Lourembam Surjit Singh vs State Of Manipur And 4 Others
2026 Latest Caselaw 2011 Mani

Manipur High Court

Lourembam Surjit Singh vs State Of Manipur And 4 Others on 24 March, 2026

Author: Ahanthem Bimol Singh

Bench: Ahanthem Bimol Singh

SHAMURAILATPAM             Digitally signed by
                           SHAMURAILATPAM SUSHIL SHARMA
SUSHIL SHARMA              Date: 2026.03.24 16:33:56 +05'30'

                                                                      Sl. Nos. 1-2
                        IN THE HIGH COURT OF MANIPUR
                                  AT IMPHAL

                                WP(C) No. 215 of 2026

               Lourembam Surjit Singh
                                                                  ......Petitioner
                          Vs.
               State of Manipur and 4 others
                                                               ......Respondents

With MC(WP(C)) No. 229 of 2026

BEFORE HON'BLE THE CHIEF JUSTICE MR. M. SUNDAR HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH

(ORDER) s

(Order of the Court was made by M. Sundar, CJ)

24.03.2026.

Matter mentioned when the Division Bench sitting commenced.

[2] Mr. Sh. Athoi Singh, learned counsel on record for the writ petitioner requests for a short accommodation citing difficulty at his end.

[3] Ms. Thanyomi Keishing, learned State Counsel led by Mr. H. Debendra, learned Deputy Advocate General for respondent Nos. 1, 2 and 3 does not oppose the request.

[4] Afore-referred request of learned counsel for writ petitioner acceded to.

[5] List under the same cause list caption i.e., 'ADJOURNED ADMISSION' day after tomorrow.

     [6]           List on 26.03.2026.




                                JUDGE                          CHIEF JUSTICE
     Sushil