Date of Order: 02.02.2024 Smti Sylviana Lyngdoh Kynshi Vs. Union of India & Ors.
Coram:
Hon'ble Mr. Justice H. S. Thangkhiew, Chief Justice (Acting) Appearance:
For the Petitioner(s) : Ms. S.R. Marak, Adv. For the Respondent(s) : Ms. S. Rumthao, Adv. vice Dr. N. Mozika DSGI (For R 1) Ms. P. Agarwal, Adv. (For R 2)
Ms. A. Kharshiing, Adv. (For R 3) Office note indicates that the notices issued to the respondents Nos. 4 & 5, have returned unserved in view of the incorrect address. The petitioner to obtain the correct address and to take fresh steps on the said respondents.
Ms. S. Rumathao, learned counsel vice Dr. N. Mozika, learned DSGI for the respondent No. 1 and Ms. P. Agarwal, learned counsel for the respondent No. 2, submit that no affidavit will be forthcoming from these respondents.
Ms. A. Kharshiing, learned counsel for the respondent No. 3, prays for and is allowed 2(two) weeks' time to file affidavit. List this matter on 26.02.2024.
Chief Justice (Acting)
Meghalaya
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