Meghalaya High Court
Smt. Naresh Kumari vs . Union Of India & 3 Ors. on 8 April, 2021
Author: Ranjit More
Bench: Ranjit More
Serial No.30
Regular List
HIGH COURT OF MEGHALAYA
AT SHILLONG
WP (C) No. 410 of 2019 Date of Order: 08.04.2021
_____________________________________________________________
Smt. Naresh Kumari Vs. Union of India & 3 Ors.
Coram:
Hon'ble Mr. Justice Ranjit More, Judge
Appearance:
For the Petitioner/Appellant(s) : Ms. P. Roy, Adv.
For the Respondent(s) : Dr. N. Mozika, ASG. with
Mr. J. I. Nongrum, Adv.
Ms. P. Roy, learned counsel for the petitioner having argued for some time states that she need to file rejoinder-affidavit as some of the statements made in the affidavit-in-reply are being disputed.
In above circumstances, hearing of the petition is deferred in order to enable the petitioner to file rejoinder-affidavit, stand over to 13-05-2021.
Judge Meghalaya 08.04.2021 "Biswarup PS"