A. Guneshwar Sharma, J
[1] Mr. M. Rarry, learned senior counsel assisted by Ms. M. Nikita, learned counsel appearing on behalf of the petitioner (L-3) and Mr. A. Jagjit, learned counsel assisted by Mr. Devdutt, learned counsel along with Mr. Bhogendra, Chairman, BOSEM and Mr. S. Jitelal Sharma, Secretary, BOSEM.
[2] The respondents have appeared before this Court as directed by this Court on 07.01.2026 calling for personal appearance to explain why papers supplied by the petitioner in pursuance of the interim order dated 08.12.2025 in WP(C) No. 970 of 2025 have not been accepted.
[3] On instruction from the officials, Mr. A. Jagjit, learned counsel for the respondents, submits that due to some administrative inconvenience, the direction of the Court could not be complied in time. However, the Board in its proceeding held on 14.01.2026 vide resolution No. 2 resolved to comply the order of this Court.
[4] It is submitted that seven truck load papers of L-3 already at Imphal will be accepted by the respondents within two days and file a compliance report.
[5] List this case on 21.01.2026.
[6] On the next date, the respondents are directed to file a compliance report failing which their personal appearance are not exempted.
