MIREN M. MARAK Vs. STATE OF MEGHALAYA
LAWS(MEGH)-2019-3-19
HIGH COURT OF MEGHALAYA
Decided on March 15,2019

Miren M. Marak Appellant
VERSUS
STATE OF MEGHALAYA Respondents

JUDGEMENT

H.S. Thangkhiew, J. - (1.)Heard Mr. S. Thapa, learned counsel for the applicant. Also heard Mr. B. Bhattacharjee, learned AAG assisted by Ms. Z.E. Nongkynrih, learned GA for the respondents No. 1 and 2 and Mr. S. Dey, learned counsel for the respondents No. 3 and 4.
(2.)The instant Misc. application was filed on 14.09.2017 with the following prayer:
(3.)In the premises aforesaid, it is most humbly prayed that your Lordships may be pleased to admit this petition, call for the records, issue notice upon the Respondents to show cause as to why the relief granted by this Hon'ble vide Judgment and order dated 03.07.2017 passed in W.P. (C) No. 115/ 2017 and W.P. (C) No. 98/ 2015 be not extended for a further period of 60 (sixty) days and/ or on cause or causes being shown and upon hearing the parties be further pleased to make the Rule absolute and/ or may pass such further or other Order or Orders as your Lordships may deem fit and proper and


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