Abel Lyngkhoi & Anr Vs State Of Meghalaya & 2 Ors.
.... dated 01.11.2023 indicates that the service report on respondent No.3 has not yet been received. Mr. S. Khyriem learned counsel appearing on behalf of the petitioner submits that he may be allowed to verify the status of the service and file an affidavit of service with regard to the service of ...
Meghalaya High Court At Shillong
Floritha D. Momin Vs State Of Meghalaya & Ors.
.... . Sangma, learned counsel for the petitioner has objected to the prayer made on the ground that on earlier occasion, the respondents No. 5 & 6 have declined to file the counter affidavit. Be that as it may, the learned counsel for the petitioner has however conceded that the counter aff ...
Meghalaya High Court At Shillong
Iarapborlang Chyne Vs State Of Meghalaya & Ors.
.... e petitioner. Today is the 1st of November, 2023, and the learned counsel for the respondents Nos. 2 & 3, submits that the instructions are still not received. It is not understood as to how till date the instructions have not been received, even after the lapse of so many months. ...
Meghalaya High Court At Shillong
Wanpynsuk Passah Vs State Of Meghalaya & Ors.
.... s Court vide order dated 04.10.2023 has allowed the State respondents to file the additional affidavit, however, the same has not yet been filed till date. Ms. S. Bhattacharjee, learned GA submits that the conducting counsel, Mr. S. Sengupta, learned Addl. Sr. GA is indisposed and as such, ...
Meghalaya High Court At Shillong
Amylinda Dkhar Vs State Of Meghalaya & 3 Ors.
.... , J Mr. R. Pahsyntiew, learned counsel for the respondents No. 2-4 prays that he may be allowed two weeks’ further time to file affidavit. Prayer is allowed. Mrs. N.G. Shylla, learned Senior GA submits that the State respondent will rely on the affidavit to be filed by the respon ...
Meghalaya High Court At Shillong
Dr. Bidyadhar Das Vs North Eastern Hill University & 6 Ors
.... d 4th August, 2023 passed in Writ Petition (S/B) No. 204 of 2021 by the High Court of Uttarakhand at Nainital, has since been stayed on an SLP being preferred therefrom. Mr. H.L. Shangreiso, learned Senior counsel has entered appearance on behalf of the respondent No. 6, as well as Mr. Phil ...
Meghalaya High Court At Shillong
Ferdinand Dondor Diengdoh Vs State Of Meghalaya & 6 Ors
.... ed two weeks’ further time to file affidavit. Affidavits on behalf of the respondents No. 5 and 7 are already on board. With regard to respondent No. 6, Mr. K.V.E. Kharnongbak, learned counsel for the petitioner prays that he may allowed to issue fresh notice and to correct the Cause T ...
Meghalaya High Court At Shillong
Shailendra Kumar Sharma Vs State Of Meghalaya & Ors
.... regard. In such context, the petitioner places queries raised by the Union Ministry of Mines on March 2, 2022 and claims that the seventh respondent’s replies to the queries do not reveal any license for mining limestone having been obtained by it. 4. The State seeks time and says that the ...
Meghalaya High Court At Shillong
Advance Construction Limited Co. (P) Limited Vs North Eastern Electric Power Corporation Limited
.... such regard could be reached. The parties have expressly required the Court to name the arbitrator. 3. Since the relevant arbitration agreement provides for a single arbitrator and considering the nature of the disputes, it appears appropriate for the disputes covered by the arbitration agr ...
Meghalaya High Court At Shillong
Patel Engineering Limited Vs North Eastern Electric Power Corporation Limited
.... such regard could be reached. The parties have expressly required the Court to name the arbitrator. 3. Since the relevant arbitration agreement provides for a single arbitrator and considering the nature of the disputes, it appears appropriate for the disputes covered by the arbitration agr ...
Meghalaya High Court At Shillong
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