Elibon Nongphlang Vs Collector, Ri-Bhoi District, Nongpoh Meghalaya & Ors

Meghalaya HC 24 Nov 2025 Miscellaneous Case (WPC) No. 293 Of 2025 In Writ Petition (C) No. 158 Of 2025 (2025) 11 MEG CK 0024
Bench: Single Bench
Result Published

Judgement Snapshot

Case Number

Miscellaneous Case (WPC) No. 293 Of 2025 In Writ Petition (C) No. 158 Of 2025

Hon'ble Bench

H. S. Thangkhiew, J

Advocates

H.L. Shangreiso, T. Dkhar, S. Laloo, Dr. N. Mozika, M. Myrchiang

Final Decision

Allowed

Judgement Text

Translate:

H. S. Thangkhiew, J

1. This is an application seeking substitution of the petitioner No. 7, namely (L) Steshon Warjri, who expired on 23.08.2025, during pendency of the instant writ petition by the present applicant namely; Smti Elibon Nongphlang, D/o of the deceased petitioner No. 7.

2. The same is not objected by the learned counsel for the respondents.

3. Accordingly, the name of Smti Elibon Nongphlang, the applicant shall be entered in the Cause Title, in place of the petitioner No. 7, who has since expired.

4. Misc. Case is allowed and is accordingly disposed of.

From The Blog
Delhi High Court Reduces Withholding Tax on US Firm Cvent Inc. from 15% to 2% Under Section 197
Mar
03
2026

Court News

Delhi High Court Reduces Withholding Tax on US Firm Cvent Inc. from 15% to 2% Under Section 197
Read More
Delhi High Court Orders Forensic Inspection of Sunjay Kapur’s Will Amid ₹30,000 Crore Inheritance Battle
Mar
03
2026

Court News

Delhi High Court Orders Forensic Inspection of Sunjay Kapur’s Will Amid ₹30,000 Crore Inheritance Battle
Read More