Y. Munindro Mangang vs State Of Manipur And 11 Others
2026 Latest Caselaw 2021 Mani

Manipur High Court

Y. Munindro Mangang vs State Of Manipur And 11 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 16:34:39 +05'30'
                                                                     Sl. Nos. 6-7
                        IN THE HIGH COURT OF MANIPUR
                                  AT IMPHAL

                                WP(C) No. 618 of 2025

              Y. Munindro Mangang
                                                                ......Petitioner
                          Vs.
              State of Manipur and 11 others
                                                             ......Respondents

With MC(WP(C)) No. 578 of 2025

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. Anjan Prasad Sahu, learned counsel for petitioner

requests for an adjournment citing counsel inconvenience.

[3] Ms. Thanyomi Keishing, learned State Counsel for

respondent Nos. 1, 2 and 3 does not oppose the request.

[4] Afore-referred request of learned counsel for petitioner

acceded to.

     [5]           List on 25.05.2026.




                                 JUDGE                      CHIEF JUSTICE
     Sushil