Wahengbam Niranjit Singh vs State Of Manipur & 6 Ors
2026 Latest Caselaw 2285 Mani

Manipur High Court

Wahengbam Niranjit Singh vs State Of Manipur & 6 Ors on 31 March, 2026

Author: A. Bimol Singh

Bench: A. Bimol Singh

              Digitally signed by
KHOIROM KHOIROM
BIPINCHAN BIPINCHANDRA
          SINGH
                                                                                   Item No. 19 - 21
DRA SINGH Date: 2026.03.31
          21:00:40 +05'30'
                                         IN THE HIGH COURT OF MANIPUR
                                                   AT IMPHAL

                                           W.P.(C) No. 458 of 2023
                      Wahengbam Niranjit Singh
                                                                                   ... Petitioner
                                                        - Versus -

                      State of Manipur & 6 Ors.
                                                                                ... Respondents
                                           With MC[W.P.(C)] No. 263 of 2024
                                             With W.P.(C) No. 815 of 2023

                                                  B E F O R E
                                    HON'BLE THE CHIEF JUSTICE MR. M. SUNDAR
                                      HON'BLE MR. JUSTICE A. BIMOL SINGH

                                                    O R D E R

[M. Sundar, CJ] 31.03.2026

Ms. G. Pushpa, learned counsel for the petitioner, Ms.

Thanyomi Keishing, learned State counsel for respondent No. 1, Mr.

Rustam, learned counsel for respondent Nos. 2 & 3 and Mr. Serto T. Kom,

learned counsel for respondent No. 7 in W.P.(C) No. 815 of 2023 are before

this Court.

Mr. K. Eengba, learned counsel for the respondent No. 7 in

W.P.(C) No. 458 of 2023 and MC[W.P.(C)] No. 263 of 2024 and respondent

No. 5 in W.P.(C) No. 815 of 2023 requests for adjournment of captioned

matter citing that Mr. P. Tamphamani, learned counsel on record who is to

argue the matter is indisposed.

Afore-referred request is acceded to.

List on 28.04.2026.

                                                           JUDGE             CHIEF JUSTICE

                      Bipin

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