Hima Mawlong Sirdarship & Anr. vs . State Of Meghalaya.
2022 Latest Caselaw 128 Meg

Citation : 2022 Latest Caselaw 128 Meg
Judgement Date : 7 April, 2022

High Court of Meghalaya

Hima Mawlong Sirdarship & Anr. vs . State Of Meghalaya. on 7 April, 2022

   Serial No. 04
   Regular List



                        HIGH COURT OF MEGHALAYA
                            AT SHILLONG


WP(C) No. 239 of 2016
                                                    Date of Order: 07.04.2022
Hima Mawlong Sirdarship & Anr.          Vs.          State of Meghalaya.
Coram:
                Hon'ble Mr. Justice W. Diengdoh, Judge

Appearance:
For the Petitioner/Appellant(s)   :     Ms. P. Biswakarma, Adv. vice
                                        Mr. H.L. Shangreiso, Sr. Adv.
For the Respondent(s)             :     Mr. A.H. Kharwanlang, GA.

Heard learned counsels for the parties. Ms. P. Biswakarma, learned counsel for the petitioner submits that no reply will be filed to the written argument filed by the State respondent.

Accordingly, this matter is now reserved for judgment.

Judge

Meghalaya 07.04.2022 "D. Nary, PS"

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