Supreme Court - Daily Orders
Cmj Foundation vs State Of Meghalaya on 13 January, 2026
Author: Pamidighantam Sri Narasimha
Bench: Pamidighantam Sri Narasimha
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (C) NO. OF 2026
(@ DIARY NO. 31039 OF 2025)
IN
CIVIL APPEAL NO. 9695 OF 2024
CMJ FOUNDATION & ORS. Petitioner(s)
VERSUS
STATE OF MEGHALAYA & ORS. Respondent(s)
O R D E R
1. Application for oral hearing is rejected.
2. Delay condoned.
3. This Review Petition, filed on 31.05.2025, is hereby disposed of in terms of our order dated 09.12.2025 in Review Petition Diary No. 13271 of 2025 in Civil Appeal No. 9694 of 2024 in CMJ Foundation & Ors. vs. State of Meghalaya & Ors.
...........................J. (PAMIDIGHANTAM SRI NARASIMHA) ...........................J. (SANDEEP MEHTA) NEW DELHI;
JANUARY 13, 2026
Signature Not Verified
Digitally signed by
KAPIL TANDON
Date: 2026.01.19
18:46:25 IST
Reason:
ITEM NO.1008 SECTION XIV-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
REVIEW PETITION (CIVIL) Diary No(s). 31039/2025 [Arising out of impugned final judgment and order dated 13-02-2025 in C.A. No. No. 9695/2024 passed by the Supreme Court of India] CMJ FOUNDATION & ORS. Petitioner(s) VERSUS STATE OF MEGHALAYA & ORS. Respondent(s) IA No. 141871/2025 - CONDONATION OF DELAY IN FILING REVIEW PETITION IA No. 141873/2025 - ORAL HEARING IA No. 141877/2025 - PERMISSION TO FILE LENGTHY LIST OF DATES IA No. 141875/2025 - STAY APPLICATION Date : 13-01-2026 This matter was called on for hearing today. CORAM : HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA HON'BLE MR. JUSTICE SANDEEP MEHTA By Circulation UPON perusing papers the Court made the following O R D E R
1. Application for oral hearing is rejected.
2. Delay condoned.
3. The Review Petition is disposed of in terms of the signed order.
4. Pending application(s), if any, shall stand disposed of.
(KAPIL TANDON) (NIDHI WASON) COURT MASTER (SH) ASSISTANT REGISTRAR
(Signed Order is placed on the file)