Magdalene Lyngdoh Vs Union Of India & Ors.

Meghalaya High Court At Shillong 10 Jun 2024 Writ Petition (C). No. 86 Of 2024 (2024) 06 MEG CK 0049

Bench: Single Bench

Judgement Snapshot

Case Number

Writ Petition (C). No. 86 Of 2024

Hon'ble Bench

H.S. Thangkhiew, J

Advocates

P. Yobin, B. Ramdiej, A. Pradhan, Dr. N.Mozika, E.B. Passah

Judgement Text

Translate:

H.S. Thangkhiew, J

Though vide order dated 23-05-2024, learned counsel for the respondent Nos. 2-4 was instructed to obtain instructions, Ms. E.B.Passah, today submits that an affidavit will be necessary as some facts have to be placed on record as to why family pension has not been released to the petitioner.

Ms. A.Pradhan, learned counsel vice Dr. N.Mozika, learned DSGI for the respondent No. 1 submits that as they are a formal party, so no affidavit will be forthcoming from the respondent No. 1.

List this matter on 26-06-2024 for affidavit.

Madhya Pradesh High Court