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Judgment
Golmei Gaiphulshillu, J
Mr. N. Jotendro, learned senior counsel appears for the petitioner and Mr. Lenin Hijam, learned Advocate General, Manipur appears for the State respondent.
Matter is put up before this Bench as unlisted items. During the course of hearing, both learned counsel for the parties requested to put up the matter before the Roster Bench i.e. before the Bench of Hon’ble Mr. Justice A. Bimol Singh tomorrow (31.10.2023) as a motion first item.
Matter is put up before this Bench as Hon’ble Mr. Justice A. Bimol Singh is on leave today (30.10.2023) as per the direction of Hon’ble The Chief Justice.
In the course of hearing, learned counsel appearing for the petitioner requested to pass interim order to give protection from arrest to the petitioner till the matter is heard by the Bench of Hon’ble Mr. Justice A. Bimol Singh by tomorrow (31.10.2023) morning.
As requested by the learned Advocate General, Manipur, status quo as on 03:15 p.m. be maintained till the matter is heard by the Bench of Hon’ble Mr. Justice A. Bimol Singh tomorrow (31.10.2023).
Registry is directed to communicate a copy of this order through whatsapp to the learned counsel for both the parties.