Shri Lunas D. Sangma vs . State Of Meghalaya & Ors.
2024 Latest Caselaw 574 Meg

High Court of Meghalaya

Shri Lunas D. Sangma vs . State Of Meghalaya & Ors. on 22 August, 2024

Author: H. S. Thangkhiew

Bench: H. S. Thangkhiew

Serial No. 09
Regular List
                  HIGH COURT OF MEGHALAYA
                        AT SHILLONG
WP(C) No. 214 of 2024
                                 Date of Order: 22.08.2024

Shri Lunas D. Sangma              Vs. State of Meghalaya & Ors.

Coram:
   Hon'ble Mr. Justice H. S. Thangkhiew, Chief Justice (Acting)


Appearance:
For the Petitioner(s)            : Mr. P.K. Borah, Adv.

For the Respondent(s)            : Mr. J.N. Rynjah, GA (For R 1)

Mr. V.G.K. Kynta, Sr. Adv. with Ms. C. Nongkhlaw, Adv. (For R 2) Mr. C.C.T. Sangma, Adv. (For R 3)

Mr. P.K. Borah, learned counsel for the petitioner prays that he may be allowed 1(one) weeks' time to examine the judgment supplied by Mr. C.C.T. Sangma, learned counsel for the respondent No. 3, with regard to alternative remedy, available.

Prayer is allowed, list this matter on 03.09.2024.

Chief Justice (Acting) Meghalaya 22.08.2024 "V. Lyndem-PS"