Meghalaya High Court
Tura Law College & Anr. vs . Smti Marbina R. Marak & Anr. on 30 March, 2021
Author: H. S. Thangkhiew
Bench: H. S. Thangkhiew
Serial No. 01
Regular List
HIGH COURT OF MEGHALAYA
AT SHILLONG
CRP No. 6 of 2018
Date of Order: 30.03.2021
Tura Law College & Anr. Vs. Smti Marbina R. Marak & Anr.
Coram:
Hon'ble Mr. Justice H. S. Thangkhiew, Judge
Appearance:
For the Petitioner(s) : Mr. K. Paul, Sr. Adv. with
Mr. S. Thapa, Adv.
For the Respondent(s) : Mr. R. Kar, Adv. with
Ms. S. Bhattcharjee, Adv.
As directed by order dated 17.03.2021, both the concerned parties are present in person. After hearing them, it is noted that they are agreeable to explore the possibilities of an amicable settlement to end the dispute once and for all, moreover as they are both institutions imparting education in the public interest.
Mr. K. Paul, learned Senior counsel assisted by Mr. S. Thapa, learned counsel for the petitioners and Mr. R. Kar, learned counsel assisted by Ms. S. Bhattacharjee, learned counsel for the respondents pray that the parties be given some time to sit and try to resolve the matter. Mention will be made before this Court as to the outcome or whether further time is required.
JUDGE Meghalaya 30.03.2021 "V. Lyndem-PS"
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