Kalben Sangma Vs Jinsang Marak.
.... counsel appearing for the petitioner also Mr. R. O. Lyngdoh, learned counsel appearing for the respondent No.1 and Ms. M. Hajong, learned counsel appearing for the respondents No.2 – 4. Mr. R. O. Lyngdoh, learned counsel appearing for the respondent No.1 prays for grant of some time for fi ...
Meghalaya High Court At Shillong
Nagen Chandra Boro Vs State Of Meghalaya & 6 Ors.
.... B. Bhattacharjee, J Mr. S. Marpan, learned counsel appearing for the petitioner prays for grant of further time for bringing on record the charge sheet filed in Tura P.S. Case No. 99(07)2020. Prayer allowed. List this matter after 2(two) we ...
Meghalaya High Court At Shillong
M/s Komorrah Limestone & Mining Co. Ltd. & Anr. Vs State Of Meghalaya & Ors.
.... W. Diengdoh, J Mr. S.P. Mahanta, learned Sr. counsel appearing for the petitioners has submitted that he may be accommodated in this matter as he is not prepared for the hearing today. The same not being objected to, matter is adjourned. List this matter aft ...
Meghalaya High Court At Shillong
Association of Meghalaya Bonded Warehouses & Anr. Vs State Of Meghalaya & Ors.
.... G-JUDGMENT W. Diengdoh, J Learned counsel for the petitioners has submitted that a similar matter is pending before a Division Bench of this Court. Decision thereof would have a bearing in this case and as such, accommodation is sought for in this matter. As prayed for, list this ...
Meghalaya High Court At Shillong
Komorrah Limestone Mining Company Limited (KLMC) & Anr. Vs State Of Meghalaya & 4 Ors.
.... W. Diengdoh, J Mr. S.P. Mahanta, learned Sr. counsel appearing for the petitioners has submitted that he may be accommodated in this matter as he is not prepared for the hearing today. The same not being objected to, matter is adjourned. List this matter aft ...
Meghalaya High Court At Shillong
Wanpynsuk Passah Vs State Of Meghalaya & Ors.
.... GA seeks accommodation in this matter on the ground that the learned conducting counsel for the State respondent, Mr. S. Sengupta, is indisposed and could not appear before this Court. On the prayer not being objected to by the petitioner, the same is allowed. It is however made clear that ...
Meghalaya High Court At Shillong
Kwirina Thyrniang Vs State Of Meghalaya & Ors.
.... Thangkhiew, J An affidavit by the petitioner has since been filed on 05-04-2024. Mr. T.Dkhar, learned counsel for the respondent Nos. 3 & 4 submits that he has just received a copy of the same, and prays that he may be allowed two days’ time to file a counter to the same. Prayer i ...
Meghalaya High Court At Shillong
Dasara Suting Vs Woling Lyngdoh
.... l submits that she has instructions to appear in this matter along with Ms. L.Phanjom, learned counsel and Mr. N.Syngkon, learned counsel on behalf of the respondent. Mr. P.K.Borah, learned counsel undertakes to furnish copies of the petition to learned counsel appearing for the respondent ...
Meghalaya High Court At Shillong
Niangkhanngai Guite Vs State Of Meghalaya Represented By The Learned Public Prosecutor
.... , wherein a large quantity of narcotic drugs was seized from the vehicle occupied by the accused person and the other co-accused person and such quantity coming under the description of commercial quantity, the provision of Section 37 NDPS Act will come into play. 13. Under similar facts an ...
Meghalaya High Court At Shillong
Meytush Ch. Sangma Vs State Of Meghalaya & Ors.
.... S. Vaidyanathan, CJ Learned counsel appearing for the respondents submits that the arguing counsel is unwell and seeks time. Prayer is granted. Post the matter on 01.05.2024. ...
Meghalaya High Court At Shillong
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