High Court of Meghalaya

Shri. Paul Leong vs The Archdiocese Of Shillong on 10 May, 2024

Author: H.S.Thangkhiew

Bench: H.S.Thangkhiew

Serial No.01
Supp.1 List

                      HIGH COURT OF MEGHALAYA
                          AT SHILLONG

MC.Tr.P.(C). No. 1 of 2024
                                              Date of Decision :10.05.2024

Shri. Paul Leong,
S/o. (L) T.S.Leong,
R/o. Mawprem, Shillong,
East Khasi Hills District,
Meghalaya.

                                                  ...Petitioner/Applicant

      -Versus-

The Archdiocese of Shillong,
R/o. Laitumkhrah, Shillong,
East Khasi Hills District,
Meghalaya.

                                                       ...Opposite Party.


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



Appearance:


For the Petitioner/Applicant(s) :       Mr. S.J.Diengdoh, Adv.
                                        Mr. C.C.T.Sangma, Adv.

For the Respondent(s)           :       -




                                    1
                      JUDGMENT AND ORDER (ORAL)

1. This MC.Tr.P(C) No. 1 of 2024 has been preferred citing urgency,

inasmuch as, an order is operating against the petitioner passed by the

Court of Assistant District Judge, Shillong dated 18-04-2024, in Misc.

C/No. 49 (H) 2023 /T.Ex C/No.2 (H) 2017. It has been submitted by Mr.

S.J.Diengdoh, learned counsel for the applicant that against the said order,

an appeal had been preferred before the Court of the District Judge,

Shillong, but as the same could not be taken up as both the District Judge

and the Additional District Judge, Shillong, the matter was referred to this

Court. This Court, by order dated 09-05-2024, had directed for transfer of

the FAO Case No. 1(H) 2024, to the Court of the District and Sessions

Judge, Ri-Bhoi District, Nongpoh.

2. It is submitted that as the appeal is yet to be taken up and the order

directing the judgment debtor i.e., the applicant herein to remove all the

goods and articles from the suit premises on or before 10-05-2024 is in

operation, some limited protection is necessary till the appeal is taken up

for consideration.

3. It is further stated by Mr. S.J.Diengdoh, learned counsel that though

copies of the application was sought to be served to the counsel for the

opposite party, the said counsel was not inclined to accept the copies, and

due to urgency, this matter is being moved today.

4. Heard learned counsel for the applicant.

5. As per the submission and the materials, it is noted that it is correct

that the order dated 09-05-2024 had been passed by this Court transferring

FAO Case No. 1(H) 2024 filed against the order dated 18-04-2024, of the

Assistant District Judge, Shillong in Misc. Case No. 49 (H) of 2023, to the

Court of the District and Sessions Judge, Ri-Bhoi District, Nongpoh, and

the same is yet to be taken up.

6. Also perused the order dated 18-04-2024, wherein at paragraphs 12

to 16, it has been recorded as follows:

"12. In consideration of the observation made above this court is inclined to direct the judgment debtor to remove all the goods and articles from the suit premises in present of the Bailiff of this court and O.C. Sadar P.S on or before the 10-05- 2024.