Supreme Court - Daily Orders
Khasi Hills Autonomous District ... vs The State Of Meghalaya The State Of ... on 22 September, 2022
ITEM NO.10 REGISTRAR COURT. 1 SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
BEFORE THE REGISTRAR SH. AVANI PAL SINGH
Writ Petition(s)(Civil) No(s). 309/2016
KHASI HILLS AUTONOMOUS DISTRICT COUNCIL SECRETARY SHRI WELLJUNE
SYIEMLIEH S/O LATE R. NONGREMPetitioner(s)
VERSUS
THE STATE OF MEGHALAYA THE STATE OF MEGHALAYA CHIEF
SECRETARYRespondent(s)
Date : 22-09-2022 This petition was called on for hearing today.
For Petitioner(s)
For Respondent(s)
Mr. Ranjan Mukherjee, AOR
Mr Avijit Mani Tripathi, AOR
Mr Upendra Mishra, Adv.
UPON hearing the counsel, the Court made the following
O R D E R
Sole respondent has filed counter affidavit. Service of notice for alternative arrangement(counsel designated as Senior Counsel) is complete upon both the petitioners, however, appearance is awaited.
List on 10.11.2022.
Signature Not VerifiedDigitally signed by NEETU KHAJURIA Date: 2022.09.24 11:15:14 IST
Reason: AVANI PAL SINGH
Registrar