State Of Manipur; & Ors vs Sh. Mary Pao; & Ors
2026 Latest Caselaw 1778 Mani

Manipur High Court

State Of Manipur; & Ors vs Sh. Mary Pao; & Ors on 17 March, 2026

              Digitally signed by
KABORAMBA KABORAMBAM
M SANDEEP SANDEEP SINGH
          Date: 2026.03.17
SINGH     14:44:35 +05'30'                                                Sl. No. 17 & 18
                                IN THE HIGH COURT OF MANIPUR
                                          AT IMPHAL
                                      W.A. No. 73 of 2023

              State of Manipur; & Ors.
                                                                            Appellants
                                         Vs.
              Sh. Mary Pao; & Ors.
                                                                          Respondents

With MC (W.A.) No. 123 of 2023

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 Mr. Lungmi Ragui, learned counsel for respondent No. 1, requests

for an adjournment citing difficulty for the arguing counsel.

Ms. Ch. Sundari, learned State Counsel for appellants, does not

oppose the request for adjournment.

Afore-referred request for adjournment acceded to.

List on 20.05.2026.

                              JUDGE                           CHIEF JUSTICE
  Sandeep