Meghalaya High Court
Shri K.P. Mohanta vs . State Of Meghalaya & Ors. on 20 September, 2018
Author: Mohammad Yaqoob Mir
Bench: Mohammad Yaqoob Mir
Serial No. 06
Regular List HIGH COURT OF MEGHALAYA
AT SHILLONG
WP(C) No. 318 of 2014
Date of order: 20.09.2018
Shri K.P. Mohanta Vs. State of Meghalaya & Ors.
Coram:
Hon'ble Mr. Justice Mohammad Yaqoob Mir, Chief Justice
Appearance:
For the Petitioner/Appellant(s) : Mr. A. Khan, Adv.
For the Respondent(s) : Mr. R. Gurung, Adv.(For R 1 - 3)
Mrs. P.D.B. Baruah, Adv. (For R 4) Adjourned at the request of the learned counsel for the parties so as to enable them to render proper assistance on the question as to whether request letter of the petitioner for termination of lien can be treated as a technical resignation or a resignation of his own volition.
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(Mohammad Yaqoob Mir) Chief Justice Meghalaya 20.09.2018 "Sylvana PS"