After 10 Months Without Further Payments, Meghalaya HC Gives Power Distributor Six Weeks To Honour Settlement Or Contractor’s Appeal Will Be Restored

The parties entered into a settlement agreement on 2 December 2025.

On 11 December 2025, the High Court disposed of the writ appeal and connected proceedings in accordance with that agreement.

The applicant later sought recall of the disposal order and restoration of the appeal, alleging that the respondent had made no further payments after an initial payment, whose amount was disputed.

The respondent said it was pursuing release of funds from the Central Government and requested six weeks to make payment.

The Court noted that ₹20,52,28,766 had been paid, without deciding whether this represented the 35% claimed by the respondent.

The judgment cites no statute, precedent, or express legal test.

The Court addressed the matter on its specific procedural history: the appeal had been disposed of on the basis of the parties’ settlement, and the Court could make the requested recall and restoration conditional on the respondent’s failure to perform that settlement within a specified period.

The Court noted that more than ten months had passed since the settlement and that, apart from the initial payment, no further payment had been made.

Although the applicant disputed the respondent’s account of the initial payment, the Court did not resolve that dispute, observing only that ₹20,52,28,766 had been paid.

In light of the respondent’s request for six weeks to make payment, the Court allowed that period for compliance, making recall and restoration the consequence of non-compliance.

The respondent was granted six weeks to comply with the settlement agreement; failing compliance, the order dated 11 December 2025 would stand recalled and the writ appeal and connected applications would stand restored to their original file.

The main petition and miscellaneous application were listed for 14 December 2026.