KHWAIRAKPAM LOKEN SINGH Vs. RAJKUMAR IMO SINGH

JUDGEMENT

(1.) This petition has been filed by the petitioner to call for the documents viz., Serial Nos. 15 to 20 of Schedule II (annexed with M.C. (EP) No. 16 of 2018), from the respective authorities and on receipt of the same, allow the petitioner to inspect the documents and take certified copies thereof.

(2.) Heard Mr.Gunedhor the learned counsel for the petitioner and Mr. H.S. Paonam senior counsel for the respondent.

(3.) Mr. Gunedhor the learned counsel for the petitioner submitted that pursuant to the order of the Honorable Apex Court dtd. 5/3/2020 in S.L.P.No.10804 of 2019, the petitioner has filed the instant petition to call for the documents listed out in the petition. He would submit that only the documents that are required to be considered and decided by his court are the documents mentioned at serial Nos. 15 to 20 of schedule. Since these documents are not public documents and copy of the same can only be obtained by the authority of this Court, the petitioner has filed the present petition.