State Of Meghalaya & Anr Vs Khasi Hills Archery Sports Institute (KHASI) & 3 Ors
.... W. Diengdoh, J Learned counsel for the respondent No. 1 has sought for some time to file the written argument which could not be filed today. Let the same be filed within the next date fixed. List this matter after 2(two) weeks. ...
Meghalaya High Court At Shillong
Wanpynsuk Passah Vs State Of Meghalaya & Ors
.... ffidavit on the ground that necessary instructions have not yet been received. This Court, generally, would allow such prayer in normal course however, it is noticed that this is a long pending matter and it is incumbent upon the parties to ensure that the matter is disposed of at the earli ...
Meghalaya High Court At Shillong
State Of Meghalaya & Anr. Vs Khasi Hills Archery Sports Institute (KHASI) & 2 Ors
.... TAG-JUDGMENT W. Diengdoh, J Learned counsel for the respondent No. 1 has sought for accommodation to be heard in this matter as the learned counsel is not prepared to be heard today. On the same not being objected to by the petitioners, prayer is allowed. List this matter after 2 ...
Meghalaya High Court At Shillong
State Of Meghalaya & Ors Vs Harijan Panchayat Committee & Ors
.... iate civil forum. 6. However, there was a twist in the tail of the order impugned dated February 15, 2019. Paragraph 7 of the relevant order, which is the portion by which the State is aggrieved and in appeal, provides as follows: “7. Therefore, I direct the government and all the othe ...
Meghalaya High Court At Shillong
Mahin Mebanjop Sten Vs State Of Meghalaya & 3 Ors
.... e and the case diary being duly produced before this Court, it is, therefore, left to the discretion of this Court to pass necessary order. 6. This Court on consideration of the submission made, would refer to the provision of Section 438 Cr.P.C wherein what has been stipulated therein is ...
Meghalaya High Court At Shillong
Meghalaya Advertising Association Vs State Of Meghalaya & Ors.
.... e, J Ms. K. Decruse, learned counsel appearing on behalf of the petitioner submits that the instruction which was required to be obtained as per order dated 11.09.2023 has not been received by her. She prays for grant of some more time for the same. Mr. K. Khan, learned AAG has no objection ...
Meghalaya High Court At Shillong
Kynjaimon Amse Vs National Highways Authority Of India (NHAI) & 3 Ors
.... Officer’s letter requires the critical stretches, where this Court had previously observed that there was no sign of any road, to be repaired by October 15, 2023 and the short-term repair work of the entire 57 km stretch is to be completed by November 15, 2023. It is hoped that appropriate funds ...
Meghalaya High Court At Shillong
In Re Cleanliness Of Umiam Lake Vs State Of Meghalaya
.... empt will be initiated against its recalcitrant officials for the blatant breach of the subsisting injunction and in allowing a cafe to be opened by the Umiam and some of the metal stalls to be made operational despite the subsisting injunction. The Chief Secretary to the State will indicat ...
Meghalaya High Court At Shillong
Kristina Sangma & Anr Vs Hobilla Sangma & 5 Ors
.... B. Bhattacharjee, J Ms. P. Biswakarma, learned counsel appears on behalf of respondent No. 1 makes a prayer for grant of two weeks’ time for filing objection in the matter. Prayer allowed. List this matter after 2(two) weeks. ...
Meghalaya High Court At Shillong
Tony Tojrang B. Marak Vs State Of Meghalaya & Anr.
.... B. Bhattacharjee, J The office note dated 25.09.2023 indicates that notice upon respondent No.2 has returned unserved with a note on the envelope “Refused Returned to sender” . Learned counsel for the petitioner submits that the matter is otherwise ready for hearing. List th ...
Meghalaya High Court At Shillong
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