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Noorjahan Marwein vs State Of Meghalaya & Ors.

Meghalaya High Court · Decided on 2 April 2026 · Citation: (2026) 04 MEG CK 0322

HON’BLE JUDGES
W. Diengdoh, J
CASE NUMBER
Civil Revision Petition No. 2 Of 2026

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Judgment

5 paragraphs · 41 words

W. Diengdoh, J

Learned counsel for the respective respondents, have sought for some more time to file the reply.

Accordingly, as prayed for, prayer is allowed.

List this matter after 2(two) weeks.

Order of status quo will remain until further order(s).