BHABESWAR TONGBRAM Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Mr. N. Ibotombi, learned senior counsel assisted by Mr. Th. Ningtamba, learned counsel appearing for the petitioner. Issue notice, returnable within three weeks.

(2.) Mr. O. Ratankumar, learned Deputy GA assisting Mr. H. Debendra, learned senior counsel and Deputy AG entered appearance and accepts notice on behalf of respondent No. 1 and Mr. L. Rajesh, learned counsel assisting Mr. R.K. Deepak, learned senior counsel entered appearance and accepts notice on behalf of respondents No. 2 and 3, hence no formal notice is called for.

(3.) I have heard at length the submission made by the learned senior counsel appearing for the petitioner with regard to the prayer for passing interim order.