363095 Hav (Clk), vs . Ajay Kumar Bhalla & Anr.
2024 Latest Caselaw 57 Meg

High Court of Meghalaya

363095 Hav (Clk), vs . Ajay Kumar Bhalla & Anr. on 21 February, 2024

Author: W. Diengdoh

Bench: W. Diengdoh

    Serial No. 01
    Regular List


                           HIGH COURT OF MEGHALAYA
                                 AT SHILLONG

Cont. Cas(C) No. 23 of 2023
                                                    Date of Order: 21.02.2024
363095 HAV (CLK),                      Vs.          Ajay Kumar Bhalla & Anr.
Ajay Kumar & 141 Ors.

Coram:
                  Hon'ble Mr. Justice W. Diengdoh, Judge

Appearance:
For the Petitioner/Appellant(s)   : Mr. P. Nongbri, Adv.
                                    Mr. M.L. Nongpiur, Adv.
For the Respondent(s)             : Mr. R. Debnath, CGC

Mr. R. Debnath, learned CGC has once again sought for time to allow the respondent/contemnors to implement the judgment in question.

On prayer made the same not being objected to by the petitioners, the respondent/contemnors are allowed another 6(six) weeks' time.

In case no positive outcome is forthcoming, as prayed for by the petitioners the court may be compelled to call the responsible or competent authority or Officer for personal appearance.

Judge

Meghalaya 21.02.2024 "Tiprilynti-PS"