Meghalaya High Court
Chandrika Thakur vs . Union Of India & Ors. on 1 October, 2020
Author: W. Diengdoh
Bench: W. Diengdoh
Serial No. 18
Regular List
HIGH COURT OF MEGHALAYA
AT SHILLONG
WP(C) No. 15 of 2016
Date of Order: 01.10.2020
Chandrika Thakur Vs. Union of India & Ors.
Coram:
Hon'ble Mr. Justice W. Diengdoh, Judge
Appearance:
For the Petitioner/Appellant(s) : Ms. P. Agarwal, Adv.
For the Respondent(s) : Ms. R. Dutta, Adv. vice
Mr. K. Paul, CGC.
i) Whether approved for reporting in Yes/No Law journals etc.:
ii) Whether approved for publication in press: Yes/No This matter has been taken up today via video conferencing.
Ms. P. Agarwal, learned counsel for the petitioner is present. Ms. R. Dutta, learned counsel appearing on behalf of the conducting CGC for the Union of India, Mr. K. Paul submits that the conducting CGC is stated to be indisposed on account of illness, as such prays that the matter be adjourned.
Not objected to by the learned counsel for the petitioner. Prayer is allowed.
List this matter after 2(two) weeks for hearing.
Judge Meghalaya 01.10.2020 "D. Nary, PS"