Meghalaya Power Distributor Corporation Limited (Me.PDCL) Vs Darren Damanbha Kharkongor, Son Of Davis Pyngrope, Resident Of Pohkseh West, Shillong-793006, East Khasi Hills District Meghalaya & Ors.

Meghalaya High Court At Shillong 11 Dec 2024 Miscellaneous Case (Writ Appeal) No. 66 Of 2024 (2024) 12 MEG CK 0039
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Miscellaneous Case (Writ Appeal) No. 66 Of 2024

Hon'ble Bench

I.P. Mukerji, CJ; B. Bhattacharjee, J

Advocates

A. Kumar, R. Colney, S. Jindal, T. Pohlong

Final Decision

Allowed

Acts Referred
  • Limitation Act, 1963 - Section 5

Judgement Text

Translate:

We have perused the application for condonation of delay under Section 5 of the Limitation Act.

Sufficient cause is shown.

The delay of 52 days in preferring this appeal is condoned. The application (MC (WA) No.66 of 2024) is allowed.

The Registry is directed to register the appeal and list it on 10th February, 2025.

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Case Metadata
  • Ck Citation: (2024) 12 MEG CK 0039
  • Coram: I.P. Mukerji, CJ; B. Bhattacharjee, J
  • Bench: Division Bench
  • Advocates: A. Kumar, R. Colney, S. Jindal, T. Pohlong
  • Result: Allowed
Referenced Acts & Sections
  • Limitation Act, 1963 - Section 5
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