Kh. Jiten Singh vs Sate Of Manipur & 4 Ors
2026 Latest Caselaw 1480 Mani

Manipur High Court

Kh. Jiten Singh vs Sate Of Manipur & 4 Ors on 10 March, 2026

Author: A. Guneshwar Sharma

Bench: A. Guneshwar Sharma

                                                                  Item No. 76-77


             IN THE HIGH COURT OF MANIPUR
                       AT IMPHAL

                       WP(C) No. 884 of 2025 with
                       MC(WP(C) No. 814 of 2025

        Kh. Jiten Singh
                                                            .....Petitioner/s

                                    - Versus -

        Sate of Manipur & 4 Ors.
                                                            .... Respondent/s

BEFORE HON'BLE MR. JUSTICE A. GUNESHWAR SHARMA

Order

10.03.2026

[1] Mr. W. Sanatomba, learned counsel for the petitioner, prays for one week's time for filing rejoinder affidavit. [2] Present Mr. A. Bheigya, learned Jr. G.A. for the State respondent.

[3] Mr. N. Umakanta, learned senior counsel assisted by Mr. Y. Bilot, learned counsel on behalf of Manipur Police Housing Corporation Ltd., strongly opposes the prayer for adjournment as the third NIT cannot be proceeded. [4] However, in the interest of justice, one week's time is granted to the petitioner for filing rejoinder affidavit. [5] List this case on 18.03.2026.

JUDGE

Kh. Joshua Maring