Judgement Date : 12 February, 2026

[Cites 0, Cited by 0]

Manipur High Court

Aribam Reena Devi vs State Of Manipur & Anr on 12 February, 2026

SHOUGRAKPAM Digitally signed by                                             IN. 39 to 44
            SHOUGRAKPAM
DEVANANDA   DEVANANDA SINGH
            Date: 2026.02.12 13:53:21
SINGH       +05'30'

                              IN THE HIGH COURT OF MANIPUR
                                            AT IMPHAL
          WP(C) No. 113 of 2025
          Aribam Reena Devi                                       ... Petitioner
                 Vs.
          State of Manipur & anr.                                 ... Respondents
                With
          Cont. Case (C) No. 114 of 2024;
          MC(Cont. Case (C)) No. 79 of 2025;
          MC(WP(C)) No. 112 of 2025;
          MC(WP(C)) No. 404 of 2024 &
          WP(C) No. 468 of 2024

                                    B E F O R E
                      HON'BLE MR. JUSTICE AHANTH EM BIMOL SINGH

                                           O R D E R

12-02-2026

Mrs. G. Pushpa, learned counsel representing the learned counsel appearing for the petitioner seeks adjournment of hearing of these cases citing personal inconvenience on the part of the conducting counsel.

Mr. Shyam Sharma, learned GA appearing for the respondent has no objection.

As prayed for, list these cases again on 12-03-2026.

Earlier interim order shall continue till the next date.

JUDGE

Devananda

 
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