Meghalaya High Court
Tura Law College And Anr. vs . Smti. Marbina R.Marak And Anr. on 11 June, 2018
Author: S.R.Sen
Bench: S.R.Sen
Serial No. 1
Regular List
HIGH COURT OF MEGHALAYA
AT SHILLONG
CRP. No. 6 of 2018
Date of Order: 11.06.2018
Tura Law College and Anr. Vs. Smti. Marbina R.Marak and Anr.
Coram:
Hon'ble Mr. Justice S.R.Sen, Judge
Appearance:
For the Petitioner : Mr. K.Paul, Adv.
For the Respondent(s) :
i) Whether approved for reporting in Yes/No Law journals etc.:
ii) Whether approved for publication in press: Yes/No Heard Mr. K.Paul, learned counsel for the petitioner.
Issue notice to the respondents to show cause why this petition should not be taken up for consideration or pass any order or orders as found deem fit and proper.
Notice is made returnable within 4(four) weeks.
Petitioner counsel is directed to take necessary steps to serve notice upon the respondents.
Mr. K.Paul, petitioner counsel seeks permission for dasti service.
Prayer is granted.
List the matter after 4(four) weeks for service of notice and further order.
(S.R.Sen) JUDGE Meghalaya 11.06.2018 "S.Rynjah PS"