M/S Ashok Auto Services vs . The Union Of India & Ors.
2024 Latest Caselaw 15 Meg

High Court of Meghalaya

M/S Ashok Auto Services vs . The Union Of India & Ors. on 5 February, 2024

Author: H. S. Thangkhiew

Bench: H. S. Thangkhiew

Serial No. 05
Regular List
                  HIGH COURT OF MEGHALAYA
                        AT SHILLONG
WP(C) No. 193 of 2022
                                 Date of Order: 05.02.2024

M/s Ashok Auto Services            Vs.   The Union of India & Ors.

Coram:
      Hon'ble Mr. Justice H. S. Thangkhiew, Chief Justice (Acting)


Appearance:
For the Petitioner(s)         :    Ms. M. Hazarika, Sr. Adv. with
                                   Mr. D. Khan, Adv.

For the Respondent(s)         :    Dr. N. Mozika, DSGI with

Ms. S. Rumthao, Adv. (For R 1-4) Ms. N.G. Shylla, Sr. GA (For R 7)

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. Ms. M. Hazarika, learned Senior counsel assisted by Ms. D.

Khan, learned counsel for the petitioner submits that the formalities,

such as the lease has been executed, and what remains is only for

handing over of physical possession of the premises in question, by

vacating the same.

2. As reported by the parties, as extensive work has to be

completed in the site before handing over, a period of 4(four) months

from the date of this order, is granted to the petitioner to hand over

vacant possession to the Defense Authorities.

3. With the above noted directions, this writ petition stands

closed and is accordingly disposed of.

Chief Justice (Acting)

Meghalaya 05.02.2024 "V. Lyndem-PS"