Meghalaya High Court
Directorate Of Revenue Intelligence, vs . Guttikonda Sridhar on 7 February, 2022
Author: W. Diengdoh
Bench: W. Diengdoh
Serial No. 03
Supplimentary List
HIGH COURT OF MEGHALAYA
AT SHILLONG
Crl. Petn. No. 2 of 2022
Date of Order: 07.02.2022
Directorate of Revenue Intelligence, Vs. Guttikonda Sridhar
Shillong Regional Unit.
Coram:
Hon'ble Mr. Justice W. Diengdoh, Judge
Appearance:
For the Petitioner/Appellant(s) : Dr. N. Mozika, ASG.
For the Respondent(s) : Mr. J. Shylla, Adv.
i) Whether approved for reporting in Yes/No Law journals etc.:
ii) Whether approved for publication in press: Yes/No Matter taken up via video conferencing.
Heard learned ASG Dr. N. Mozika for the petitioner. The respondent has accepted notice through learned counsel Mr. J. Shylla and as such, notice is no longer required to be served by the respondent.
Upon hearing the parties, this matter is now posted for hearing. List this matter on 09.02.2022 for hearing.
Judge Meghalaya 07.02.2022 "N.Swer, Stenographer"