Jawhar T. Mordani vs Sushila Devi Agarwal

Meghalaya HC 30 Oct 2025 Revision Petition No. 23 Of 2025 (2025) 10 MEG CK 0379
Bench: Single Bench

Judgement Snapshot

Case Number

Revision Petition No. 23 Of 2025

Hon'ble Bench

B. Bhattacharjee, J

Advocates

M.U. Ahmed

Judgement Text

Translate:

B. Bhattacharjee, J

The office note indicates that service report upon the sole respondent is yet to be received.

The petitioner shall verify the status of service and file an affidavit to that effect.

List this matter after 2 (two) weeks.

Interim order passed earlier shall continue till the next date.

From The Blog
Madras High Court to Hear School’s Plea Against State Objection to RSS Camp on Campus
Feb
07
2026

Court News

Madras High Court to Hear School’s Plea Against State Objection to RSS Camp on Campus
Read More
Delhi High Court Quashes Ban on Medical Students’ Inter-College Migration, Calls Rule Arbitrary
Feb
07
2026

Court News

Delhi High Court Quashes Ban on Medical Students’ Inter-College Migration, Calls Rule Arbitrary
Read More