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Dibyendu Deb & 8 Ors. vs . Union Of India & 2 Ors.
2024 Latest Caselaw 328 Meg

Citation : 2024 Latest Caselaw 328 Meg
Judgement Date : 28 May, 2024

High Court of Meghalaya

Dibyendu Deb & 8 Ors. vs . Union Of India & 2 Ors. on 28 May, 2024

Author: H. S. Thangkhiew

Bench: H. S. Thangkhiew

Serial No. 16-20
Regular List
                            HIGH COURT OF MEGHALAYA
                                  AT SHILLONG

    WP(C) No. 353 of 2021 with
    WP(C) No. 471 of 2021
    WP(C) No. 472 of 2021
    WP(C) No. 182 of 2022
    WP(C) No. 45 of 2023                         Date of Order: 28.05.2024


    Dibyendu Deb & 8 Ors.                     Vs.   Union of India & 2 Ors.
    No.G/134460H, Warran T Officer/           Vs.   Union of India & 3 Ors.
    GD, Rakesh Kumar Sharma & 18 Ors.
    Ex No. 134475L, Havildar/GD               Vs.   Union of India & 3 Ors.
    Shali Ram & 11 Ors.
    Ex No. 134451F, Havildar/GD               Vs.   Union of India & Anr.
    Nandu Lal
    No.G/184568, Havildar/GD,                 Vs.   Union of India & 3 Ors.
    Rabin Kumar Limbu & 2 Ors.

    Coram:
                   Hon'ble Mr. Justice H. S. Thangkhiew, Judge


    Appearance:
    In WP(C) No. 353 of 2021

    For the Petitioner/Appellant(s) :    Mr. M. Chanda, Adv.

    For the Respondent(s)           :    Dr. N. Mozika, DSGI with

Ms. A. Pradhan, Adv.

Appearance:

For the Petitioner/Appellant(s) : Ms. P. Chettri, Adv. vice Mr. B. Pathak, Adv.

For the Respondent(s) : Dr. N. Mozika, DSGI with Ms. A. Pradhan, Adv.

Dr. N. Mozika, learned DSGI assisted by Ms. A. Pradhan, learned counsel for the respondents today has placed a judgment of the Supreme Court passed in an SLP arising out of writ appeal of this Court, whereby the same has been conclusively decided, he submits that this judgment is applicable, which will answer all the writ petitions.

Mr. M. Chanda and Ms. P. Chettri, learned counsels appearing for the writ petitioners in these connected matters pray for and are allowed one-week time to examine the same.

List these matters on 12th June, 2024. Copy of the order is taken on board.

Judge

Meghalaya 28.05.2024 "D.Thabah-PS"

 
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