M. ISAAC Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Mr. H.S. Paonam, learned senior counsel appearing for the appellant. Also heard Mr. Debanand, learned Additional Advocate General, Manipur; Mr. Kh. Tarun Kumar, senior counsel and Mr. B. Deb, learned counsel appearing for the respondents.

(2.) This intra-court writ appeal is filed by the appellant being aggrieved with the judgment and order dtd. 8/8/2023, passed by the learned Single Judge in the High Court of Manipur, at Imphal, in WP(C) No. 288/2023, whereby the writ petition filed by the writ appellant has been dismissed and the interim order passed in the writ petition has been vacated.

(3.) The appellant has filed this writ appeal pursuant to the leave granted by the Hon'ble Supreme Court vide order dtd. 29/8/2023, passed in Special Leave to Appeal (C) No. (S) 18591/2023.