Naorem Rebika Devi vs State Of Manipur
2026 Latest Caselaw 2111 Mani

Manipur High Court

Naorem Rebika Devi vs State Of Manipur on 26 March, 2026

Abujam
Surjit Singh                                                                     Item Nos. 1 & 2
Digitally signed by                  IN THE HIGH COURT OF MANIPUR
Abujam Surjit Singh                            AT IMPHAL
Date: 2026.03.26
19:22:39 +05'30'                           WP(C) No. 851 of 2017
                                                    With
                                            WP(C) No. 932 of 2017

                      Naorem Rebika Devi
                                                                     Petitioner/s
                                                      Vrs.
                      State of Manipur
                                                                   Respondent/s

BEFORE HON'BLE THE CHIEF JUSTICE MR. M. SUNDAR (ORDER)

26.03.2026

Matter mentioned when the Single sitting commenced

2. Mr.S. Lokendro, learned counsel for writ petitioner in WP(C)

No.851 of 2017, Mr. Phungyo Zingkhei, learned State Counsel for

respondent Nos. 1 to 3 in WP(C) No.851 of 2017 & respondent No.1 in

WP(C) No.931 of 2017 and Ms. L. Liya, learned counsel for respondent No.5

in WP(C) No.851 of 2017 are before this Court.

3. Ms. L. Liya, learned counsel for respondent No.5 in WP(C)

No.851 of 2017, requests for an adjournment citing inconvenience for the

arguing counsel.

4. Ms. L. Liya, learned counsel for respondent No. 5 in WP(C)

No.851 of 2017 submits that Mr. Romendro Sharma, learned counsel on

record for writ petitioner in WP(C) No.932 of 2017 has been informed and

learned counsel does not oppose the request for adjournment. This

submission is recorded.

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5. Adjourned at the request of Ms. L. Liya, learned counsel for

respondent No.5 in WP(C) No.851 of 2017.

6. List on 04.05.2026.

CHIEF JUSTICE

Ab. Surjit

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