YOUSUF ALI Vs. SHAISTA YASMIN

JUDGEMENT

(1.) Heard Mr. K.Paul, learned counsel for the petitioner as well as Ms. Tenzin Yangkyi, learned counsel for the respondent.

(2.) The petitioner's case in a nutshell is that:

(3.) Mr. K.Paul, learned counsel for the petitioner submits that the suit before the learned District Judge, Shillong is not maintainable and the same question was raised, but learned District Judge, Shillong failed to appreciate the issue. Hence, this instant revision petition before this Court.