Meghalaya High Court
Tura Municipal Board Representing vs . Enilla Ch. Marak & Ors. on 12 February, 2021
Author: W. Diengdoh
Bench: W. Diengdoh
Serial No. 04
Regular List
HIGH COURT OF MEGHALAYA
AT SHILLONG
WP(C) No. 61 of 2020
Date of Order: 12.02.2021
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. S. Bhattacharjee, Adv.
For the Respondent(s) : Ms. I. Kharlukhi, Adv. vice
Mr. S. Dey, Adv. for R 2 & 3. None for R 1.
i) Whether approved for reporting in Yes/No Law journals etc.:
ii) Whether approved for publication in press: Yes/No Ms. S. Bhattacharjee, learned counsel for the petitioner submits that an affidavit of service as regard respondent No. 1 may be allowed to be filed within a weeks' time.
Ms. I. Kharlukhi, learned counsel for the respondent No. 2 & 3 prays for some time to file the counter affidavit.
Prayer is allowed.
List this matter after 2(two) weeks.
Judge Meghalaya 12.02.2021 "D. Nary, PS"