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Judgment
W. Diengdoh, J
Heard Dr. N. Mozika, learned Special Counsel for the petitioner/Meghalaya State Sports Council in CRP No. 21 of 2016. Also heard Mr. K.C. Gautam, learned Special Counsel for the petitioner/State of Meghalaya in CRP No. 28 of 2016.
Mr. T.T. Diengdoh, learned Sr. counsel appears on behalf of the respondent No. 1. Mr. K.P. Bhattacharjee, learned GA appears for the respondent Nos. 2 and 3.
It is the joint submission of the learned counsels that efforts have been made by the parties to try and settle this matter amicably and for this, a meeting had taken place on 26.05.2025, chaired by Shri. D.D. Shira, MCS, Director, Sports and Youth Affairs, Government of Meghalaya. However, it is the submission of the learned counsels that some more time may be given to the parties to finally come to any settlement, if any.
As prayed for, list this matter after 4(four) weeks.
This Court vide its previous order dated 14.05.2025 has also called for the personal appearance of the Director, Sports and Youth Affairs, Government of Meghalaya. Accordingly, Shri. D.D. Shira, MCS, Director, Sports and Youth Affairs is present in Court today and has also concurred with the submission made by the parties that there is a concerted efforts by all concerned to settle this matter amicably.
On being satisfied, the personal appearance of the said Officer is dispensed with.
Ordered accordingly.