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Judgment
Sanjay Kumar CJ
Mr. Seitinmang Haokip, learned counsel representing Mr. Lenin Hijam, learned Additional Advocate General, Manipur, states that an additional affidavit was made ready and a soft copy thereof was served only upon Mr. Serto T Kom, learned counsel for the petitioner.
The earlier order dated 29.10.2021 states in no uncertain terms that the said additional affidavit was to be filed 'before' the next date of hearing with advance copies to all the learned counsel appearing in the matter. However, Mr. S. Suresh, learned ASG, states that he has not even been served a copy of the said additional affidavit.
Mr. Lenin Hijam, learned Additional Advocate General, Manipur, is stated to be out of station. We are sorry to state that we find very little assistance from him in serious cases, such as the case on hand which pertains to the measures being taken by the Government of Manipur in relation to the Covid-19 pandemic.
Post on 19.11.2021 with the understanding that Mr. Lenin Hijam, learned Additional Advocate General, Manipur, will himself be present or make effective alternative arrangements, if he is unable to assist the Court even on that day.
A copy of this order shall be supplied online or through whatsapp to the learned counsel for the parties.