Shri Gaisuilung Gonmei vs State Of Manipur And 3 Others
2026 Latest Caselaw 1542 Mani

Manipur High Court

Shri Gaisuilung Gonmei 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 18:22:34 +05'30'

                                                                       Sl. Nos. 2-3
                           IN THE HIGH COURT OF MANIPUR
                                     AT IMPHAL

                                     WA No. 67 of 2019

                Shri Gaisuilung Gonmei
                                                                  ......Appellant
                            Vs.
                State of Manipur and 3 others
                                                              ......Respondents

With MC(WA) No. 116 of 2025

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] Ms. Pamchui, learned counsel for respondent No. 4

requests for an adjournment citing counsel inconvenience.

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

1, 2 and 3 and Ms. B. Karishma Sharma, learned counsel for appellant

does not oppose the request.

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

No. 4 acceded to.

       [5]         List on 12.05.2026.




                                    JUDGE                    CHIEF JUSTICE
       Sushil