STATE OF MANIPUR Vs. CANNING KEISHING

JUDGEMENT

(1.) Heard Mr. S. Niranjan, learned Additional Government Advocate, appearing for the appellants, and Mr. Ch. Ngongo, learned counsel for the respondent-writ petitioner.

(2.) Correctness and validity of the order dated 19.03.2020 passed by a learned Judge of this Court in W.P(C) No.902 of 2018 is called in question in this writ appeal. By the said order, the learned Judge allowed the writ petition in part, directing the State authorities and the State Bank of India to permit the writ petitioner to withdraw an amount not exceeding Rs.50 lakh within a week from the date of receipt of the order but restrained the writ petitioner from withdrawing the balance amount after an amount not exceeding Rs.50 lakh was withdrawn by him, without seeking the Court's leave. Aggrieved by the aforestated positive direction, the State of Manipur and its police authorities are in appeal before us.

(3.) By order dated 19.03.2021 passed in Misc. Case. (W.A.) No.25 of 2021, this Court stayed the operation of the order under appeal till the next date of hearing. The order was extended thereafter from time to time.