Meghalaya High Court
Cmj Foundation, Shillong vs . State Of Meghalaya & Ors. on 4 September, 2025
Author: W. Diengdoh
Bench: W. Diengdoh
Serial No. 01
Supplementary List
HIGH COURT OF MEGHALAYA
AT SHILLONG
WP(C) No. 253 of 2025
Date of Order: 04.09.2025
CMJ Foundation, Shillong Vs. State of Meghalaya & Ors.
Coram:
Hon'ble Mr. Justice W. Diengdoh, Judge
Appearance:
For the Petitioner/Appellant(s) : Mr. A.P. Singh, Adv.
For the Respondent(s) : Dr. N. Mozika, Sr. Adv. with
Mr. Philemon Nongbri, Adv.
Mr. J.I. Nongrum, Adv.
Ms. N.A.U. Sogra, Adv.
Mr. Philemon Nongbri, learned counsel led by Dr. N. Mozika, learned Sr. counsel for the respondents have produced before this Court a corrigendum dated 03.09.2025 issued by the Administrator of CMJ University relating to the issuance of the public notice dated 20.08.2025, copy of the said communication is accordingly brought on record and marked as Annexure-X. Mr. A.P. Singh, learned counsel for the petitioner has submitted that, in view of the said corrigendum, no interim order will be pressed before this Court as far as the effect of the said public notice is concerned. However, he submits that the issue raised in the main petition may be allowed to be heard by this Court.
As prayed for by the parties, list this matter after 4(four) weeks.
Judge Meghalaya 04.09.2025 "D. Nary, PS"