Cmj Foundation vs State Of Meghalaya on 9 December, 2025

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Supreme Court - Daily Orders

Cmj Foundation vs State Of Meghalaya on 9 December, 2025

Author: Pamidighantam Sri Narasimha

Bench: Pamidighantam Sri Narasimha

                                                        1

     ITEM NO.301                               COURT NO.6                 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).   13271/2025   in   C.A.   No.
     9694/2024

     CMJ FOUNDATION & ORS.                                                Petitioner(s)

                                                       VERSUS

     STATE OF MEGHALAYA & ORS.                                            Respondent(s)

     IA No. 271032/2025 - APPROPRIATE ORDERS/DIRECTIONS
     IA No. 194105/2025 - CONDONATION OF DELAY IN FILING REVIEW PETITION
     IA No. 271031/2025 - INTERVENTION/IMPLEADMENT
     IA No. 129958/2025 - PERMISSION TO FILE LENGTHY LIST OF DATES
     IA No. 66559/2025 - STAY APPLICATION

     Date : 09-12-2025 This matter was called on for hearing today.

     CORAM :                 HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA
                             HON'BLE MR. JUSTICE SANDEEP MEHTA

     For Petitioner(s) : Mr. Suryanarayana Singh, Sr. Adv.
                         Ms. Pragati Neekhra, AOR
                         Mr. Peeyush Katara, Adv.

     For Respondent(s) : Ms. Anne Mathew, AOR
                         Mr. Anupam Lal Das, Sr. Adv.
                         Mr. Philemon Nongbri, Adv.
                         Mr. Ahanthem Henry, Adv.
                         Mr. A. Rohen Singh, Adv.

                                        Mr. Manoj Ranjan Sinha, Adv.
                                        Mr. Vishal Agarwal, Adv.
                                        Mr. Mrigank Prabhakar, AOR
                                        Ms. Astha Singh, Adv.

                                        Mr. Shantanu Sharma, AOR

                            UPON hearing the counsel the Court made the following
                                                 O R D E R

1. Heard learned counsel for the parties at length.

Signature Not Verified Digitally signed by

2. Jayant Kumar Arora Date: 2025.12.10 All the issues arising out of the interlocutory application(s) 17:00:51 IST Reason:

fall within the domain of the University Grants Commission and it is for the Commission to take an appropriate decision on the matter 2 and implement it. We also make it clear that the University Grants Commission has the authority and jurisdiction to take such action as may be necessary.

3. With these observations, the Review Petition, along with I.A.Nos. 271031 of 2025 and 271032 of 2025, is disposed of.

4. Pending interlocutory application(s), if any, is/are disposed of.

(JAYANT KUMAR ARORA) (NIDHI WASON) ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR

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