Meghalaya High Court
Tura Municipal Board Representing vs . Enilla Ch. Marak & Ors. on 3 December, 2021
Author: W. Diengdoh
Bench: W. Diengdoh
Serial No. 02
Regular List
HIGH COURT OF MEGHALAYA
AT SHILLONG
WP(C) No. 61 of 2020
Date of Order: 03.12.2021
Tura Municipal Board Representing Vs. Enilla Ch. Marak & Ors.
By the Chief Executive Officer
Coram:
Hon'ble Mr. Justice W. Diengdoh, Judge
Appearance:
For the Petitioner/Appellant(s) : Ms. I. Warjri, Adv. vice
Mr. R. Kar, Sr. Adv.
For the Respondent(s) : Mr. B. Deb, Adv. vice
Mr. S. Deb, Adv. for R 1.
Mr. S. Dey, Adv. for R 2 & 3.
Mr. S. Dey, learned counsel for the respondents No. 2 & 3 submits that the counter affidavit could not be filed in time, as such prays for some more time in this regard. Prayer is allowed.
It is also directed that the respondent No. 1 may file the counter affidavit, if not done so, within the next date fixed.
List this matter after vacation.
Judge Meghalaya 03.12.2021 "D. Nary, PS"