Magdalene Lyngdoh Vs Union Of India & Ors.
.... ructed to obtain instructions, Ms. E.B.Passah, today submits that an affidavit will be necessary as some facts have to be placed on record as to why family pension has not been released to the petitioner. Ms. A.Pradhan, learned counsel vice Dr. N.Mozika, learned DSGI for the respondent No. ...
Meghalaya High Court At Shillong
Mottior Hussain Vs State Of Meghalaya & 7 Ors
.... s submits that instructions has been received and prays that she may be allowed two weeks’ time to file affidavit. Mr. S.K. Hassan, learned counsel for the petitioner has pressed his prayer for interim orders and submits that from the instructions received by the learned GA, it seems that ...
Meghalaya High Court At Shillong
Abutt Nelson Muksor Vs State Of Meghalaya & 10 Ors
.... spondents No. 1-3 submits that no relief is claimed against them, Mr. R. Dubey, learned counsel for the petitioner has submitted that perhaps this stand is not correct. It is directed therefore that she receive further instructions from the said respondents. Ms. A. Pradhan, learned counsel ...
Meghalaya High Court At Shillong
Re-Seng Khasi Hima Crematorium Vs State Of Meghalaya
.... N. Mozika, learned Amicus Curiae submits that he has collected the details with regard to the entire Khasi Hills region to which he will furnish the same. Whereas with regard to the details of Jaintia Hills and Garo Hills, he will furnish the details as and when he collected the same by way of an ...
Meghalaya High Court At Shillong
Amit R. Marak Vs Union Of India & Ors.
.... ccepts notice on behalf of respondent No. 1. Mr. A. Kumar, learned AG assisted by Mr. K. Khan, learned AAG and Ms A. Thungwa, learned GA accepts notice on behalf of the respondent Nos. 3 to 5 and prays for time to file objections. Dr. N. Mozika, learned Sr. Adv. accepts notice on behal ...
Meghalaya High Court At Shillong
Syiem Of Sohra Vs Union Of India & Ors.
.... by this Court in the connected writ petition. Mr. N.D.Chullai, learned AAG assisted by Ms. Z.E.Nongkynrih, learned GA for the respondent Nos. 2 & 3 prays that he may be allowed to file a short objection to the Misc. application. So also, Mr. K.Paul, learned Sr. counsel assisted by Ms. K ...
Meghalaya High Court At Shillong
Bela Keshan Vs North Eastern Hill University & 6 Ors.
.... T H. S. Thangkhiew, J Mr. P.K. Tiwari, learned Senior counsel for the petitioner submits that it has been detected that vital documents has not been annexed to the writ petition, he prays that he may be allowed to introduce the same by way of an affidavit. Prayer is allowed. ...
Meghalaya High Court At Shillong
Depali M. Sangma Vs Garo Hills Autonomous District Council & Ors.
.... behalf of the respondents Nos. 3 & 4, prays that notice be issued to Shri Nogen Marak, who is being substituted in place of the respondents Nos. 3 & 4, as he has no instructions to appear on his behalf. Accordingly, the learned counsel for the applicant/petitioner is directed to tak ...
Meghalaya High Court At Shillong
Odimar Syiemsad Vs State Of Meghalaya Represented By The Commissioner & Secretary, Meghalaya Power Generation Corporation Limited, Office Of The Chief Engineer � Maintenance And Small Hydro, Lumjingshai, Short Round Road, Shillong - 793001 & Ors.
.... t. (i) M/s A.M.Yusuf vrs. Mumbai Municipal Corporation & Ors. W.P. (Civil) No. 2666 of 2008, vide judgment dated 11.12.2008 . (ii) Vinoy Kumar vrs. State of U.P & Ors. (2001) 4 SCC 734 . (iii) State of Orissa vrs. Ram Chandra Dev & Another AIR 1964 SC 685 para 8. ...
Meghalaya High Court At Shillong
Habizur Rohman Vs State Of Meghalaya & Anr.
.... n the respondent No. 2 has been filed before this Court to indicate that the notice issued upon such respondent has been duly affected. Mr. R. Gurung, learned GA appearing on behalf of the State respondent No. 1 has also confirmed such fact and has prayed that the matter may be heard on the ...
Meghalaya High Court At Shillong
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