Shillong Co-Operative Urban Bank Limited Vs Sant Kumar Bajoria & 2 Ors.
.... e paper-book, the lower court record since produced before this Court was perused however, it is found that some of the relevant portions of the record are missing, for instance, copies of the exhibits and paper-marks. On submission made, the learned trial court is directed to classify what ...
Meghalaya High Court At Shillong
Dorbar Shnong Of Mawribah Village Vs State Of Meghalaya & Ors.
.... . 5 has submitted that the names of the legal heirs of the deceased/respondent No. 5 could not be placed before this Court by way of affidavit on account of certain difficulties as far as communication is concerned. It is prayed that one more opportunity be given for the affidavit be to be filed ...
Meghalaya High Court At Shillong
Dorbar Shnong Of Ktiehthawiar Village Vs State Of Meghalaya & Ors.
.... . 5 has submitted that the names of the legal heirs of the deceased/respondent No. 5 could not be placed before this Court by way of affidavit on account of certain difficulties as far as communication is concerned. It is prayed that one more opportunity be given for the affidavit be to be filed ...
Meghalaya High Court At Shillong
Dorbar Shnong Of Langja Village Vs State Of Meghalaya & Ors.
.... . 5 has submitted that the names of the legal heirs of the deceased/respondent No. 5 could not be placed before this Court by way of affidavit on account of certain difficulties as far as communication is concerned. It is prayed that one more opportunity be given for the affidavit be to be filed ...
Meghalaya High Court At Shillong
Dorbar Shnong Of Khyllemsangrin Village Vs State Of Meghalaya & Ors.
.... . 5 has submitted that the names of the legal heirs of the deceased/respondent No. 5 could not be placed before this Court by way of affidavit on account of certain difficulties as far as communication is concerned. It is prayed that one more opportunity be given for the affidavit be to be filed ...
Meghalaya High Court At Shillong
Dorbar Shnong Of Umthlu Village Vs State Of Meghalaya & Ors.
.... . 5 has submitted that the names of the legal heirs of the deceased/respondent No. 5 could not be placed before this Court by way of affidavit on account of certain difficulties as far as communication is concerned. It is prayed that one more opportunity be given for the affidavit be to be filed ...
Meghalaya High Court At Shillong
Ranjeng G. Momin & Ors. Vs State Of Meghalaya & Ors.
.... w, J Mr. S. Sen, learned Sr. GA for the respondents Nos. 1 to 4, submits that the instructions with regard to the petitioners who have received compensation, has just been received on 02.02.2024. He prays that he may be allowed 2(two) weeks’ time to put the same on record by way of affidavi ...
Meghalaya High Court At Shillong
Wanpynsuk Passah Vs State Of Meghalaya & Ors.
.... idavit which is supposed to be filed on behalf of the State respondent be allowed to be filed definitely within the next date fixed. This Court has noted that this matter is a long pending one and has been posted for hearing for quite some time. Be that as it may, on prayer made, the same i ...
Meghalaya High Court At Shillong
Meralysha Byrsaw Vs State Of Meghalaya & 4 Ors
.... Managing Committee has been constitute as far as the school in question is concerned. However, details of such constitution or approval by the Government could not be presented before the Court today, for which some time is prayed for the same to be made known to this Court. On prayer made ...
Meghalaya High Court At Shillong
Santosh Kumar Chauhan Vs Union Of India & Ors.
.... I assisted by Ms. S. Rumthao is present and accepts notice on behalf of all the respondents, so no further notice is called. A prayer has been made in the interim for stay the operation of the Letter/Posting Order dated 23.08.2023, whereby the writ petitioner has been transferred from Shill ...
Meghalaya High Court At Shillong
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