Thokchom Sanathoi Singh vs State Of Manipur & 4 Ors
2026 Latest Caselaw 2105 Mani

Manipur High Court

Thokchom Sanathoi Singh vs State Of Manipur & 4 Ors on 26 March, 2026

Author: A. Guneshwar Sharma

Bench: A. Guneshwar Sharma

                                                               Item Nos. 73-76

                    IN THE HIGH COURT OF MANIPUR
                              AT IMPHAL

                        MC(WP(C)) No. 248 of 2026

      Thokchom Sanathoi Singh.
                                                         ...Applicant
                                     - Versus -
      State of Manipur & 4 Ors.
                                                     ...Respondents
                                 With
                        MC(WP(C)) No. 249 of 2026
                          WP(C) No. 32 of 2021
                          WP(C) No. 33 of 2021
                          WP(C) No. 56 of 2021
                          WP(C) No. 99 of 2021

                          B EF O R E
           HON'BLE MR. JUSTICE A. GUNESHWAR SHARMA

                                  ORDER

26-03-2026

Present Mr. T. Momo, learned senior counsel assisted by Ms. N.

Diana, learned counsel for the petitioners and Mr. S. Nepolean, learned

senior counsel and learned Government Advocate assisted by Mr. Y.

Robert, learned Dy. Government Advocate on behalf of the State

respondents.

MC(WP(C)) No. 248 of 2026 is filed for withdrawal of WP(C) No. 32

of 2021 and MC(WP(C)) No. 249 of 2026 is filed for withdrawal of WP(C)

No. 33 of 2021 with liberty to file a fresh one.

Mr. T. Momo, learned senior counsel for the petitioners, submits that

the applications may be allowed as prayed for.

Mr. S. Nepolean, learned Government Advocate for the State

respondents, has submitted that this Court may pass an appropriate order.

Considering the submissions made at the Bar and the contents of the

applications, MC(WP(C)) No. 248 of 2026 and MC(WP(C)) No. 249 of 2026

are allowed and WP(C) No. 32 of 2021 and WP(C) No. 33 of 2021 are

dismissed as withdrawn with liberty to file a fresh one, if so advised.

List the remaining matters on 15-04-2026, the date already fixed.

                                                        JUDGE

Victoria




NINGOM Digitally  signed
         by NINGOMBAM
BAM      VICTORIA
         Date: 2026.03.27
VICTORIA 10:57:37 +05'30'