Citation : 2026 Latest Caselaw 976 Mani
Judgement Date : 20 February, 2026
LAISHRA Digitally signed
by LAISHRAM
M DHAKESHORI Item Nos. 62-72
DHAKESH DEVI
Date: 2026.02.20 IN THE HIGH COURT OF MANIPUR
ORI DEVI 16:45:12 +05'30' AT IMPHAL
WP(C) No. 152 of 2025
Rashid Ali & 4 Ors ...Petitioner/s
Vrs.
Union of India & 5 Ors ...Respondent/s
With MC(WP(C)) No. 149 of 2025 MC(WP(C)) No. 156 of 2025 MC(WP(C)) No. 157 of 2025 MC(WP(C)) No. 362 of 2023 MC(WP(C)) No. 430 of 2023 WP(C) No. 160 of 2025 WP(C) No. 161 of 2025 WP(C) No. 760 of 2023 WP(C) No. 791 of 2023 WP(C) No. 862 of 2023
-B E F O R E-
HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH
20.02.2026 Mr. Nongdamba, learned counsel appearing for the
respondents submitted that counter affidavit on behalf of the
respondents in connection with WP(C) No. 152 of 2025 and WP(C)
No. 160 of 2025 have been drafted and the same have been sent
for vetting. The learned counsel, accordingly, seeks two weeks'
time for filing the same.
Mr. Ajoy Pebam, learned counsel ; Mr. N. Bipin,
learned counsel and Mr. Kh. Tarunkumar, learned senior counsel;
Mr. Avishek Sahu, learned counsel appeared for the petitioners and
prayed for fixing a short date by submitting that the issue raised in
the present petition has already been decided by the Hon'ble
Page 1 Supreme Court and the judgment rendered by the Hon'ble
Supreme Court will cover these writ petitions.
In view of the submission made above, list these cases
again on 20-03-2026.
All the interim orders passed earlier shall continue till the next date.
JUDGE
Dhakeshori
Page 2
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