Citation : 2026 Latest Caselaw 762 Mani
Judgement Date : 16 February, 2026
Digitally signed by
KHOIROM KHOIROM
BIPINCHAN BIPINCHANDRA
SINGH
Item No. 15
DRA SINGH Date: 2026.02.13
09:35:59 +05'30'
IN THE HIGH COURT OF MANIPUR
AT IMPHAL
W.A. No. 82 of 2022
Salam Gopen Singh
... Appellant
- Versus -
State of Manipur & 3 Ors.
... Respondents
B E F O R E
HON'BLE THE CHIEF JUSTICE MR. M. SUNDAR
HON'BLE MR. JUSTICE A. GUNESHWAR SHARMA
O R D E R
[M. Sundar, CJ] 16.02.2026
Mr. H.S. Paonam, learned senior advocate instructed by Ms.
Lekhakumari, learned counsel on record for appellant is before this Court
and learned senior advocate is ready to advance argument.
Mr. W. Niranjit, learned Deputy Government Advocate (led by
Mr. RK. Umakanta, learned senior advocate) for official respondents is
before this Court and learned State counsel is ready to advance argument.
But there is no presentation for private respondent.
With the intention of giving an opportunity to private
respondent and learned counsel for private respondent, let this matter
stand over to 26.02.2026.
List on 26.02.2026.
JUDGE CHIEF JUSTICE
Bipin
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