P.S.HENRY PAOTEI Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Mr. B.R.Sharma, learned counsel for the petitioner. Heard also Mr.M.Rarry, learned Addl.AG for the State respondents and Mr. Julius Riamei, learned counsel for the private respondents.

(2.) The prayers in this PIL are as follows:-

(3.) The impugned order dated 7th November, 2015 is extracted for better appreciation of the case. Annexure-A/10