ANJALI NONGRUM Vs. DAISY DIENGDOH

JUDGEMENT

(1.) It appears that due to oversight, when the substantial questions of law were framed vide order dtd. 22/4/2022, only the questions which has been submitted by the appellant had been taken for consideration. Today at the time of hearing, Mr. T.T. Diengdoh, learned Senior counsel for the respondents has also referred to the questions which has been submitted by the respondents and submits that the same are also relevant for consideration.

(2.) Mr. S. Chakrawarty, learned Senior counsel assisted by Ms. E. Slong, learned counsel for the appellant has no objection if these questions are also incorporated for adjudication along with the earlier accepted substantial questions of law. Accordingly, the questions of law that be gone into the disposal of the appeal will be the questions No. 1, 3, 4, 5 and 6 submitted by the appellant and the questions No. 1, 2 and 3 by the respondents.

(3.) Accordingly, list this matter for hearing on 19/6/2023.