Meghalaya High Court
Hari Krishan Yadav & 51 Ors. vs . The Union Of India & Anr. on 27 November, 2019
Author: W. Diengdoh
Bench: W. Diengdoh
Serial No.1
Regular List
HIGH COURT OF MEGHALAYA
AT SHILLONG
WP(C) No.352 of 2019 Date of Order: 27.11.2019
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Hari Krishan Yadav & 51 Ors. Vs. The Union of India & Anr.
Coram:
Hon'ble Mr. Justice W. Diengdoh, Judge
Appearance:
For the Petitioner/Appellant(s) : Mr. S. D. Upadhaya, Adv.
For the Respondent(s) : Mr. R. Debnath, Adv. CGC.
Mr. R. Debnath, learned CGC has submitted that the affidavit-in-opposition may be allowed to file in due course. Mr. S. D. Upadhaya, learned counsel for the petitioner has no objection to the same.
Accordingly, 3(three) weeks' time is given to the respondent to file the counter-affidavit.
List thereafter.
Judge Meghalaya 27.11.2019 "Biswarup PS"