Naorem Rameshwor Singh vs State Of Manipur & Ors
2026 Latest Caselaw 688 Mani

Manipur High Court

Naorem Rameshwor Singh vs State Of Manipur & Ors on 13 February, 2026

Author: Ahanthem Bimol Singh

Bench: Ahanthem Bimol Singh

                                                                           IN. 3 & 4
SHOUGRAKPAM       Digitally signed by
                  SHOUGRAKPAM
DEVANANDA         DEVANANDA SINGH
                  Date: 2026.02.13 16:42:02
SINGH             +05'30'

                              IN THE HIGH COURT OF MANIPUR
                                              AT IMPHAL
      WP(C) No. 112 of 2026
      Naorem Rameshwor Singh                                 ... Petitioner
             Vs.
      State of Manipur & ors.                                ... Respondents
            With
      MC(WP(C)) No. 118 of 2026

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

                                              O R D E R

13-02-2026

Heard Mr. M. Hemchandra, learned senior counsel assisted by Ms. Gunapriya, learned counsel appearing for the petitioner.

Issue notice, returnable within four weeks.

Mr. Th. Vashum, learned GA entered appearance and accepts notice on behalf of respondents No. 1 and 2.

Petitioner is to take steps for service of notice upon respondents No. 3 to 10 by way of dasti service as well as by speed post service.

Steps should be taken within 10 (ten) days and the petitioner is to file an affidavit showing proof of service of such notice.

List these cases again on 10-04-2026.

JUDGE

Devananda