Bijay Singh Vs State Of Meghalaya & 3 Anr.
.... B. Bhattacharjee, J Heard Mr. A.S. Siddiqui, learned Sr. counsel appearing for the petitioner. Issue notice returnable in three weeks. Mr. K.P. Bhattacharjee learned GA appears for the State respondent No.1. The petitioner shall take steps for service of notice upon respondent No ...
Meghalaya High Court At Shillong
U Baswell Nongneng Shanpru & 4 Ors Vs K.H.A.D.C & Ors
.... W. Diengdoh, J Mr. S. Changkija, learned counsel along with Mr. A.H. Kharwanlang, learned counsel submits that the petitioner has disengaged their services in this matter and they are no longer holding the brief. Accordingly, the petitioner is requested to take steps in this regard. ...
Meghalaya High Court At Shillong
Savita Deorah & Anr Vs State Of Meghalaya & Ors.
.... W. Diengdoh, J On prayer made by the learned GA appearing on behalf of the State respondents No. 1 & 2, not objected to by the learned counsel for the appellants, list this matter after vacation. ...
Meghalaya High Court At Shillong
Kmen Myrchiang & 146 Ors. Vs Union Of India & Ors.
.... t the instructions sought for as regard the notification/declaration under Section 19 of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 is concerned has not been received. It is prayed that some more time may be allowed for such ins ...
Meghalaya High Court At Shillong
Hamkylla Suchiang & 2 Ors Vs State Of Meghalaya & Anr.
.... Mr. N.D. Chullai, learned AAG appearing for the State respondent has submitted that he may be allowed to file the counter affidavit within the next date fixed. None appears for the respondent No. 2. Accordingly, the respondents are allowed to file their counter affidavit within t ...
Meghalaya High Court At Shillong
Leadingstar Khongiawlur Vs Union Of India & 8 Ors.
.... s No. 3-7 has sought for some more time to file the counter affidavit. Similarly, Mr. P.R. Paske, learned counsel for the respondent No. 9 has also sought for time to file the counter affidavit. None appears for the respondents No. 1 and 2 as well as the respondent No. 8. The respondents a ...
Meghalaya High Court At Shillong
Ms. La Monte Enterprise Represented By Bhupinder Singh Vs Union Of India & Ors
.... uthority has the power to debar a bidder for a period not exceeding two years only and the impugned order is incorrect only to the extent it refers to the period of debarment or blacklisting of the petitioner. He further submits that the period of two years has since lapsed from the date of the i ...
Meghalaya High Court At Shillong
Jahangir Alom Vs State Of Meghalaya
.... (06) 2023 under Section 21(c)/29 of the NDPS Act, 1985. Learned counsel for the petitioner/accused submits that on investigation being completed, charge sheet has been filed. Before proceeding with this matter, the learned counsel has however submitted that the case diary of Khliehri ...
Meghalaya High Court At Shillong
Sanju Devi Vs Union Of India
.... Dr. N. Mozika, learned DSGI for the respondent/Union of India. Before proceeding with this matter, the learned counsel for the petitioner submits that the relevant case record is required to be produced before this Court. On submission made, let the case record of Crl. (NDPS) Case No. 8 of ...
Meghalaya High Court At Shillong
Withing N. Sangma Vs State Of Meghalaya & Ors.
.... for the respective respondents No. 2, 3 & 4 submit that the response to the application filed by the petitioner has been filed before this Court, to which the learned counsel for the petitioner prays that she may be allowed some time to peruse the same and a response or rejoinder to be filed ...
Meghalaya High Court At Shillong
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