Thingbaiajam Naresh Kumar vs State Of Manipur & 6 Ors
2026 Latest Caselaw 1871 Mani

Manipur High Court

Thingbaiajam Naresh Kumar vs State Of Manipur & 6 Ors on 20 March, 2026

Author: A. Guneshwar Sharma

Bench: A. Guneshwar Sharma

              Digitally signed by
KHOIROM KHOIROM
BIPINCHAN BIPINCHANDRA                                                              Item No. 27 - 29
          SINGH
DRA SINGH Date: 2026.03.20
          18:59:21 +05'30'               IN THE HIGH COURT OF MANIPUR
                                                   AT IMPHAL

                                                  W.A. No. 46 of 2025

                        Thingbaiajam Naresh Kumar
                                                                                     ... Appellant
                                                        - Versus -

                        State of Manipur & 6 Ors.
                                                                                 ... Respondents

                                                With W.A. No. 8 of 2026
                                              With MC(WA) No. 90 of 2025


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


                                                     O R D E R

[M. Sundar, CJ] 20.03.2026

Mr. P. Tamphamani, learned counsel for appellant in W.A.

No. 46 of 2025 is before this Court (physical Court) and learned counsel

requests for adjournment citing inconvenience for the arguing senior

advocate Mr. N. Kumarjit who is leading him and who is to argue the

captioned matter on his behalf.

Mr. Anjan Prasad Sahu, learned counsel for appellants in

WA No. 8 of 2026 is before this Court on the Video Conferencing platform.

Mr. S. Nepolean, learned senior advocate instructed by Mr.

Phungyo Zingkhei, learned Deputy Government Advocate for respondent

Nos. 1 & 2, Mr. HS Paonam, learned senior advocate instructed by Ms.

Page 1|2 Lekhakumari, learned counsel for respondent Nos. 3, 4 & 5, Mr. Leo,

learned counsel for respondent No. 6, Mr. W. Ashokumar, learned

counsel for respondent No. 7 and Mr. K. Achouba, learned counsel for

respondent No. 10, are before this Court (physical Court).

Afore-referred request for adjournment is acceded to.

List on 27.03.2026.

                                   JUDGE              CHIEF JUSTICE
Bipin




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