MD. UMAD ALI Vs. STATE OF MANIPUR

JUDGEMENT

(1.) The case is of the year 2014. Notice was issued on 21.05.2014. The case was not admitted and no interim order was passed.

(2.) Today, the case is admitted and taken up for final disposal.

(3.) Heard Mr. Juno Rahman, learned counsel appearing for the petitioners and Mr. S. Napolean, learned Government Advocate for the State respondents and Mr. Ng. Premkumar, learned counsel for the private respondent.