N. SARAT SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Mr. H.S. Paonam, learned senior counsel, appearing for the petitioner and Mr. M. Rarry, learned counsel appearing for the second respondent.

(2.) With the consent of either side, the writ petition is taken up for consideration of an interim order at the admission stage.

(3.) The prayer in the writ petition reads thus: