LAWS(MEGH)-2019-2-53

NONAM M. SANGMA Vs. INTAK CH. MARAK

Decided On February 21, 2019
Nonam M. Sangma Appellant
V/S
Intak Ch. Marak Respondents

JUDGEMENT

(1.) This inter-court appeal is moved by the appellant.

(2.) Learned counsel Ms. G.D. Shira appeared on behalf of the appellant, Mrs. S.G. Momin, learned counsel appeared on behalf of the respondent No. 1 and Mrs. N. Gurung, learned counsel appeared on behalf of the respondent No. 2 and 3.

(3.) We have heard the learned counsels for the parties and we have carefully gone through the impugned judgment and order dated 08-10-2018 passed in WP(C) No. 384 of 2014 by the learned Single Judge of this Court.