Meghalaya High Court
Cmj Foundation, Shillong vs State Of Meghalaya & Ors on 11 December, 2025
Author: W. Diengdoh
Bench: W. Diengdoh
Serial No. 02
Regular List
HIGH COURT OF MEGHALAYA
AT SHILLONG
WP (C) No.253 of 2025
Date of order: 11.12.2025
CMJ Foundation, Shillong Vs State of Meghalaya & Ors
Coram:
Hon'ble Mr. Justice W. Diengdoh, Judge
For the Petitioner/Appellant(s) : Mr. A.P. Singh, Adv.
For the Respondent(s) : Dr. N. Mozika, Sr. Adv with
Ms. R. Fancon, Adv.
Mr. Philemon Nongbri, Adv Ms. I. Diengdoh, Adv.
Heard Mr. A.P. Singh, learned counsel for the petitioner, who has submitted that the Supreme Court vide order dated 09.12.2025 has disposed of the review petition, being Review Petition (Civil) Diary No. 13271/2025 in C.A. No.9694/2024, wherein the review petition filed by the CMJ foundation, who is also the petitioner herein has been disposed of. The said order has been brought on record and marked as Annexure-X. At this juncture Dr. Mozika, learned Special Counsel for the State respondent has submitted that the State respondent is also aware of the said order. However, he would require specific instructions in this regard as far as the proceeding of the case before this court is concerned.
It is prayed that sometime may be allowed for an affidavit to be filed in this regard.
Accordingly, the State respondent is directed to take steps at the earliest.
Page 1 of 2List this matter after vacation.
(W. Diengdoh) Judge Meghalaya 11.12.2025 "Khraw"
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