Puspita Das Vs State Of Meghalaya & 3 Ors.
.... B. Bhattacharjee, J A request has been made on behalf of the learned counsel for the State respondent to adjourn the matter for a week. Learned Sr. counsel appearing for the petitioner has no objection. Prayer allowed. List this matter after ...
Meghalaya High Court At Shillong
Flaming B. Marak Vs State Of Meghalaya & 5 Ors.
.... 6 has been filed by the petitioner, wherein a letter dated 16.02.2024 issued by the Meghalaya Postal Division has been appended. As per the letter, the notice upon the said respondents have been duly served. However, when the matter was called out today, none appeared for the respondents No. 4, ...
Meghalaya High Court At Shillong
Namsing Ch. Marak Vs State Of Meghalaya & Ors.
.... ENT H. S. Thangkhiew, J When the matter is taken up, Mr. E.R. Chyne, learned GA for respondents has apprised the Court that an incomplete copy of the writ petition has been served. Mr. P.T. Sangma, the learned counsel for the petitioner to serve a fresh copy to the learned GA. ...
Meghalaya High Court At Shillong
Madhab Chandra Das Vs Union Of India & Ors.
.... mited physical capacity and stamina. He submits that this certificate was issued on 01-03-2024, and that the petitioner has been served with a movement order directing him to report to his new place of posting by 09-03-2024. He submits that due to his medical condition which requires regular revi ...
Meghalaya High Court At Shillong
Hira Ray & 19 Ors. Vs State Of Meghalaya & 2 Ors.
.... or counsel assisted by Mr. S. Thapa, learned counsel for the petitioners submits that after the last affidavit was filed by the State respondents, there has been some developments in the matter, which he prays to bring on record by way of an affidavit. Prayer is allowed. List this mat ...
Meghalaya High Court At Shillong
Md. Shahbaz Qureshi & Anr Vs State Of Meghalaya & Ors.
.... H. S. Thangkhiew, J Office note indicates that service on the respondent No. 14, is not complete. List this matter on 18.03.2024, to await service report on the respondent No. 14. The petitioner also to obtain the status from the Postal Author ...
Meghalaya High Court At Shillong
Dasara Suting Vs Woling Lyngdoh
.... te indicates that the notice has returned unserved with a note “Addressee not located”. Mr. P.K. Borah, learned counsel for the petitioner submits that on the same address itself in CRP No. 5 of 2023, which is pending consideration before this Court, the respondent had accepted notice. ...
Meghalaya High Court At Shillong
M/S S.J. Enterprise , (GSTIN 17ADCPJ0750D1Z4) Having Its Office At Howell Road, Shillong, East Khasi Hills District, Meghalaya, Represented By Its Proprietor Shri Satish Jalan, Son Of (L) Shyam Lal Jalan, R/O Laban, Shillong, Meghalaya Vs Chief Engineer (Distribution), Meghalaya Power Distribution Corporation Limited (Mepdcl) Shillong, Meghalaya & Ors.
.... the works which has been executed on behalf of the respondent Corporation. It appears that the matter is still under consideration by the respondent Corporation and to this effect representation dated 3rd November, 2023, with regard to the claims of the petitioner is pending consideration. ...
Meghalaya High Court At Shillong
Mondaystar Niangmih, (Elected Headman) & Ors. Vs Khasi Hills Autonomous District Council, Represented By Its Secretary, East Khasi Hills, Meghalaya & Ors.
.... ls Autonomous District Council since 2021, and the hearing has been concluded on 17.11.2023. 2. Mr. H.L. Shangreiso, learned Senior counsel assisted by Ms. E. Wanniang, learned counsel for the petitioners submits that the limited prayer of the writ petitioners before this Court, is for earl ...
Meghalaya High Court At Shillong
Shngain Lamare Vs State Of Meghalaya
.... AG-JUDGMENT B. Bhattacharjee, J Mr. B. Snaitang learned counsel submitted that he has been engaged recently by the petitioner in this matter and requires some time to prepare the case. Learned GA appearing for the State respondent has no objection. Prayer allowed. List this ...
Meghalaya High Court At Shillong
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