C. NINGMI Vs. STATE OF MANIPUR

JUDGEMENT

(1.) HEARD Mr. N. Umakanta, learned counsel for the petitioner and Mr. Jagat, learned G.A. appearing for the respondents - 1 and 2 and none appears for the private respondent No.3 in spite of proper service of notice to him.

(2.) MR . Jagat, learned G.A. submits that by an interim order dated 19.3.2010 passed by this Court in the present writ petition, the operation of the impugned order dated 28.1.2010 was suspended. Mr. Jagat, learned G.A. further submits that the interim order of this court dated 19.3.2010 had been complied with and the respondents are not filing affidavit in -opposition.

(3.) THIS writ petition is disposed of.