Citation : 2026 Latest Caselaw 1781 Mani
Judgement Date : 17 March, 2026
KABORAMBA Digitally
KABORAMBAM
signed by
M SANDEEP SANDEEP SINGH
Date: 2026.03.17
SINGH 14:44:24 +05'30'
Sl. No. 22-24
IN THE HIGH COURT OF MANIPUR
AT IMPHAL
Cus. App. No. 1 of 2024
Commissioner of Customs Preventive North Eastern Region
Appellant
Vs.
Ram Karan Kulhari
Respondent
With MC (Cus. App.) No. 2 of 2024 with MC (Cus. App.) No. 6 of 2024
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 'shalf past ten'
Ms. I. Bimola Devi, learned counsel for respondent, requests for an
adjournment citing difficulty for the arguing counsel.
Mr. Th. Sanachouba, learned counsel for appellant, does not
oppose the request for adjournment.
Afore-referred request for adjournment acceded to.
List on 18.05.2026.
JUDGE CHIEF JUSTICE
Sandeep
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