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Judgment
5 paragraphs · 104 wordsSanjay Kumar, CJ
Mr. M. Rendy, learned counsel, appears for the petitioner.
Mr. Kh. Samarjit, learned ASG, appears for respondent No. 1, and states that the State of Manipur would have to take necessary steps in terms of the directions of the Supreme Court.
Mr. I. Amry, learned counsel, represents Mr. Lenin Hijam, learned Advocate General, Manipur, appearing for respondents No. 2 & 3, and states that the reply has been sent to them for vetting. He undertakes to file the same well before the next date of hearing with advance copies to the other learned counsel appearing in the matter.
Post on 29.08.2022.