Meghalaya High Court
Shri Samir Saha vs The Commissioner Of Customs ... on 6 June, 2018
Bench: Mohammad Yaqoob Mir, S.R. Sen
Serial No. 05
Regular List
HIGH COURT OF MEGHALAYA
AT SHILLONG
Review Petn. No.2/2018
Date of Order: 06.06.2018
Shri Samir Saha Vs The Commissioner of Customs (Preventive), Shillong
Coram:
Hon'ble Mr. Justice Mohammad Yaqoob Mir, Chief Justice
Hon'ble Mr. Justice S.R. Sen, Judge
Appearance:
For the Petitioner/Appellant(s) : Ms. P Sikdar, Adv
For the Respondent(s) : Mr. N Mozika, Adv
i) Whether approved for reporting in Yes/No Law journals etc.:
ii) Whether approved for publication in press: Yes/No It is the submission of learned counsel for the petitioner that due to unavoidable reasons, she could not prepare the case, as such, seeks adjournment, not opposed by the other side, adjourned.
List again on 05.07.2018.
(S.R. Sen) (Mohammad Yaqoob Mir)
Judge Chief Justice
Meghalaya
06.06.2018
"Lam AR-PS"