HEPBIH KHARBYNGAR Vs. DIOLIN KHARBYNGAR

JUDGEMENT

(1.) Heard Dr. N. Mozika, learned Sr. counsel assisted by Mr. M.L. Nongpiur, learned counsel for the petitioner.

(2.) This is an application under Rule 6 of the High Court of Meghalaya (Jurisdiction Over District Council Courts) Order, 2014 assailing the impugned order dated 02.09.2019 passed by the learned Additional Judge, District Council Court, Shillong in Misc. Civil Appeal No. 5 of 2018.

(3.) Learned Sr. counsel submits that the Misc. Civil Appeal being filed before the Additional Judge, District Council Court was in respect of three separate orders which were impugned herein, but only a single appeal was filed. Moreover, he submits while considering the matter which relates to injunction, the said orders impugned therein were quashed and the case was disposed of without remanding the same or putting the same for adjudication as necessary in matters of injunction.