Mohammad Rizwan Vs State Of Meghalaya & Anr.
.... B. Bhattacharjee, J Mr. S. Pandey, learned counsel appearing for the respondent No.2 prays for grant of some time to enable the said respondent to file an objection in the matter. Prayer allowed. List this matter after 3(three) weeks. ...
Meghalaya High Court At Shillong
Aban Momin & Anr. Vs Garo Hills Autonomous District Council & 3 Ors.
.... gument referred to the counter affidavit filed by the private respondent No. 4. However, Mr. S. Dey, learned SC appearing for the respondents No. 1-3 has submitted that he has not received copy of the said affidavit filed by the respondent No. 4, as such the hearing could not continue today. ...
Meghalaya High Court At Shillong
Paul Leong Vs Archdiocese Of Shillong
.... . Thangkhiew, J Heard Mr. K. Paul, learned Senior counsel assisted by Mr. C.C.T. Sangma, learned counsel for the petitioner. Issue notice. Mr. S. Sen, learned counsel is present and accepts notice on behalf of the sole respondent, so no further notice is required. List this ...
Meghalaya High Court At Shillong
Saidul Rehman S/o Late Mozia Haque Vs State Of Meghalaya Represented By Its Commissioner Secretary, Govt. Of Meghalaya, Education Department, East Khasi Hills District, Meghalaya & Ors.
.... 2019, it was found that the Managing Committee of SSA School would be necessary for just and effective adjudication of the matter and hence, Pushkarnipara SSA School is required to be impleaded in the WP(C) No. 286 of 2019 as party respondent No.8. Mr. S. Sengupta, learned Addl. Sr. GA appe ...
Meghalaya High Court At Shillong
Dorbar Of Nongkhlaw Syiemship & Anr. Vs State Of Meghalaya & 6 Ors.
.... angkhiew, J Heard Mr. A.R. Passah, learned counsel for the petitioner. Issue notice. Mr. N.D. Chullai, learned AAG assisted by Ms. R. Colney, learned GA is present and accepts notice on behalf of the respondents No. 1-3. No notice to the private respondents presently. L ...
Meghalaya High Court At Shillong
Nongtrai Village Dorbar Vs State Of Meghalaya & 2 Ors.
.... the learned counsel for the petitioner has submitted that it is reliably learnt by the petitioner that the work has already been completed and as such this petition has become infructuous in this regard. The pertinent issue however remains inasmuch as the grievance of the petitioner is for ...
Meghalaya High Court At Shillong
Ranjeng G. Sangma Vs G.H.A.D.C & 6 Ors.
.... ned counsel for the petitioner. Issue notice, returnable in two weeks. Mr. S. Dey, learned counsel is present and accepts notice on behalf of the respondents No. 1-3. No notice to private respondent presently, as objection to the maintainability has been raised by Mr. S. Dey, lea ...
Meghalaya High Court At Shillong
Arvind Kumar Pathak & 2 Ors. Vs State Of Meghalaya & Ors.
.... received. In this view of the matter, the learned counsel has submitted that affidavit of service has been filed to confirm such fact. This Court, on perusal of the records, would also noticed that the AD card as far as the notice issued upon the respondent Nos. 4 & 5 is concerned have ...
Meghalaya High Court At Shillong
Kebito B. Marak Vs Badarisha M. Lyndem Chief Engineer, PHE Department Govt. Of Meghalaya, Shillong, East Khasi Hills District, Meghalaya & Ors.
.... H. S. Thangkhiew, J Heard Mr. P.T. Sangma, learned counsel for the petitioner. No contempt is made out in the writ petition, nor are there any orders or directions for appointment of the writ petitioner. Contempt application accordingly stands ...
Meghalaya High Court At Shillong
Wordington Nongrum Vs K.H.A.D.C & Ors.
.... nt No. 4, and as such, no formal notice is required to be issued upon the said respondents. The petitioner is however directed to take steps for issuance of notice upon the respondent Nos. 5 & 6 respectively, the same returnable within the next date fixed. The respondents are at liberty ...
Meghalaya High Court At Shillong
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