W. Diengdoh, J
Heard Mr. P.T. Sangma, learned counsel for the petitioner who has pressed for hearing of this matter today.
Mr. S. Sengupta, learned Addl. PP appearing on behalf of the State respondents No. 1-4 has submitted that in the light of what has been stated in the petition before this Court, it would be appropriate for the relevant records pertaining to the case between the parties which was since disposed of by the Court of the learned Chief Judicial Magistrate, East Garo Hills, Williamnagar to be produced before this Court.
The learned counsel for the respondents No. 5-7 have also sought for some more time to file a written respond to this petition.
On consideration of the prayer made, the records of G.R. Case No. 1 of 2020 from the Court of the learned Chief Judicial Magistrate, East Garo Hills, Williamnagar be produced before this Court on the next date fixed.
As prayed for by the parties, list this matter after 3(three) weeks.
