STATE OF MIZORAM Vs. CHALTHIANGI SMT

JUDGEMENT

(1.) Heard Mr. N. Sailo, learned counsel for the appellants.

(2.) The Letters Patent appeal (in short L.P.A.) has been preferred against judgment and order dated 23/2/2005 passed by Single Judge of this High Court in RSA No. 4/04 (i.e. Smt. Chalthiangi Vs. State of Mizoram & Ors.) allowing the regular second appeal above mentioned preferred by plaintiff/Opp. Party herein.

(3.) The Rule 2 of Chapter V-A of Gauhati High Court Rules provides as below:-