SATNAM GLOBAL INFRAPROJECTS vs MEGHALAYA POWER DISTRIBUTION CORPORATION LIMITED

2026:MLHC:1230-DB
Serial No.06
Daily List
HIGH COURT OF MEGHALAYA
AT SHILLONG

MC (WA) No.45/2026
Date of Decision: 30.10.2026
Uploaded on: 03.11.2026

Satnam Global Infraprojects ... Applicant

Vs.

Meghalaya Power Distribution Corporation Limited ... Respondent

Coram:
Hon’ble Mrs. Justice Revati Mohite Dere, Chief Justice
Hon’ble Mr. Justice W. Diengdoh, Judge
Appearance:
For the Applicant : Mr. M. Goswami, Sr.Adv with
Mr. S.K. Rout, Adv
Ms. A. Verma, Adv
Mr. E. Law, Adv


For the Respondents : Mr. A. Kumar, Advocate General with
Mr. A.H. Kharwanlang, Addl.Sr.GA
Ms. I. Syiemlieh, GA


JUDGMENT: ( per the Hon’ble, the Chief Justice): (Oral)

By this application, the applicant seeks the following
reliefs:

“ a) Recall the order dated 11.12.2025 passed in MC(WA)
No.96 of 2025 in WA No.69 of 2025, to the extent it disposes
of WA No.69 of 2025 and WP(C) No.383 of 2025 on the basis
of the Settlement Agreement dated 02.12.2025, on account of
the respondent’s failure to honour the terms thereof; And/or

b) Restore WA No.69 of 2025, along with the connected WP(C)
No.383 of 2025, to their original number and file and decide
the writ appeal on its own merits .”
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2. The order of which recall is sought reads thus:
“ This an application filed by the Director, Meghalaya Power
Distribution Corporation Limited (MePDCL) for recording the
settlement.
The settlement agreement dated 02.12.2025 is annexed to
this application with the prayer to dispose of the writ appeal
along with the miscellaneous application on the basis of the
settlement agreement. The said agreement has been duly
signed by the parties.

In view of the fact that the parties have agreed to settle the
dispute by entering into a settlement agreement dated
02.12.2025 and it appears to be a lawful agreement, we
dispose of the writ appeal along with the connected
application on the basis of the settlement agreement dated
02.12.2025.

Writ appeal and MC(WA) No. 96 of 2025 are disposed of
accordingly. However, there shall be no order as to costs.
The writ petition being WP(C) No. 383 of 2025 by consent of
the parties is treated as on today’s list, stands disposed of
in terms of this order. ”


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3. Pursuant to the order dated 13 October, 2026, Shri Amiel
F.G. Momin, Director, Meghalaya Power Distribution
Corporation Limited is present in Court.

4. Mr. Goswami, learned Senior counsel appearing for the
applicant submits that the aforesaid order was passed in view of
nd
the settlement agreement entered into between the parties on 2
December, 2025. He submits that the respondent i.e., the
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Meghalaya Power Distribution Corporation Limited has not
abided/complied with the terms of settlement as undertaken by
them in the settlement agreement. He further submits that
except for the initial payment made at the time of signing the
settlement agreement (which payment was also not full as per
the agreement), no payment has been made thereafter. He
further submits that the agreement was entered into between
nd
the parties on 2 December, 2025 and that more than 10
months have lapsed and till date, no efforts/payment have been
taken/made by the respondent after the first (part) initial
payment. In this view of the matter, learned Senior counsel
th
seeks recall of the order dated 11 December, 2025 and as
such, seeks restoration of the writ appeal and other connected
applications therein.

5. Mr. Kumar, learned Advocate General appearing through
VC submits that the respondent has been corresponding with
the Central Government for release of the funds and it has
always been their intention to abide by the settlement agreement
entered into between the respondent and the applicant. He seeks
six weeks’ time as a last endeavor to ensure that payment is
made within the said period.
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6. Having heard the learned Senior counsel for the applicant
and the learned Advocate General, we find that although the
nd
settlement agreement was entered into on 2 December, 2025,
pursuant to which, the aforesaid appeal and the application
th
were disposed of vide judgment and order dated 11 December,
2025, no payment has been made to the applicant after the first
initial payment of 35 per cent, at the time of signing the
agreement. It has been more than 10 months and till date, not a
single penny has been paid by the respondent to the applicant.
7. Since, learned Advocate General has requested for six
weeks’ time to make an endeavor to make the payment, we deem
it appropriate to grant time of six weeks to the respondent to
abide by the terms entered into the settlement agreement dated
nd th
2 December, 2025, failing which the order dated 11
December, 2025, shall stand recalled and the writ appeal
alongwith connected applications will stand restored to its
original file.
8. Although, the learned Advocate General submits that 35
per cent has been paid, learned Senior counsel appearing for the
applicant disputes the said amount. Without going into whether
35 per cent has been paid or not, the fact remains that an
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amount of ₹ 20,52,28,766/- odd crores has been paid.

9. Accordingly, the miscellaneous application is allowed and
disposed of on the aforesaid terms.

10. List the main petition along with miscellaneous application
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on 14 December, 2026 .


(W. Diengdoh) (Revati Mohite Dere)
Judge Chief Justice


Meghalaya
30.10.2026
“ Lam DR-PS”
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LAMPHRANG KHARCHANDY
Digitally signed by:
Signed On: 03-11-2026 16:44:58 IST
Verified