Bijoy Kakchingtabam vs State Of Manipur And Anr
2026 Latest Caselaw 700 Mani

Manipur High Court

Bijoy Kakchingtabam vs State Of Manipur And Anr on 13 February, 2026

Author: A. Guneshwar Sharma

Bench: A. Guneshwar Sharma

                                                                      Item no. 5 & 6

                      IN THE HIGH COURT OF MANIPUR
                                AT IMPHAL

                         W.P. (C) No. 58 of 2026 with
                         MC(W.P. (C)) No. 67 of 2026

Bijoy Kakchingtabam
                                                                     ... Petitioner
                                     - Versus -

State of Manipur and Anr.
                                                                  ... Respondents

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

                                     ORDER

13.02.2026

[1] Mr. Albert Keisham, learned counsel for the petitioner on instructions submits that he may be allowed to withdraw the present writ petition with liberty to file a fresh one.

[2] Mrs. Ch. Sundari, learned GA for the State respondents has no objection.

[3] Recording the submissions made at the bar, the W.P. (C) No. 58 of 2026 is dismissed as withdrawn with liberty to file a fresh one, if so advised.

[4] Accordingly, the MC(W.P. (C)) No. 67 of 2026 is also closed.

JUDGE

Thoiba