Monjak Ali Vs G.H.A.D.C & Ors.
.... B. Bhattacharjee, J Mr. S. Mylliemngap, learned counsel appearing on behalf of the petitioner prays for grant of some more time to the petitioner to file a rejoinder affidavit in this petition. Prayer allowed. List this matter after 2(two) w ...
Meghalaya High Court At Shillong
Dorbar Shnong Of Pasyih Vs Jaintia Hills Autonomous District Council & Ors.
.... ongpiur, learned counsel is present and accepts notice on behalf of the respondents Nos. 1 & 2, so no further notice is called for in respect of these respondents. Notice to be issued to the respondents Nos. 3 & 4, by registered AD, within 3(three) days. List this matter on 27 ...
Meghalaya High Court At Shillong
Beldari Janardhana Vs Union Of India
.... charjee, J Ms. K. Gurung learned counsel appearing on behalf of Dr. N. Mozika, learned DSGI appearing for the respondent prays for an adjournment in the matter on the ground that learned DSGI is out of station. Mr. R. Jha, learned counsel for the petitioner has no objection. Praye ...
Meghalaya High Court At Shillong
Stephanson Laloo Vs Khasi Hills Autonomous District Council & Ors.
.... H. S. Thangkhiew, J As prayed, further 2(two) weeks’ time is granted to the learned counsel for the petitioner to file rejoinder affidavit, to the affidavit filed by the respondents No. 3 to 6. List this matter on 21.05.2024. ...
Meghalaya High Court At Shillong
Anu Jain Bohra &Anr. Vs State Of Meghalaya & Anr.
.... B. Bhattacharjee, J Mr. P. R. Paske, learned counsel appearing for the respondent No.2 prays for grant of further two weeks time to enable the respondent No.2 to file objection in the matter. Prayer allowed. List this matter after two wee ...
Meghalaya High Court At Shillong
Aquila Tympuin Vs State Of Meghalaya & Ors.
.... W. Diengdoh, J A prayer has been made by the learned counsel for the petitioner, seeking adjournment on the ground of personal difficulty on the part of the conducting counsel. This matter is adjourned, list the same after 2(two) weeks. ...
Meghalaya High Court At Shillong
Felicita Rmen Vs State Of Meghalaya & Ors.
.... W. Diengdoh, J A prayer has been made by the learned counsel for the petitioner, seeking adjournment on the ground of personal difficulty on the part of the conducting counsel. This matter is adjourned, list the same after 2(two) weeks. ...
Meghalaya High Court At Shillong
Ram Pal Vs Union Of India Through The Secretary To The Government Of India, Ministry Of Home Affairs, North Block, New Delhi. & Ors.
.... aining and to be absorbed as a fulltime soldier in the Assam Rifles. According to the respondents, unless a person completes the training period successfully and renders required years of service, he is not entitled to any pensionary benefits. 6. The petitioner has stated that in the light ...
Meghalaya High Court At Shillong
Lalrinmawia Ralte Vs State Of Meghalaya & Ors.
.... W. Diengdoh, J By an order dated 26.02.2024, the parties have been directed to be produced the relevant records, the said records has not yet been produced till date. Be that as it may, on the submission of the learned AAG, the records are directed to be produced on the next date fi ...
Meghalaya High Court At Shillong
Kimfa S. Marbaniang & Ors. Vs State Of Meghalaya & Ors.
.... AG-JUDGMENT W. Diengdoh, J A prayer has been made on behalf of Mr. K. Paul, learned Senior counsel for the petitioners, seeking adjournment on the ground of personal difficulty. The same is not objected by the learned counsel for the respondents. The prayer is allowed, list this ...
Meghalaya High Court At Shillong
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