A.M.KHANWILKAR,J. - (1.) Leave granted.
(2.) This appeal takes exception to the judgment and order dated 15.01.2021 passed by the High Court of Manipur at Imphal in MC (El.Petn) No. 19 of 2020, whereby the High Court directed production of documents at Serial Nos. 15 to 20, referred to in paragraph 14 of the impugned judgment.
(3.) Heard learned counsel for the parties.;