LAWS(MANIP)-2026-2-19

WAIKHOM SUBHAS SINGH Vs. STATE OF MANIPUR

Decided On February 03, 2026
Waikhom Subhas Singh Appellant
V/S
STATE OF MANIPUR Respondents

JUDGEMENT

(1.) Heard Mr. Y. Nirmolchand, learned senior counsel assisted by Mr. L. Raju, learned counsel appearing for the petitioners.

(2.) Mrs. L. Monomala, learned GA accepts notice on behalf of respondents No. 1 and 2, hence no formal notice is called for in respect of the said respondents.

(3.) Petitioners are to take steps for service of notice upon the respondents No. 3 to 6 by way of speed post service.