HIGH COURT OF MEGHALAYA BAR ASSOCIATION Vs. UNION OF INDIA

JUDGEMENT

(1.) Counsels for parties are present through video conferencing.

(2.) The matter has come up today for filing of an affidavit in reply to the status report filed by the State respondents as to the measures taken to tackle the issues arising out of COVID-19 in the State of Meghalaya.

(3.) Mr. S.P. Mahanta, learned Sr. counsel submits that after perusal of the status report, a reply is not deemed necessary, but however prays that the petitioner association be allowed to raise further issues at a later stage, if needed.