Soraisham Shunita Devi vs State Of Manipur & Ors
2026 Latest Caselaw 791 Mani

Manipur High Court

Soraisham Shunita Devi vs State Of Manipur & Ors on 17 February, 2026

Author: Ahanthem Bimol Singh

Bench: Ahanthem Bimol Singh

SHOUGRAKPAM Digitally signed by
            SHOUGRAKPAM
                                                                               IN. 2

DEVANANDA   DEVANANDA SINGH
            Date: 2026.02.17 13:56:43
SINGH       +05'30'

                              IN THE HIGH COURT OF MANIPUR
                                        AT IMPHAL
           WP(C) No. 80 of 2026
           Soraisham Shunita Devi                             ... Petitioner
                  Vs.
           State of Manipur & ors.                            ... Respondents

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

                                         O R D E R

17-02-2026

Mr. A. Gautam, learned counsel appeared for the petitioner and Mr. Shyam Sharma, learned GA appeared for the respondents.

It has been submitted by the counsel appearing for the parties that the Leave Encashment amount due payable to the petitioner has been credited to the account of the writ petitioner and as such, the reliefs sought for by the petitioner in the present writ petition has been granted by the respondents.

In view of the above, Mr. A. Gautam, learned counsel appearing for the petitioner prays for closing this writ petition as infructuous.

Recording the submission made by the learned counsel appearing for the parties, the present writ petition is hereby closed as infructuous.

JUDGE

Devananda SHOUGRAKPAM Digitally signed by SHOUGRAKPAM DEVANANDA IN. 3 DEVANANDA SINGH Date: 2026.02.17 14:02:47 SINGH +05'30'

IN THE HIGH COURT OF MANIPUR AT IMPHAL

(Ref:- WP(C) No. 80 of 2026) Soraisham Shunita Devi ... Applicant Vs. State of Manipur & ors. ... Respondents

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

O R D E R

17-02-2026

In view of the order passed today in the connected writ petition, the present application stands closed.

JUDGE

Devananda