Meghalaya High Court
Tura Municipal Board Representing vs . Enilla Ch. Marak & Ors. on 18 November, 2021
Author: W. Diengdoh
Bench: W. Diengdoh
Serial No. 05
Regular List
HIGH COURT OF MEGHALAYA
AT SHILLONG
WP(C) No. 61 of 2020
Date of Order: 18.11.2021
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. Ruma Paul, Adv.
For the Respondent(s) : Mr. S. Deb, Adv. for R 1.
Mr. S. Dey, Adv. for R 2 & 3.
i) Whether approved for reporting in Yes/No Law journals etc.:
ii) Whether approved for publication in press: Yes/No Ms. Ruma Paul, learned counsel is present on behalf of the petitioner.
Heard Mr. S. Deb, learned counsel for the respondent No. 1 who prays that the counter affidavit may be allowed to be filed within 2(two) weeks' time.
Similar prayer is made by Mr. S. Dey, learned counsel for the respondents No. 2 & 3.
Prayer is allowed.
Let the counter affidavits be filed within 2(two) weeks. List thereafter.
Judge Meghalaya 18.11.2021 "D. Nary, PS"