Wanphai Masharing Vs State Of Meghalaya Through The Superintendent Of Police Ri-Bhoi District, Meghalaya
.... JUDGMENT W. Diengdoh, J Heard Mr. L. Syiem, learned counsel for the applicant, who prays that he may be allowed to withdraw this instant application with liberty to file afresh. Prayer is allowed. Application is accordingly dismissed and stands disposed of on being withdrawn with ...
Meghalaya High Court At Shillong
Anthony Kharbani Vs State Of Meghalaya
.... . S.D. Upadhayana, Legal Aid Counsel for the applicant and Mr. R. Gurung, learned GA with Mr. S. Sengupta, Addl.PP for the respondents. The State has no objection for condoning the delay. Being satisfied with the reasons assigned in the affidavit filed in support of the petition, Crl.M ...
Meghalaya High Court At Shillong
Faluda Biswas Vs State Of Meghalaya & Ors.
.... t’s order dated 22.04.2024 and that as per the instruction, the Managing Committee has no authority and role in extending pensionary benefits to any employee of the school including the teachers and in such a situation, he is not in a position to say anything about the entitlement of the petitio ...
Meghalaya High Court At Shillong
Kloraris @Klolaris Marthong Vs State Of Meghalaya & Ors.
.... 3.2024. Heard Ms. E. Nongbet, learned counsel for the applicant and Mrs. T. Yangi B., learned AAG assisted by Mr. S. Sengupta, Addl.Sr.GA for the respondents. The State has no objection for condoning the delay. Being satisfied with the reasons assigned in the affidavit filed in su ...
Meghalaya High Court At Shillong
Riewad Vicharwant Warjri & Anr. Vs State Of Meghalaya & Ors.
.... at the inquiry is fixed on 13.05.2024 and steps are being taken to furnish the legible documents to the charge sheeted officer. Learned counsel representing the charge sheeted officer submitted that inspite of the request made by him to provide the extract of the documents, the same have not ...
Meghalaya High Court At Shillong
Karimul Islam Ahmed Vs State Of Meghalaya & Ors.
.... ENT H. S. Thangkhiew, J Mr. S.A. Sheikh, learned for the respondent No. 5, submits that the affidavit will be filed, in the course of the day. Mr. M.L. Nongpiur, learned counsel for the petitioner prays for and is allowed further 1(one) weeks’ time to file rejoinder affidavit. ...
Meghalaya High Court At Shillong
James Pangsang Kongkal Sangma Vs Rupa M. Marak & Ors.
.... issues on behalf of the election petitioner has been filed today, and the same is taken on record. However, list of witnesses is yet to be filed. List this matter on 28.05.2024, for filing of list of witnesses, by the election petitioner. Copy of the preliminary issues be given to the ...
Meghalaya High Court At Shillong
George M. Sangma & Ors. Vs State Of Meghalaya & Ors.
.... ecord only in respect of the respondent No. 2. However, Mr. J.N. Rynjah, learned GA for the respondents Nos. 1 to 4, submits that the other respondents will place reliance on the same. Ms. B. Rapsang, learned counsel for the respondent No. 5, submits that the affidavit will be filed, in the ...
Meghalaya High Court At Shillong
Nikme Sangma & Ors. Vs State Of Meghalaya & Ors.
.... B. Bhattacharjee, J Ms. S.R. Marak, learned counsel appearing on behalf of the petitioner seeks for grant of two weeks time. Learned counsel appearing for the respondents have no objection. Prayer allowed. List this matter after 2(two) ...
Meghalaya High Court At Shillong
Settu Sangma Vs State Of Meghalaya & Ors.
.... H. S. Thangkhiew, J As prayed, further 1(one) weeks’ time is granted to the learned counsel for the petitioner to file rejoinder affidavit. List this matter on 14.05.2024. ...
Meghalaya High Court At Shillong
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