Rukma Sen vs . Union Of India & Ors
2024 Latest Caselaw 4 Meg

High Court of Meghalaya

Rukma Sen vs . Union Of India & Ors on 30 January, 2024

Author: H.S. Thangkhiew

Bench: H.S. Thangkhiew

Serial No.02
Regular List             HIGH COURT OF MEGHALAYA
                                AT SHILLONG

        WP (C) No.278/2022
                                                      Date of order: 30.01.2024
        Rukma Sen                    Vs.              Union of India & ors
        Coram:
              Hon'ble Mr. Justice H.S. Thangkhiew, Chief Justice (Acting)
              Hon'ble Mr. Justice B. Bhattacharjee, Judge
        Appearance:
        For the Petitioner    : Mr. M.L. Nongpiur, Adv
        For the Respondents : Dr. N. Mozika, DSGI with

Ms. A. Pradhan, Adv Mr. M.L. Nongpiur, learned counsel for the petitioner submits that the judgment in the Calcutta matter which has a bearing in the instant case is still awaited and prays that the matter be adjourned for four weeks.

List on 28.02.2024.

(B. Bhattacharjee) (H.S. Thangkhiew) Judge Chief Justice (Acting)

Meghalaya 30.01.2024 "Lam DR/PS."