LAWS(MANIP)-2019-5-8

R.SAOTHE Vs. STATE OF MANIPUR

Decided On May 30, 2019
R.Saothe Appellant
V/S
STATE OF MANIPUR Respondents

JUDGEMENT

(1.) Prayers in the PIL read as follows:-

(2.) Notice was issued on 13.2.2017 and thereafter, the matter has been adjourned from time to time and interim orders were passed. On 07.6.2018, the following order which reads as follows:

(3.) Thereafter, a subsequent order was passed on 12.9.2018 and another order was passed on 23.01.2018 and the last order was passed on 7.3.2018.