1. The learned Attorney General has brought to our notice an article published in The Peoples Chronicle (English language) and Poknapham (Manipuri language) in which certain highly objectionable statements have been made by one Mr Babloo Loitongbam who is said to have been present in Court on various dates of hearing of the case.

2. The tone and tenor of the statement made by the gentleman is in the nature of threatening this Court. We would like to secure the presence of this gentleman in this Court.

3. Mr Colin Gonsalves, learned Senior Counsel appearing on behalf of the petitioners ensures that Mr Babloo Loitongbam will be present in the Court either today at 2.00 p.m. or tomorrow at 10.30 a.m.

4. With regard to Mr Harish V. Nair, Senior Assistant Editor, who is present in Court, he has tendered an unconditional apology which has also been published in the newspaper Mail Today on an inside page on 11-12-2015.

5. Mr Harish V. Nair, Senior Assistant Editor says he will also publish his apology in a box item on the front page of the newspaper after getting the approval of learned Attorney General. His affidavit will be taken up for consideration after the apology is published.

6. Insofar as (1) Mr Hijam Rajesh, Editor, The Sangai Express, (2) Mr Pradip Phanjoubam, Editor, The Imphal Eree Press, (3) Mr Khoirom Loyalakpa, Editor, The Naharolgi Thoudang are concerned, they have sent their apology through an affidavit but none of them is present in the Court today.

7. The Registry will issue summons for their personal appearance in the Court on 12-2-2016 at 3.00 p.m.

8. In the meanwhile, it will be open to them to tender an unconditional apology by publishing it in a box item on the front page of the newspaper.

9. Heard in part.

10. List the matters tomorrow i.e. on 14-1-2016 as part-heard matters.