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Reimei Kulilung vs State Of Manipur & 5 Ors
2026 Latest Caselaw 1479 Mani

Citation : 2026 Latest Caselaw 1479 Mani
Judgement Date : 10 March, 2026

[Cites 0, Cited by 0]

Manipur High Court

Reimei Kulilung vs State Of Manipur & 5 Ors on 10 March, 2026

Author: A. Guneshwar Sharma
Bench: A. Guneshwar Sharma
                                                            Item No. 58-59


             IN THE HIGH COURT OF MANIPUR
                       AT IMPHAL

                       WP(C) No. 798 of 2024 with
                       MC(WP(C) No. 702 of 2024

        Reimei Kulilung
                                                      .....Petitioner/s

                                  - Versus -

        State of Manipur & 5 Ors.
                                                      .... Respondent/s

BEFORE HON'BLE MR. JUSTICE A. GUNESHWAR SHARMA

Order

10.03.2026

[1] Present Mr. Rohit, learned counsel for the petitioner and Mr. S. Niranjan, learned G.A. for the State respondent. [2] Mediation is unsuccessful. [3] Mr. S. Niranjan, learned G.A., prays for two weeks' time for filing counter affidavit. [4] List this case on 29.04.2026.

JUDGE

Kh. Joshua Maring

 
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