Masangthei Khullakpa Vs Solun Kuki

Manipur High Court 21 Jan 2026 Revision Petition (C.R.P. Art.227) No. 48 Of 2024, Miscellaneous Case Revision Petition (CRP Art. 227)) No. 84 Of 2024 (2026) 01 MAN CK 0716
Bench: Single Bench

Judgement Snapshot

Case Number

Revision Petition (C.R.P. Art.227) No. 48 Of 2024, Miscellaneous Case Revision Petition (CRP Art. 227)) No. 84 Of 2024

Hon'ble Bench

M. Sundar, CJ

Advocates

N. Deepika, K. Kopham

Judgement Text

Translate:

M. Sundar, CJ

[1] Matter mentioned when the Single sitting commenced.

[2] Ms. N. Deepika, learned counsel for petitioner requests for an adjournment citing inconvenience for the arguing counsel.

[3] Mr. K. Kopham, learned counsel for respondent does not oppose the request for adjournment.

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

[5] List on 17.03.2026.

Madhya Pradesh High Court
Rajesh Shivhare Vs State Of Madhya Pradesh And Others
22 Jan 2026
Madhya Pradesh High Court
Dharmendra Kansana Vs State Of Madhya Pradesh
22 Jan 2026
From The Blog
Madras High Court to Hear School’s Plea Against State Objection to RSS Camp on Campus
Feb
07
2026

Court News

Madras High Court to Hear School’s Plea Against State Objection to RSS Camp on Campus
Read More
Delhi High Court Quashes Ban on Medical Students’ Inter-College Migration, Calls Rule Arbitrary
Feb
07
2026

Court News

Delhi High Court Quashes Ban on Medical Students’ Inter-College Migration, Calls Rule Arbitrary
Read More
Quick Actions
Download PDF Open PDF in New Tab
Case Metadata
  • Ck Citation: (2026) 01 MAN CK 0716
  • Coram: M. Sundar, CJ
  • Bench: Single Bench
  • Advocates: N. Deepika, K. Kopham
Stay Updated

Subscribe for weekly highlights on judgements, legal insights, and workflow tips.