Riewad Vicharwant Warjri & Anr. Vs State Of Meghalaya & Ors.
.... at the inquiry is fixed on 13.05.2024 and steps are being taken to furnish the legible documents to the charge sheeted officer. Learned counsel representing the charge sheeted officer submitted that inspite of the request made by him to provide the extract of the documents, the same have not ...
Meghalaya High Court At Shillong
Karimul Islam Ahmed Vs State Of Meghalaya & Ors.
.... ENT H. S. Thangkhiew, J Mr. S.A. Sheikh, learned for the respondent No. 5, submits that the affidavit will be filed, in the course of the day. Mr. M.L. Nongpiur, learned counsel for the petitioner prays for and is allowed further 1(one) weeks’ time to file rejoinder affidavit. ...
Meghalaya High Court At Shillong
James Pangsang Kongkal Sangma Vs Rupa M. Marak & Ors.
.... issues on behalf of the election petitioner has been filed today, and the same is taken on record. However, list of witnesses is yet to be filed. List this matter on 28.05.2024, for filing of list of witnesses, by the election petitioner. Copy of the preliminary issues be given to the ...
Meghalaya High Court At Shillong
George M. Sangma & Ors. Vs State Of Meghalaya & Ors.
.... ecord only in respect of the respondent No. 2. However, Mr. J.N. Rynjah, learned GA for the respondents Nos. 1 to 4, submits that the other respondents will place reliance on the same. Ms. B. Rapsang, learned counsel for the respondent No. 5, submits that the affidavit will be filed, in the ...
Meghalaya High Court At Shillong
Nikme Sangma & Ors. Vs State Of Meghalaya & Ors.
.... B. Bhattacharjee, J Ms. S.R. Marak, learned counsel appearing on behalf of the petitioner seeks for grant of two weeks time. Learned counsel appearing for the respondents have no objection. Prayer allowed. List this matter after 2(two) ...
Meghalaya High Court At Shillong
Settu Sangma Vs State Of Meghalaya & Ors.
.... H. S. Thangkhiew, J As prayed, further 1(one) weeks’ time is granted to the learned counsel for the petitioner to file rejoinder affidavit. List this matter on 14.05.2024. ...
Meghalaya High Court At Shillong
Monjak Ali Vs G.H.A.D.C & Ors.
.... B. Bhattacharjee, J Mr. S. Mylliemngap, learned counsel appearing on behalf of the petitioner prays for grant of some more time to the petitioner to file a rejoinder affidavit in this petition. Prayer allowed. List this matter after 2(two) w ...
Meghalaya High Court At Shillong
Dorbar Shnong Of Pasyih Vs Jaintia Hills Autonomous District Council & Ors.
.... ongpiur, learned counsel is present and accepts notice on behalf of the respondents Nos. 1 & 2, so no further notice is called for in respect of these respondents. Notice to be issued to the respondents Nos. 3 & 4, by registered AD, within 3(three) days. List this matter on 27 ...
Meghalaya High Court At Shillong
Beldari Janardhana Vs Union Of India
.... charjee, J Ms. K. Gurung learned counsel appearing on behalf of Dr. N. Mozika, learned DSGI appearing for the respondent prays for an adjournment in the matter on the ground that learned DSGI is out of station. Mr. R. Jha, learned counsel for the petitioner has no objection. Praye ...
Meghalaya High Court At Shillong
Stephanson Laloo Vs Khasi Hills Autonomous District Council & Ors.
.... H. S. Thangkhiew, J As prayed, further 2(two) weeks’ time is granted to the learned counsel for the petitioner to file rejoinder affidavit, to the affidavit filed by the respondents No. 3 to 6. List this matter on 21.05.2024. ...
Meghalaya High Court At Shillong
Get In Touch With Us
We are here to help. Want to learn more about our services? Please get in touch, we'd love to hear from you!