EXTRA Vs. UNION OF INDIA AND ANOTHER

JUDGEMENT

(1.) The learned Attorney General has brought to our notice an article published in The People's Chronicle (English language) and Poknapham (Manipuri language) in which certain highly objectionable statements have been made by one Mr Babloo Loitongbam who is said to have been present in Court on various dates of hearing of the case.

(2.) The tone and tenor of the statement made by the gentleman is in the nature of threatening this Court. We would like to secure the presence of this gentleman in this Court.

(3.) Mr Colin Gonsalves, learned Senior Counsel appearing on behalf of the petitioners ensures that Mr Babloo Loitongbam will be present in the Court either today at 2.00 p.m. or tomorrow at 10.30 a.m.