Banmiki Suna @ Lik Suna Vs State Of Meghalaya
.... o the objection raised by Mr. N.D. Chullai, learned AAG, however, to satisfy this Court to the factual aspect of the matter, since there are two parts as far as the cause of the injuries sustained by the alleged victim is concerned, the case diary is required to be produced. Accordingly, the Inv ...
Meghalaya High Court At Shillong
Trir Sanglyne Vs State Of Meghalaya & Ors.
.... in the notice receiver or the addressee for that matter are found to be residents of such address. Be that as it may, the learned counsel prays that he may be allowed to take fresh steps upon the respondent Nos. 2 & 3 by way of Dasti service. The learned counsel has also submitted that ...
Meghalaya High Court At Shillong
M/s Hills Cements Company Ltd. Vs Meghalaya Power Distribution Company Ltd. & Ors.
.... is with regard the prayer of the writ petitioner for enhancement of load capacity of electricity which has been denied on the ground of pending arrears. Mr. K. Paul, learned Senior counsel has submitted that as the matter has since been seized by the Regulatory Commission, and in view of th ...
Meghalaya High Court At Shillong
Riksilchi R. Momin Vs State Of Meghalaya & Ors.
.... tioner. Issue notice. Mrs. T. Yangi B, learned AAG assisted by Ms. I. Lyngwa, learned GA is present and accepts notice on behalf of the respondents No. 1 to 3, so no further notice is called for in respect of these respondents. Steps to be taken for service of notice on the remai ...
Meghalaya High Court At Shillong
Stephanson Laloo Vs Khasi Hills Autonomous District Council & Ors.
.... Senior counsel assisted by Ms. C. Nongkhlaw, learned for the respondents No. 1 & 2, has produced an order dated 14.05.2024, whereby the election petition filed by the respondent No. 3, has since been dismissed by the Tribunal. Ms. L. Phanjom, learned counsel for the petitioner prays for ...
Meghalaya High Court At Shillong
Meghalaya Steels Pvt. Ltd. Vs Meghalaya Power Distribution Company Ltd. & Ors.
.... Senior counsel assisted by Mr. S. Thapa, counsel for the petitioner. Issue notice. Mr. S. Pandey, learned counsel is present and accepts notice on behalf of all the respondents, so no further notice is called for. Mr. S. Pandey, learned counsel prays for and is allowed 1(one) wee ...
Meghalaya High Court At Shillong
M/s Komorrah Limestone & Mining Co. Ltd. Vs State Of Meghalaya & Ors.
.... r, however, inspite of a communication sent to the respondent Nos. 2-4/EPF by the petitioner, no response has been received so far. The learned counsel for the respondent Nos. 2-4/EPF has however submitted that the department has sought for some time to come to any settlement or agreement w ...
Meghalaya High Court At Shillong
Komorrah Limestone Mining Company Limited (KLMC) & Anr. Vs State Of Meghalaya & Ors.
.... r, however, inspite of a communication sent to the respondent Nos. 3-5/EPF by the petitioner, no response has been received so far. The learned counsel for the respondent Nos. 3-5/EPF has however submitted that the department has sought for some time to come to any settlement or agreement w ...
Meghalaya High Court At Shillong
Samarjit Mohanty Vs State Of Meghalaya & Ors.
.... ad directed him to move for bail before a court of competent jurisdiction within 6(six) weeks from the date of the said order, that is, 25.04.2024. Hence, this instant application. Though, the learned senior counsel had briefly proceeded with the merits of this matter, however, it is prayed ...
Meghalaya High Court At Shillong
Dinesh Kumar Mittal Vs Brening Agitok Sangma.
.... ring for the petitioner submits that the petitioner may be allowed some more time to obtain a copy of the order passed by the Chief Judicial Magistrate whereby process was issued in CR Case No. 2 of 2012 (renumbered as CR Case No. 5 of 2013). Mr. L.M. Sangma, learned counsel appearing for the re ...
Meghalaya High Court At Shillong
Get In Touch With Us
We are here to help. Want to learn more about our services? Please get in touch, we'd love to hear from you!