L.I. Singh vs Union Of India; & Ors
2026 Latest Caselaw 1770 Mani

Manipur High Court

L.I. Singh vs Union Of India; & Ors on 17 March, 2026

              Digitally signed by
KABORAMBA KABORAMBAM
M SANDEEP SANDEEP SINGH
          Date: 2026.03.17
SINGH     14:43:41 +05'30'                                                           Sl. No. 34
                                     IN THE HIGH COURT OF MANIPUR
                                               AT IMPHAL
                                          W.P. (C) No. 212 of 2025

                      L.I. Singh
                                                                                   Petitioner
                                                Vs.
                     Union of India; & Ors.
                                                                                 Respondents

BEFORE HON'BLE THE CHIEF JUSTICE MR. M. SUNDAR HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH (ORDER) (Order of the Court was made by M. Sundar, CJ)

17.03.2026 Matter mentioned at 'half past ten'

Mr. Themchuiyo Kashung, learned counsel representing Mr. S.

Vijayanand Sharma, learned Senior Panel Counsel for Central Government (Sr.

PCCG) for Union of India, requests for an adjournment citing difficulty for the

arguing counsel.

Mr. Leo N., learned counsel for petitioner, does not oppose the

request for adjournment.

Afore-referred request for adjournment acceded to.

List on 19.05.2026.

                                    JUDGE                            CHIEF JUSTICE
       Sandeep