The State Of Mizoram vs Sh. Lalrozara And 3 Ors
2023 Latest Caselaw 4382 Gua

                                                                        Page No.# 1/2

GAHC010288712019




                        THE GAUHATI HIGH COURT
  (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                          Case No. : I.A.(Civil)/2214/2023

         THE STATE OF MIZORAM, REPRESENTED BY THE SECRETARY TO THE
         GOVERNMENT OF MIZORAM HEALTH AND FAMILY WELFARE
         DEPARTMENT 796001

                    VERSUS

         1: SH. LALROZARA AND 3 ORS.
         S/O LATE ROKHUMA RESIDENT OF N-2
         BUNGKAWN VENGLAI 796005

         2:ZORAM MEDICAL COLLEGE, REPRESENTED BY THE DIRECTOR
         ZORAM MEDICAL COLLEGE FALKAWN DISTRICT AIZAWL MIZORAM
         796005

         3:STATE REFERRAL HOSPITAL, FALKAWN REPRESENTED BY THE
         MEDICAL SUPERINTENDENT STATE REFERRAL HOSPITAL FALKAWN
         DISTRICT AIZAWL MIZORAM 796005

         4:DR. C ZOTHANMAWIA, PROPRIETOR
         MEDICARE PHARMACY DAWRPUL AIZAWL MIZORAM 796001

         Advocate for : ADDL. GA MIZORAM
         Advocate for : MR D J DAS appearing for SH. LALROZARA AND 3 ORS.

                          -B E F O R E -
                   HON'BLE THE CHIEF JUSTICE
          HON'BLE MRS. JUSTICE SUSMITA PHUKAN KHAUND

16.10.2023

In view of the common judgment & order passed today (16.10.2023) in Writ Appeal No.343/2019 and Writ Appeal No.342/2019, the instant Interlocutory Page No.# 2/2

Application stands closed.

                  JUDGE      CHIEF JUSTICE




Comparing Assistant