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State Of Manipur vs Thuankulung Gangmei & 35 Ors
2026 Latest Caselaw 1789 Mani

Citation : 2026 Latest Caselaw 1789 Mani
Judgement Date : 18 March, 2026

[Cites 1, Cited by 0]

Manipur High Court

State Of Manipur vs Thuankulung Gangmei & 35 Ors on 18 March, 2026

              Digitally signed by
KHOIROM KHOIROM
                                                                                             Item No. 7 - 10
BIPINCHAN BIPINCHANDRA
          SINGH
DRA SINGH Date: 2026.03.18                  IN THE HIGH COURT OF MANIPUR
          16:31:17 +05'30'
                                                      AT IMPHAL
                                        MC[CRP(C.R.P. Art. 227)] No. 11 of 2026

                         State of Manipur
                                                                                             ... Applicant
                                                           - Versus -

                         Thuankulung Gangmei & 35 Ors.
                                                                                          ... Respondents
                                          With CRP(C.R.P. Art. 227) No. 43 of 2025
                                        With MC[CRP(C.R.P. Art. 227)] No. 71 of 2025
                                        With MC[CRP(C.R.P. Art. 227)] No. 86 of 2025

                                                    B E F O R E
                                      HON'BLE THE CHIEF JUSTICE MR. M. SUNDAR

                                                        O R D E R

18.03.2026

Ms. Thanyomi Keishing, learned State counsel is before this

Court and Ms. G. Pushpa, learned counsel represents Mr. N. Suresh, learned

counsel on record for respondent No. 1 in the main case.

Learned counsel on both sides request for rescheduling of

captioned matter citing difficulties at their respective ends.

Afore-referred joint/common request for adjournment is

acceded to.

Interim order already granted by Hon'ble predecessor Single

Bench on 12.09.2025, extended from time to time, last extended on

25.02.2026 (extended till 13.03.2026) is now resuscitated and the same

shall continue until further orders.

List on 07.05.2026.

CHIEF JUSTICE

Bipin

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