THUMLIP TININGPHAM MONSANG Vs. SHARDA MAIBAM

JUDGEMENT

(1.) This application has been filed by the applicant to vacate the ex parte interim order dtd. 18/1/2022 granted in W.P.(C) No.23 of 2022.

(2.) Heard N. Jotendro, learned senior counsel for the applicant and Mr. Y. Nirmolchand, the learned senior counsel for the respondents 1 to 8/writ petitioners.

(3.) The applicant herein is the second respondent in the main writ petition.