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Judgment
Sanjay Kumar, CJ
Reply affidavit dated 01.06.2021 filed on behalf of the respondents No.2, 10, 11, 12, 13, 14, 15 and 16 and the annexures filed therewith are taken on
record.
Mr. N.Jotendro, learned senior counsel for the petitioner, seeks time to file a rejoinder. He would assert that the Government relaxations with regard
to availing of postal services, including money orders, and the utilization of bank facilities by the general public during the permitted timings are not
being implemented.
Mr.Lenin Hijam, learned Addl. Advocate General, Manipur, appearing for the State authorities, seeks time to ascertain the ground realities in this
regard and report.
Additional affidavit, if any, shall be filed well in advance and in any event, on or before 07.6.2021 with an advance copy to the counsel opposite.
Post on 08.06.2021.
Copy of this order shall be communicated online/ through WhatsApp to both the learned counsel.