Shri Sukumar Hajong vs . Meghalaya Energy Corporation ...
2022 Latest Caselaw 618 Meg

 Serial No. 03
 Supplementary List
                  HIGH COURT OF MEGHALAYA
                           AT SHILLONG
WP(C) No. 412 of 2020 with
WP(C) No. 413 of 2020
                                   Date of Order: 21.10.2022

Shri Sukumar Hajong Vs. Meghalaya Energy Corporation Ltd. & Ors.
M/S Upendra Nath    Vs. Meghalaya Energy Corporation Ltd. & Ors.
Saha (JV)

Coram:
                Hon'ble Mr. Justice H. S. Thangkhiew, Judge


Appearance:
For the Petitioner(s)         :        Mr. L. Lyngdoh, Adv.

For the Respondent(s)         :        Ms. R. Colney, Adv.

i) Whether approved for reporting in Yes/No Law journals etc:

ii) Whether approved for publication Yes/No in press:

JUDGMENT AND ORDER (ORAL)

1. These writ petitions concern the claims of the outstanding

bills amount by the petitioners from the respondent Corporation.

2. An affidavit has been filed by the respondent Corporation,

wherein at Para-5 it has been categorically stated as follows:-

"5. That it is submitted that the respondent Corporation has been making all endeavor to pay the amount dues in as much as recently the Corporation had decided to release the amount due to the petitioner by paying Rs. 50,00,000/- (Rupees Fifty Lakhs only) per month in instalment till the dues is cleared."

3. In view of the statement made in the affidavit, whereby the

amount dues to the petitioners will be released in instalments of Rs.

50,00,000/- (Rupees Fifty lakhs only) per month, to which proposal the

learned counsel for the petitioners accepts, nothing remains for further

consideration before this Court.

4. Accordingly, these writ petitions stand closed and are

accordingly disposed of.

JUDGE

Meghalaya 21.10.2022 "V. Lyndem-PS"