High CourtsSingle Bench(2025) 02 MEG CK 0920

363095 HAV (CLK), Ajay Kumar & 141 Ors. vs Ajay Kumar Bhalla & Anr.

Meghalaya High Court · Decided on 6 February 2025

HON’BLE JUDGES
W. Diengdoh, J
CASE NUMBER
Contempt Case (C) No. 23 Of 2023

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Judgment

4 paragraphs · 145 words

W. Diengdoh, J

Mr. R. Debnath, learned CGC has produced a communication dated 05.02.2025 issued by Colonel Rahul Soni, Chief Law Officer before this Court, the same communication is hereby brought on record and marked as Annexure ‘Y’. In the said communication is the latest status report wherein the bills in respect of the writ petitioners have been given to indicate that out of the total number of 192 petitioners, the bills of 179 petitioners have been passed and paid and only 13 of them are left, that is, because of paucity of fund. The learned CGC has also submitted that as and when fund is made available, the matter will be processed expeditiously.

Mr. P. Nongbri, learned counsel has sought for time to seek instructions as far as the said status report is concerned.

Allowed. On prayer made, list this matter after 4(four) weeks.