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Sanglakpam Nandabapu Sharma & Ors vs State Of Manipur & Ors
2026 Latest Caselaw 2205 Mani

Citation : 2026 Latest Caselaw 2205 Mani
Judgement Date : 27 March, 2026

[Cites 0, Cited by 0]

Manipur High Court

Sanglakpam Nandabapu Sharma & Ors vs State Of Manipur & Ors on 27 March, 2026

Author: Ahanthem Bimol Singh
Bench: Ahanthem Bimol Singh
SHOUGRAKPA Digitally signed by
            SHOUGRAKPAM
                                                                            IN. 24
M DEVANANDA DEVANANDA SINGH
            Date: 2026.03.27 16:33:06
SINGH       +05'30'

                            IN THE HIGH COURT OF MANIPUR
                                        AT IMPHAL
          WP(C) No. 460 of 2025
          Sanglakpam Nandabapu Sharma & ors.                ... Petitioners
                 Vs.
          State of Manipur & ors.                           ... Respondents

                                    B E F O R E
                      HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH

                                        O R D E R

27-03-2026

Mr. W. Ashok Kumar, learned counsel appeared for the petitioners; Mr. Shyam Sharma, learned GA appeared on behalf of respondents No. 1 to 4 and Ms. Monibala, learned counsel appeared on behalf of respondent No. 5.

The learned GA submitted that he has received para-wise comments and seeks three weeks' time for filing counter affidavit on behalf of respondents No. 1 to 4.

Mr. Ashok Kumar, learned counsel appearing for the petitioners submitted that he has no objection.

As prayed for by the learned GA, list this case again on 18-05-2026.

JUDGE Devananda

 
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