Henkholen Haokip vs State Of Manipur & Anr
2026 Latest Caselaw 689 Mani

Citation : 2026 Latest Caselaw 689 Mani
Judgement Date : 13 February, 2026

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Manipur High Court

Henkholen Haokip vs State Of Manipur & Anr on 13 February, 2026

Author: Ahanthem Bimol Singh

Bench: Ahanthem Bimol Singh

SHOUGRAKPAM Digitally signed by
            SHOUGRAKPAM
                                                                         IN. 5 & 6

DEVANANDA   DEVANANDA SINGH
            Date: 2026.02.13 16:41:49
SINGH       +05'30'

                            IN THE HIGH COURT OF MANIPUR
                                        AT IMPHAL
         WP(C) No. 113 of 2026
         Henkholen Haokip                                    ... Petitioner
                Vs.
         State of Manipur & anr.                             ... Respondents
               With
         MC(WP(C)) No. 119 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. D. Julius Riamei, learned counsel appearing for the petitioner.

Issue notice, returnable within three weeks. Mrs. L. Monomala, learned GA entered appearance and accepts notice on behalf of all the respondents, hence no formal notice is called for.

The learned counsel appearing for the petitioner prays for considering the prayer for passing interim order.

Mrs. L. Monomala, learned GA appearing for the respondents submitted that the prayer for passing interim order be considered on the next date.

As prayed for by the learned GA, list these cases again on 07-04-2026.

Prayer for passing interim order will be considered on the next date.

JUDGE

Devananda