STATE OF MEGHALAYA Vs. KIMFA S. MARBANIANG

JUDGEMENT

(1.) When this matter was called up, Mr. K.C. Gautam, learned Special Counsel for the State petitioner has submitted that, though the negotiation between the parties have not yet been concluded, however, today, the learned Special Counsel has produced copy of a communication dtd. 28/1/2026 which is a letter from the Director, Sports and Youth Affairs, Meghalaya, Shillong addressed to Shri. Kimfa Marbaniang with the information that a meeting in this regard is scheduled to be held on 3/2/2026, for which all the parties concerned are requested to be present. The same is brought on record and marked as Annexure-X.

(2.) Accordingly, it is prayed that this matter may be adjourned to await the final decision between the parties.

(3.) Mr. R. Kharsyad, learned counsel for the respondent No. 1 has also submitted that the respondent No. 1 is keen to have this matter finalized through negotiation and settlement. However, he is not aware of the said communication as to whether his client has received the same or not.