JONH HINGBA Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Mr. N. Ibotombi, learned senior counsel appearing for the petitioners, Mr. N. Kumarjit, learned AG, Manipur appearing for the respondents No. 1 & 3, Mr. HS. Paonam, learned senior counsel appearing for the respondents No. 4 - 17 and Mr. L. Shashibhushan, learned counsel appearing for the respondent No. 2.

(2.) When the matter is taken up today, the learned counsel for the petitioners pointed out that the documents annexed as Annexure D/2 and D/3 to the affidavit in opposition filed by the respondent No. 3 are not the complete copy of the original register, inasmuch as, the said photostat documents does not reflect the serial number of the entries in the said receipt register and he accordingly submitted that he cannot advance his arguments effectively without seeing the original files.

(3.) The learned Advocate General fairly submitted that he can ensure the production of the said 2(two) receipt register as well as the relevant files called for by this Court through the concerned Government Advocate and the matter can be examined by the counsel of the petitioners in the presence of the Government Advocate.