Meghalaya High Court
Shri. Skhembor Ryntong vs . Rapthap Ryntong on 12 February, 2021
Author: Ranjit More
Bench: Ranjit More
Serial No.33
Regular List
HIGH COURT OF MEGHALAYA
AT SHILLONG
WP (C) No. 301 of 2017 Date of Order: 12.02.2021
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Shri. Skhembor Ryntong Vs. Rapthap Ryntong
Coram:
Hon'ble Mr. Justice Ranjit More, Judge
Appearance:
For the Petitioner/Appellant(s) :
For the Respondent(s) : Mr. S. D. Upadhaya, Adv.
On 09-03-2020, I passed following orders: -
"By order dated 13-02-2020, fresh notice was issued to the petitioner as the lawyer engaged by him had withdrawn his vakalatnama.
The office note shows that fresh notice issued was served upon the petitioner. Despite that, none appears for the petitioner.
However, by indulgence, the matter is adjourned to 20-04-2020."
The report filed by the registry disclosed that in pursuant to the said order fresh notice was issued to the petitioner by dasti and by special process server through the Chief Judicial Magistrate, West Khasi Hills, Nongstoin. The report further shows that the Chief Judicial Magistrate, West Khasi Hills Nongstoin has informed the registry that notice has been duly served against the petitioner.
Despite above, today also none appears on behalf of the petitioner. It seems that petitioner is not interested to prosecute this petition.
1Petition, therefore, accordingly dismissed in default.
Judge Meghalaya 12.02.2021 "Biswarup PS"
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