MeECL Progressive Workers Union Represented By It General Secretary Vs State Of Meghalaya & Ors
.... the written arguments may be allowed to be filed in the course of the day. Ms. R. Colney, learned counsel for the respondents Nos. 2 & 3 has submitted that the written arguments has not yet been prepared, and has therefore prayed for some more time for the same to be filed. On pra ...
Meghalaya High Court At Shillong
Rohit Kalia Vs Meenakshi Yadav
.... or the respondent has strongly resisted the condonation application and has submitted that the actual delay is 1512 days and not 823 days as submitted by the applicant. He submits that the applicant was well aware about the order dated 16.05.2019, as he had entered appearance in the Review Appli ...
Meghalaya High Court At Shillong
M/s. Prasad Construction Company Vs Union Of India Represented Through Chief Engineer, Spread Eagle Falls, Shillong-793011 & Ors.
.... urung, learned counsel for the respondents, on instruction had produced a communication from the Garrison Engineer dated 30th March, 2024, which shows that in fact the Minus Final Bill amount is only ₹ 3,31,916/-, which is payable by the petitioner. 4. In view of this development, th ...
Meghalaya High Court At Shillong
Phriwis Rymbai Vs State Of Meghalaya Represented By The Secretary To The Government Of Meghalaya, Department Of Forests And Environment, Shillong & Ors.
.... ict Selection Committee, West Khasi Hills District. The said situation is indeed strange, in view of the fact that the writ petitioner is a regular employee, who was sent on a routine transfer. As such, the reasons offered by the respondents is totally misplaced. 2. In view of the instruct ...
Meghalaya High Court At Shillong
Dorbar Shnong Of Sohkymphor Pohshnong Vs Jaintia Hills Autonomous District Council & Ors.
.... iur, learned counsel submits that the affidavit on behalf of the respondents Nos. 1 to 5, has since been filed. Mr. E. Nongbri, learned counsel for the respondent No. 6, prays that he may be given some more time to file the affidavit. Prayer is allowed, list this matter on 17.05.2024. ...
Meghalaya High Court At Shillong
Bashanbha Syngkli Vs State Of Meghalaya & Ors.
.... and the petitioner/accused being brought to trial, the fact remains that even after more than a year, no witnesses have been examined by the learned Trial Court for the reason that the complainant as well as the survivor failed to appear before the Trial Court. On the ground that the delay in t ...
Meghalaya High Court At Shillong
Demi Ch. Marak, S/O (L) Jewitson G. Sangma Vs State Of Meghalaya Represented By The Public Prosecotor
.... K. Khan, learned PP appearing on behalf of the State respondent has produced copy of the case diary and has also led this Court to the statement of the complainant and other witnesses recorded by the Investigating Officer. He submits that the allegation made in the FIR are serious in nature and t ...
Meghalaya High Court At Shillong
Silbirth D. Sangma Vs State Of Meghalaya Represented By The Public Prosecotor
.... be involved has taken place on 16.03.2024 at Kathalbari Gandhipara junction in the South West Garo Hills Distrcit. The allegation is that the petitioner along with others have confronted the occupants of one vehicle being Mahindra Bolero (white colour) when the driver of the said vehicle had gon ...
Meghalaya High Court At Shillong
Nobilstone M. Marak Vs State Of Meghalaya Represented By The Public Prosecotor
.... volved has taken place on 16.03.2024 at Kathalbari Gandhipara junction in the South West Garo Hills Distrcit. The allegation is that the petitioner along with others have confronted the occupants of one vehicle being Mahindra Bolero (white colour) when the driver of the said vehicle had gone out ...
Meghalaya High Court At Shillong
Amit Sinha Vs Meghalaya Human Rights Commission Represented By Its Chairperson & Ors
.... nce expired on 17.02.2024 at Sanar International Hospitals, Haryana (A Unit of PK Healthcare Pvt. Ltd.) Therefore, there is no doubt as to the fact that the petitioner is since deceased. Accordingly, it is the prayer of the learned counsel that this matter may be closed as infructuous. 3. ...
Meghalaya High Court At Shillong
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