Meghalaya High Court
Cmj Foundation & Ors. vs . State Of Meghalaya & Ors. on 5 October, 2020
Author: W. Diengdoh
Bench: W. Diengdoh
Serial No. 02
Regular List
HIGH COURT OF MEGHALAYA
AT SHILLONG
WP(C) No. 177 of 2014
Date of Order: 05.10.2020
CMJ Foundation & Ors. Vs. State of Meghalaya & Ors.
Coram:
Hon'ble Mr. Justice W. Diengdoh, Judge
Appearance:
For the Petitioner/Appellant(s) : Mr. A. Singh, Adv.
For the Respondent(s) : Mr. Philemon Nongbri, Adv. for R 1-3.
i) Whether approved for reporting in Yes/No Law journals etc.:
ii) Whether approved for publication
in press: Yes/No
This matter has been taken up today via video conferencing. Heard Mr. A. Singh, learned counsel for the petitioners who submits that the Hon'ble Supreme Court vide order dated 28.09.2020 passed in CIVIL APPEAL No. 3310 of 2020 of Special Leave Petition (C) No. 10941/2020 has remanded this instant petition to be taken up by the Division Bench of this Court.
Leading this Court to the portion of the order, the learned counsel for the petitioners submits that the Hon'ble Supreme Court has requested the learned Chief Justice to place the appeal before the Division Bench of this Court for disposal on merits in accordance with the letter and spirit of order dated 13.08.2018.
Mr. Philemon Nongbri, learned counsel for the respondent No. 1-3 has also made similar submission, inasmuch as, he submits that the copy of the 1 order dated 28.09.2020 passed by the Hon'ble Supreme Court has been placed before this Court.
It is also submitted by the learned counsel for the respondent No. 1-3 that necessary orders may be passed in this regard.
Having considered the submissions so made and on perusal of the said order dated 28.09.2020 passed in CIVIL APPEAL No. 3310 of 2020 of Special Leave Petition (C) No. 10941/2020, registry is directed to place this matter before Hon'ble the Chief Justice for necessary orders.
Order accordingly.
Judge Meghalaya 05.10.2020 "D. Nary, PS"
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