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Maibam Bharat Meitei & 19 Ors vs State Of Manipur & 13 Ors
2026 Latest Caselaw 632 Mani

Citation : 2026 Latest Caselaw 632 Mani
Judgement Date : 12 February, 2026

[Cites 0, Cited by 0]

Manipur High Court

Maibam Bharat Meitei & 19 Ors vs State Of Manipur & 13 Ors on 12 February, 2026

Author: Ahanthem Bimol Singh
Bench: Ahanthem Bimol Singh
                                           1


                                                                    Sl. No. 13

                     IN THE HIGH COURT OF MANIPUR
                               AT IMPHAL

                             WP(C)No.774 of 2021
       Maibam Bharat Meitei & 19 Ors.
                                                                   Petitioners
                                     Vs.
       State of Manipur & 13 Ors.
                                                                  Respondents

BEFORE HON'BLE THE CHIEF JUSTICE MR. M. SUNDAR HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH

(ORDER) s

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

12.02.2026.

Matter mentioned at 'half past ten'.

[1] Mr. M. Rendy, learned counsel on record for writ petitioners requests for time citing inconvenience for the arguing counsel

[2] Mr. Phunyo Zingkhei, learned State counsel does not oppose the request.

[3] Afore-referred request for adjournment acceded to.

[4]            List on 13.04.2026.




                           JUDGE                           CHIEF JUSTICE


John Kom
 

 
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