Daplyne Blah Vs State Of Meghalaya & Ors.
.... Tribe certificate, and that no action has been taken said on the application/representation. 5. Mrs. N.G. Shylla, learned Sr. GA appearing on behalf of the respondents Nos. 1, 2 & 3, has raised strong objections as to the maintainability of the writ petition, and submitted that it is n ...
Meghalaya High Court At Shillong
Lakhi Doloi Gogoi Vs State Of Meghalaya & Ors.
.... for the petitioner. Issue notice. Ms. I. Lyngwa, learned GA is present and accepts notice on behalf of the respondents Nos. 1 to 3, so no further notice is called for in respect of these respondents. Issue notice to the other respondents. Ms. I. Lyngwa, learned GA to obtain ...
Meghalaya High Court At Shillong
Apraava Energy Private Ltd. & Anr. Vs Meghalaya Power Distribution Corporation Ltd.
.... s not exhaustive in its pleadings, as compared to the arguments made in this Court today. It is true that this Misc. application will not be maintainable when a fresh cause of action arises, but however, in the present case, in view of the existence of earlier orders of this Court dated 13- ...
Meghalaya High Court At Shillong
Collector, Ri-Bhoi District, Nongpoh Vs Armstrong Syiem & 60 Ors.
.... khiew, J Learned counsel for the appellant in this matter and other connected matters submits that due to unavoidable circumstances, the paper-book could not be made ready. He prays for and is allowed further four weeks’ time to prepare the same. It is expected that no further time wil ...
Meghalaya High Court At Shillong
M/s. S.J. Enterprise Vs Chief Engineer (Distribution MePDCL) & 2 Ors.
.... eb, learned counsel for the petitioner. Issue notice. Ms. R.Colney, learned counsel is present and accepts notice on behalf of all the respondents, so no further notice is called for. She prays for and is allowed two weeks’ time to obtain instructions. List this matter on 14 ...
Meghalaya High Court At Shillong
Sujeta Das Vs State Of Meghalaya & Ors.
.... r. S.Deb, learned counsel for the petitioner. Issue notice. Ms. R.Colney, learned GA is present and accepts notice on behalf of the respondents No. 1-5, so no further notice is called for on these respondents. Petitioner to take steps for service of notice on the private responden ...
Meghalaya High Court At Shillong
Napoleon S. Mawphniang Vs State Of Meghalaya & 5 Ors.
.... H. S. Thangkhiew, J Ms. Z.E. Nongkynrih, learned GA for the State respondents No. 1-5 prays for and is allowed two weeks’ further time to file affidavit. Mr. Z.A.Choudhury, learned counsel for the respondent No. 6 submits that affidavit will be filed in the course of the day. ...
Meghalaya High Court At Shillong
Dorbar Shnong Of Nonghali Vs Khasi Hills Autonomous District Council & Ors.
.... rned counsel for the respondent No. 5, submits that the affidavit has since been filed. Ms. H. Kharlor, learned counsel for the petitioner prays that she may be allowed 2(two) weeks’ time to file rejoinder affidavit. Ms. Z.E. Nongkynrih, learned counsel for the respondent No. 6 also ma ...
Meghalaya High Court At Shillong
Ferdinand Dondor Diengdoh Vs State Of Meghalaya & 6 Ors.
.... DGMENT H. S. Thangkhiew, J Mr. A. Khan, learned GA appearing for the respondents No. 1-4 and 6 prays that he may be allowed two weeks’ further time to file affidavit. Prayer is allowed. Affidavit on behalf of the respondents No. 5 and 7 has already been filed. List thi ...
Meghalaya High Court At Shillong
M/s Komorrah Limestone & Mining Co. Ltd. Vs State Of Meghalaya & Ors.
.... Diengdoh, J Mr. M. Lyngdoh, learned counsel has appeared today on behalf of the petitioner but, has however, prayed that on being engaged as such the power could not be filed today and has sought for some time for the same to be filed. Accordingly, on prayer made, matter is adjourned ...
Meghalaya High Court At Shillong
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