Lily Sitlhou Vs State Of Meghalaya & Anr
.... ort the prosecution’s case as far as she is concerned. Under such circumstances, the prayer of the petitioner is for grant of bail to the said accused person with any conditions this Court may be pleased to impose. Mr. J. Thabah, learned GA appearing for the State respondents has submi ...
Meghalaya High Court At Shillong
Binod Kumar Singh Vs State Of Meghalaya & Ors
.... Mr. S. Chanda, learned counsel for the petitioner has submitted that he is being led by the learned senior counsel, Mr. K. Paul, who is stated to be indisposed on grounds of personal difficulty and as such, accommodation is sought for. The prayer not being objected to by the State respondent ...
Meghalaya High Court At Shillong
Akhilesh Prasad Vs State Of Meghalaya & Ors
.... Mr. S. Chanda, learned counsel for the petitioner has submitted that he is being led by the conducting senior counsel, Mr. K. Paul, who is stated to be indisposed on grounds of personal difficulty and as such, accommodation is sought for. The prayer not being objected to by the learned State co ...
Meghalaya High Court At Shillong
Union Of India & Ors. Vs Vikas Kumar & Anr
.... led as regard the confirmation of issuance of notice upon the respondents No. 1 & 2 respectively. As far as respondent No. 1 is concerned, Mr. K.P. Bhattacharjee, learned counsel has already made his appearance on his behalf. The respondent No. 2 has yet to appear before this Court ins ...
Meghalaya High Court At Shillong
Kristina Sangma & Anr Vs Hobilla Sangma & 5 Ors
.... gma, learned counsel appearing for the petitioner. Also heard Mr. T. Dkhar, learned counsel appearing for the respondent No.1, Mr. H. Kharmih, learned Addl. Sr. GA appearing for respondents No. 2 & 6 and Ms. N. Rajee, leaned counsel appearing for the respondents No.3 – 5. On the request ...
Meghalaya High Court At Shillong
Kennyphas Sutnga Vs State Of Meghalaya & 2 Ors
.... tion have been examined and the evidence of last such witness was taken in the month of May, 2022 by the Trial Court. However, none of the parties are in a position to inform about the exact stage of trial at present. As the information of the current status of trial is relevant and important be ...
Meghalaya High Court At Shillong
Central Bureau Of Investigation Vs M. Ampareen Lyngdoh & 2 Ors
.... AG-JUDGMENT W. Diengdoh, J Dr. N. Mozika, learned DSGI has submitted that he is not keeping well and is not able to take up this matter for argument today for which accommodation is sought for. On the prayer not being objected to by the respondents, matter is adjourned. List the ...
Meghalaya High Court At Shillong
Ex. No. G/2200866L HAV/GD Prasad T.R & 7 Ors. Vs Union Of India & 4 Ors.
.... W. Diengdoh, J Heard learned counsels for the parties. The learned counsels have submitted that they may be allowed to file written synopsis of their argument with related authorities relied upon. On prayer made, the same is allowed. List this matter after ...
Meghalaya High Court At Shillong
Mjendro B. Marak & 6 Ors. Vs State Of Meghalaya & 3 Ors.
.... B. Bhattacharjee, J It has been submitted by the parties that the matter having bearing in the present case is pending before the Division Bench and yet to be disposed of. Parties pray that the matter be adjourned. Accordingly, list this matter after 4( ...
Meghalaya High Court At Shillong
Voluntary Association For Social Upliftment (VASU) Vs State Of Meghalaya & Ors.
.... or grant of further two weeks’ time. Mr. A.H. Kharwanlang, learned Addl. Sr. GA appearing for the State respondent raises objection against the prayer and submits that the petitioner has failed to file the reply affidavit even after availing time of almost one year. The objection is noted. Howev ...
Meghalaya High Court At Shillong
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