High CourtsSingle Bench

Pranjolota Rabha vs State Of Meghalaya & 5 Ors.

Meghalaya High Court · Decided on 10 June 2025 · Citation: (2025) 06 MEG CK 0316

HON’BLE JUDGES
H. S. Thangkhiew, J
CASE NUMBER
Writ Petition (C) No. 138 Of 2025
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Judgment

5 paragraphs · 103 words

H. S. Thangkhiew, J

Ms. C.L. Mawphlang, learned counsel is present on behalf of the respondents No. 4 and 5, Mr. K.V.E. Kharnongbak, learned counsel is present on behalf of the respondent No. 6, as such, notice is complete on all the respondents.

Ms. S. Shyam, learned GA for the respondents No. 1-3 prays for two weeks’ time to file affidavit. Similar prayer is made by Ms. C.L. Mawphlang, learned counsel for the respondents No. 4 and 5, and Mr. K.V.E. Kharnongbak, learned counsel for the respondent No. 6 for filing of affidavits.

Prayer is allowed.

List this matter on 30th June, 2025.