Shri Daowan Nartiang & Anr. vs . State Of Meghalaya & Anr.
2022 Latest Caselaw 220 Meg

 Serial No. 44
 Regular List
                        HIGH COURT OF MEGHALAYA
                              AT SHILLONG

WP(C) No. 195 of 2019
                                              Date of Decision: 17.05.2022

Shri Daowan Nartiang & Anr.      Vs.       State of Meghalaya & Anr.

Coram:
                  Hon'ble Mr. Justice H. S. Thangkhiew, Judge


Appearance:
For the Petitioner(s)      :    Mr. A.S. Siddiqui, Sr. Adv. with
                                Ms. M.K. Sah, Adv.

For the Respondent(s)      :    Mr. H. Abraham, GA

i) Whether approved for reporting in Yes/No Law journals etc:

ii) Whether approved for publication Yes/No in press:

JUDGMJENT AND ORDER (ORAL)

1. In view of the judgment rendered in WA No. 12 of 2021, dated

28.03.2022, nothing survives for consideration in the instant writ petition,

and the same is accordingly disposed of.

JUDGE

Meghalaya 17.05.2022 "V. Lyndem-PS"