PHLORIDA KHARSHIING Vs. HIRBON KURBAH

JUDGEMENT

(1.) Mr. R. Jha, learned counsel for the petitioner at the outset submits that this matter is being actively taken-up by the Judge, District Council Court, Shillong and the limited prayer at this stage is only for early disposal of the appeal, which is pending before the lower Appellate Court. Mr. A.S. Siddiqui, learned counsel for the respondent also has no objection if the matter is expeditiously disposed of.

(2.) Accordingly, this matter is disposed of with a direction that the matter be disposed of preferably within a period of 2(two) months from today and the parties are expected to cooperate and not to take un-necessary adjournments.

(3.) With the following directions, this matter stands disposed of.