N. Khelensana Singh vs State Of Manipur And 3 Others
2026 Latest Caselaw 1519 Mani

Manipur High Court

N. Khelensana Singh vs State Of Manipur And 3 Others on 11 March, 2026

Author: Ahanthem Bimol Singh

Bench: Ahanthem Bimol Singh

SHAMURAILATPAM                    Digitally signed by SHAMURAILATPAM
                                  SUSHIL SHARMA
SUSHIL SHARMA                     Date: 2026.03.11 18:23:02 +05'30'
                                                                       Sl. Nos. 9-10
                          IN THE HIGH COURT OF MANIPUR
                                    AT IMPHAL

                                  WP(C) No. 937 of 2021

                N. Khelensana Singh
                                                                  ......Petitioner
                            Vs.
                State of Manipur and 3 others
                                                               ......Respondents

With WP(C) No. 967 of 2021

BEFORE HON'BLE THE CHIEF JUSTICE MR. M. SUNDAR HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH

(ORDER) s

(Order of the Court was made by M. Sundar, CJ)

11.03.2026.

[1] Matter mentioned at half past ten.

[2] Mr. Juno Rahaman, learned counsel for petitioner requests

for an adjournment citing counsel inconvenience.

[3] Mr. W. Niranjit, learned State Counsel for respondent Nos.

1, 2 and 3 does not oppose the request.

[4] Afore-referred request of learned counsel for petitioner

acceded to.

       [5]           List on 14.05.2026.




                                  JUDGE                       CHIEF JUSTICE
       Sushil