George Dohtdong Vs State Of Meghalaya & Ors.
.... ed counsel for the petitioner has submitted that a representation was filed on 11.03.2024, seeking some information, but the same has not been forthcoming. She prays that the respondent No. 1, be directed to afford some information to the petitioner, with regard to the outcome of the cases. ...
Meghalaya High Court At Shillong
Sujit Kumar Rai & Ors. Vs Union Of India, Represented By Shri. Indranil Chaliha Custom Headquarter (Preventive) Unit, Shillong
.... TAG-JUDGMENT W. Diengdoh, J Mr. S. Pandit, learned counsel for the petitioner prays that he may be allowed to withdraw this instant application with liberty to file afresh. On prayer made, the same is allowed. Bail application is accordingly disposed of on being withdrawn with li ...
Meghalaya High Court At Shillong
Brilliant Bandy B. Marak Vs State Of Meghalaya & Anr.
.... t the trial in connection with G.R. Case No. 13 of 2022 is in progress before the Trial Court. However, none of the parties are in a position to inform about the stage of the trial. The learned counsel for the petitioner shall obtain instructions with regard to the status and stage of the tr ...
Meghalaya High Court At Shillong
Mokbul Hussain Sheikh Vs State Of Meghalaya & Ors.
.... W. Diengdoh, J Mr. S.A. Sheikh, learned counsel for the petitioner has submitted that he is not prepared for the hearing today and has prayed for accommodation in this matter. Accordingly, matter is adjourned. It is however made clear that no further adjournment will be allowed. ...
Meghalaya High Court At Shillong
Jeljim N. Sangma Vs State Of Meghalaya & Anr.
.... t the trial in connection with G.R. Case No. 13 of 2022 is in progress before the Trial Court. However, none of the parties are in a position to inform about the stage of the trial. The learned counsel for the petitioner shall obtain instructions with regard to the status and stage of the t ...
Meghalaya High Court At Shillong
Grossfield D. Sangma Vs State Of Meghalaya & Anr.
.... t the trial in connection with G.R. Case No. 13 of 2022 is in progress before the Trial Court. However, none of the parties are in a position to inform about the stage of the trial. The learned counsel for the petitioner shall obtain instructions with regard to the status and stage of the t ...
Meghalaya High Court At Shillong
Lingbirth B. Marak Vs State Of Meghalaya & Anr.
.... t the trial in connection with G.R. Case No. 13 of 2022 is in progress before the Trial Court. However, none of the parties are in a position to inform about the stage of the trial. The learned counsel for the petitioner shall obtain instructions with regard to the status and stage of the t ...
Meghalaya High Court At Shillong
Kelbinson Sangma Vs State Of Meghalaya
.... & 3 are allowed to appear before this Court on the next date fixed, failing which necessary orders may be passed. Mr. N.D. Chullai, learned AAG has submitted that in course of the proceedings, the Investigating Officer has already filed the charge sheet and on such changed circumstanc ...
Meghalaya High Court At Shillong
Shakli Mahebub Shekh & Ors. Vs State Of Meghalaya Represented By Home Secretary (Police) Department Shillong
.... Diengdoh, J Ms. P. Bhattacharjee, learned counsel has submitted that the accused person, Shri. Shakli Mahebub Shekh @ Shri. Shakup Sheik in course of the proceedings has since expired on 01.04.2024. As such, she prays that this matter may be treated as infructuous. Accordingly, this a ...
Meghalaya High Court At Shillong
Angela Lyngwa Vs State Of Meghalaya & Ors.
.... r has submitted that the writ petitioner is due to retire on 31.03.2024, and that pursuant to the order of this Court, on being regularized had since been promoted and also availing the benefits of the promotional post as also the other consequential benefits. However, he submits that by the imp ...
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!