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Judgment
Ahanthem Bimol Singh, J
Office bearers of the High Court Bar Association of Manipur submitted before this Court that the relaxation of curfew hours by the State Government is only from 5.00 a.m. to 1.00 p.m. and that because of the curfew imposed by the State from 1.00 p.m. onwards, the counsel appearing for the parties are not in a position to appear before this Court and argue their cases. Accordingly, a prayer has been made on behalf of the members of the Bar Association to list these cases on another date.
Because of the imposition of curfew and due to paucity of time, the hearing of the present cases cannot be taken up today.
As prayed for by the members of the Bar Association, list these cases again on 06-07-2023.
Interim order, if any, shall continue till the next date.