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Meghalaya High Court

Cmj University vs . 1.State Of Meghalaya Through Its on 13 March, 2025

                                                        2025:MLHC:177

Serial No.01
Regular List
                        HIGH COURT OF MEGHALAYA
                            AT SHILLONG

WP(C) No. 349 of 2020                      Date of Order: 13.03.2025
____________________________________________________________
CMJ University                  Vs. 1.State of Meghalaya through its
Shillong Meghalaya.                 Chief Secretary, Main Secretariat
Represented by its Chancellor       Building, Shillong, Meghalaya.
Through the Power of Attorney
Holder Shri Bhawanand Jha,          2. The Joint Secretary, Government of
R/o Gosai Bari, Beltola, Guwahati. Meghalaya Education Department,
                                    Shillong, Meghalaya.

                                      3. The Visitor, of CMJ University,
                                      Office of Governor of Meghalaya
                                      Police Bazar, Shillong,
                                      Meghalaya - 793001.

                                      4.The Union of India, represented by
                                      its Secretary, Ministry of Finance,
                                      Department of Revenue, North Block,
                                      New Delhi, 110001.

                                      5.University Grants Commission,
                                      Bahadur Shah Zafar Marg, New
                                      Delhi through its Secretary.

....PETITIONER                          ....RESPONDENTS.

Coram:

Hon'ble Mr. Justice B. Bhattacharjee, Judge Appearance:

For the Petitioner/Appellant(s) : Mr. D. K. Dutta, For the Respondent(s) : Mr. N. D. Chullai, AAG with Mr. E. R. Chyne, GA.

Mr. S. Sengupta, Addl. Sr. GA.

Dr. P. Agarwal, Adv. (UGC) 2025:MLHC:177 ORAL:-

It is submitted by the learned Counsels appearing for the parties that the connected matter pending before the Apex Court is disposed of by Judgment dated 13-02-2025 passed in Civil Appeal No. 9694 of 2024 as well as in Civil Appeal No. 9695 of 2024 whereby the decision of the State- Government to dissolve the CMJ University has been upheld.

Mr. D. K. Dutta, learned Counsel for the petitioner submits that a review petition against the Judgment dated 13-02-2025 preferred before the Apex Court, however, no interim-order has been passed there.

In view of the above, there remains nothing to be decided in this matter and the same stands dismissed as infructuous.

Judge Meghalaya 13.03.2025 "Biswarup PS"