Traveller�s Inn Vs State Of Meghalaya & Ors
.... nce the petitioner seeks some further time to file affidavit-in- reply, let such affidavit be filed within the next 10 days. The matter will appear a fortnight hence. It is recorded that the respondents contend that the petition is not maintainable since the arrangement between the parties ...
Meghalaya High Court At Shillong
Khasi Hills Autonomous District Council & Anr. Vs Kynsaibor Syiemiong & 2 Ors.
.... have been issued by the Deputy Secretary to the Executive Committee of the Khasi Hills Autonomous District Council requesting Counsel engaged in the matter to not pursue the appeal. Accordingly, WA No. 30 of 2022 is dismissed as not pressed. It is made clear that the merits of the matter h ...
Meghalaya High Court At Shillong
Donbok Nongkhlaw Rngi & Anr Vs State Of Meghalaya & 5 Ors
.... However, even though the District Council is represented today and ready with its records, the principal respondent is not represented. It is submitted that Counsel for such respondent had intended to participate on the virtual mode. There may be some difficulty in the connection, though no o ...
Meghalaya High Court At Shillong
Synjuk Ki Waheh Shnong Jowai & Ors Vs State Of Meghalaya & 5 Ors
.... f garbage is continuing on the lines as indicated before and as per the directions of this Court. As to the 10 TPD solid waste-management system, the State has filed a report on the progress. The report indicates that the solid waste processing and disposal plant for Jowai and Khliehriat ha ...
Meghalaya High Court At Shillong
Langpoklakpam Kamal & Anr Vs State Of Manipur & Ors
.... fect and convey the approval to the Directorate of University & Higher Education, Government of Manipur to issue an appropriate order in this regard.” 3. Doubtless, the relevant appropriate order from the Directorate of University and Higher Education will follow. Since the governing bod ...
Meghalaya High Court At Shillong
Ajay Thapa Vs State Of Meghalaya & Anr.
.... ubsequently discharged on 23.08.2023. However, on 01.09.2023 he again complaint of cough and mild chest pain which on being examined, the concerned Medical Officer has referred him to Civil Hospital, Shillong for further evaluation and management. 3. On consideration of the submission made, ...
Meghalaya High Court At Shillong
Langpoklakpam Kamal & Anr Vs State Of Manipur & Ors
.... ffect and convey the approval to the Directorate of University & Higher Education, Government of Manipur to issue an appropriate order in this regard.” 3. Doubtless, the relevant appropriate order from the Directorate of University and Higher Education will follow. Since the governing bo ...
Meghalaya High Court At Shillong
Gaithailung R. Panmei Vs State Of Meghalaya & 2 Ors.
.... exact date of the charge sheet was taken note by the Trial Court remains unanswered since the relevant order of the Trial Court is not before this Court today. Be that as it may, Mr. N. Syngkon, learned GA has submitted that endeavour will be made to produce copy of the said order on the n ...
Meghalaya High Court At Shillong
Sumit Kumar Aggarwal Vs State Of Meghalaya & Anr.
.... the Full Bench of this Court who is seisin of the subject matter. Accordingly, the said petitioners on approaching this Court with relevant applications under Section 438 Cr.P.C, the Full Bench of this Court vide order dated 29.08.2023, has allowed such applications and prayer made, thereby gran ...
Meghalaya High Court At Shillong
Hafizur Rahman & Anr Vs State Of Meghalaya & Ors
.... H.S. Thangkhiew, J As prayed for by Ms. S.Rumthao, learned counsel vice Dr. N.Mozika, learned Sr. counsel for the petitioner, further two weeks’ time is granted to file rejoinder affidavit. List this matter on 11-09-2023 ...
Meghalaya High Court At Shillong
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