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Judgment
11 paragraphs · 170 wordsOn 24.02.2021, this Court directed the Contemnors/ Respondents to comply with the order dated 21.12.2017 within a month from the date of receipt
of that order.
It has been submitted by Mr. Y.Nirmolchand, learned Senior counsel appearing for the respondents that although he has informed the
contemnors/respondents about the order being passed by this Court, he has not received any communication/order regarding compliance of the said
Court’s order nor are they present before the Court today.
In view of the above, the contemnors/respondents are directed to comply with the order by 19.04.2021 failing which they shall remain present in
person before this Court to explain their lapses. Both the Superintendents of Police, Imphal East and Imphal West are directed to ensure the presence
of the respondents/contemnors before this Court on the next date.
List the matters on 19.04.2021.
Copies of this order shall be sent to the counsels of the parties and if possible to the contemnors/respondents and the Superintendent of Police, Imphal
East and Imphal West through their WhatsApp/email.