Gauhati High Court
N. Shanti Meiti @ Chinglemba Mangang @ ... vs The National Investigation Agency ... on 29 October, 2021
Author: Suman Shyam
Bench: Suman Shyam
Page No.# 1/2
GAHC010074252021
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : I.A.(Crl.)/236/2021
N. SHANTI MEITI @ CHINGLEMBA MANGANG @ TAKHELCHANGBAM
HEMANTA SINGH
S/O. LATE DANABIR SINGH, R/O. VILL. WAHENG LEIKAI, P.S. AND DIST.
IMPHAL WEST MANIPUR, PIN- 795001
VERSUS
THE NATIONAL INVESTIGATION AGENCY (N.I.A.)
REP. BY SC, NIA
Advocate for the Petitioner : MR D K MISHRA
Advocate for the Respondent : SC, NIA
BEFORE
HONOURABLE MR. JUSTICE SUMAN SHYAM
HONOURABLE MRS. JUSTICE MARLI VANKUNG
ORDER
Date : 29-10-2021 Suman Shyam, J Mr. B. Prasad, learned counsel appearing for the applicant/ appellant submits that the learned Sr. counsel engaged in this case has suddenly fallen ill and therefore, he is Page No.# 2/2 unable to conduct the hearing of this case today.
On such ground, a prayer has been made to adjourn the hearing of this case for 02 weeks.
The said prayer is not opposed by Mr. Satyanarayan, learned standing counsel, NIA who is present on behalf of the respondent.
In view of the above and considering the ground on which the prayer for adjournment is made, the same stands allowed.
The hearing of this matter stands adjourned for 02 weeks. Office to list this case again along with Crl. A. No. 244/2018, Crl. A. No. 253/2018 and Crl. A. No. 261/2018.
JUDGE JUDGE GS Comparing Assistant