AMBA Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Mr. Th. Mahira, learned counsel appearing for the petitioner, Mr. N. Ibotombi, learned senior counsel appearing for the High Court Bar Association Manipur and Mr. Lenin Hijam, learned Additional Advocate General for the State respondents.

(2.) The Government of Manipur order dated 01.06.2020 issued by the Chief Secretary, in Clause 6 stated that that the High Court of Manipur may plan its activities in respect of judiciary as deemed fit keeping in view of the lockdown orders and guidelines. Consequently, the High Court of Manipur issued Notification No. 63 dated 02.06.2020, Clause 8 and 9 of which read as follows:-

(3.) Thereafter, the Chief Secretary, Government of Manipur issued one Office Memorandum dated 03.06.2020 which reads as follows :