Union Of India & 4 Ors Vs Ran Vijay Singh
.... TAG-JUDGMENT B. Bhattacharjee, J It is submitted that the main writ petition is ready for final disposal and is likely to be listed on 16.11.2023. In view of these submissions, list this matter also on the same date i.e 16.11.2023, so that the same can be taken up together for disposa ...
Meghalaya High Court At Shillong
M/s Virgo Cements Ltd. & Anr Vs Punjab National Bank & Ors
.... H. S. Thangkhiew, J At the request of the learned counsel for the petitioner, list this matter as a fixed item on 20th November, 2023. It is understood that on the next date, no further adjournment will be sought. ...
Meghalaya High Court At Shillong
No.M/371214 Hav/NA Vipin Upadhyay Vs State Of Meghalaya & 4 Ors
.... H.S. Thangkhiew, J Mr. R.Jha, learned counsel for the petitioner prays that the matter may be adjourned as he is not feeling well today. Not objected to by Dr. N.Mozika, learned DSGI for the respondents. In the interest of justice, list this matter o ...
Meghalaya High Court At Shillong
Christian Academy Educational Society Vs Regional Provident Fund Commissioner-II, Shillong
.... NT H.S. Thangkhiew, J As directed by order dated 20-09-2023, Ms. P.Bhattacharjee, learned counsel for the respondent has produced materials to substantiate the amounts that have been generated in the summons. However, as Mr. N.Khera, learned counsel for the petitioner is indispos ...
Meghalaya High Court At Shillong
Melinda Rynthong Vs Pdianghun Thabah
.... H.S. Thangkhiew, J Mr. A.M.Pala, learned counsel has entered appearance today on behalf of the sole respondent. As such, service is complete. List this matter for admission hearing on 17-11-2023. Status quo order shall continue till the ne ...
Meghalaya High Court At Shillong
Sengbreezbirth N. Marak Vs State Of Meghalaya & Ors.
.... S. Deb, learned counsel for the petitioner. Issue notice to the State respondents presently. Mrs. T. Yangi B, learned AAG assisted by Mr. J.N. Rynjah, learned GA is present and accepts notice on behalf of the respondents Nos. 1 to 4, so no further notice is called for in respect of th ...
Meghalaya High Court At Shillong
Apraava Energy Private Ltd. & Anr Vs Meghalaya Power Distribution Corp.Ltd.
.... the petitioner for transposition of applicant No. 2 BCITS Private Limited as a co-petitioner in the instant writ petition. However, Mr. A.Kumar, learned Sr. counsel assisted by Ms. A.Thungwa, learned counsel for the respondent Corporation has raised objections and prays that he may be per ...
Meghalaya High Court At Shillong
Nachwahi Challam Vs State Of Meghalaya & Ors.
.... petitioner, which he alleges has been pending since November, 2022. Mr. A.H.Kharwanlang, learned Addl. Sr. GA for the respondents submits that the main matter with regard to the petitioner’s right to hold the post, and that he is ready with the matter today for hearing. However, Mr. D. ...
Meghalaya High Court At Shillong
Amrit Mandal Vs State Of Meghalaya
.... perused so as to appreciate the issue raised in this petition. Although, the matter is proceeding before the Trial Court with the evidence of one witness in the process of being recorded, the learned counsel for the petitioner referring to the order passed by this Court in BA. No. 20 of 2023 dat ...
Meghalaya High Court At Shillong
Likstarling Kharbani Vs State Of Meghalaya & 3 Ors.
.... note dated 01.11.2023 indicates that the notice has been duly served upon respondent No.4. However, none enters appearance on behalf of respondent No.4. Learned counsel for the petitioner as well as learned Addl. Sr. GA appearing for the respondents submits that the matter is ready for hearing. ...
Meghalaya High Court At Shillong
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