Gauhati High Court
N. Shanti Meiti @ Chinglemba Mangang @ ... vs The National Investigation Agency ... on 7 September, 2021
Author: Suman Shyam
Bench: Suman Shyam, Parthivjyoti Saikia
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 MR. JUSTICE PARTHIVJYOTI SAIKIA
ORDER
Date : 07/09/2021 Suman Shyam, J Mr. B. Prasad, learned counsel for the applicant submits that the learned senior counsel Mr. D.K. Mishra is unwell and, therefore, not in a position to conduct the proceeding today. On such ground, a prayer has been made to post these matters again on 15/09/2021.
Page No.# 2/2 Since the prayer is not opposed by Mr. R.K. Dev Choudhury, learned ASGI, appearing for the respondent, we adjourn these matters till 15/09/2021.
Registry to list these matters accordingly.
JUDGE JUDGE sukhamay Comparing Assistant