Rajoy Sohkhlet Vs State Of Meghalaya & Ors.
.... Issue notice. Mr. N.D. Chullai, learned AAG assisted by Ms. Z.E Nongkynrih, learned GA is present and accepts notice on behalf of the respondents Nos. 1 to 4, so no further notice is called for in respect of these respondents. The petitioner to take steps for issuance of notice to ...
Meghalaya High Court At Shillong
Hawaman Ebor Lyttan Vs State Of Meghalaya & 2 Ors.
.... structions to the effect that as the writ petitioners will stand regularized as per the decision of the Cabinet, in their accommodation or reinstatement, they however, shall not be entitled to back wages. Mr. L.J.L. Nongpiur, learned counsel for the petitioner on this proposal, prays for a ...
Meghalaya High Court At Shillong
Danialking Marwein S/O S. Wanniang Vs Union Of India Represented By The Ministry Of Petroleum And Natural Gas, Government Of India, New Delhi & Ors.
.... mits that due to recent developments, he may be allowed to withdraw the instant writ petition with liberty to file afresh, if so advised. Mr. S. Jindal, learned counsel for the respondents also has filed an affidavit to bring on record the relevant documents. In view of the submission ...
Meghalaya High Court At Shillong
Aktaruz Zaman & 14 Ors. Vs State Of Meghalaya & 22 Ors.
.... yet complete on the respondents No. 9-23. Mr. N.D. Chullai, learned AAG for the State respondents prays that he may be allowed three weeks’ further time to file affidavit on behalf of the respondents No. 1-8. Prayer is allowed. List this matter on 6th May, 2024 for affidavit and ...
Meghalaya High Court At Shillong
Dorbar Shnong Of Sohkymphor Pohshnong Vs Jaintia Hills Autonomous District Council & Ors.
.... H. S. Thangkhiew, J Mr. M.L. Nongpiur, learned counsel for the respondents Nos. 1 to 5, and Ms. A.P. Kharsahnoh, learned counsel for the respondent No. 5, pray for and are allowed further 2(two) weeks’ time to file affidavit. List this matter on 29. ...
Meghalaya High Court At Shillong
Ajit Paul & Ors. Vs Khasi Hills Autonomous District Council, Represented By Its Secretary, Executive Committee, Shillong, East Khasi Hills District, Meghalaya & Ors.
.... ounsel for the respondent Nos. 1-3, has submitted that the writ petitioners had all along been operating without a valid license issued by the competent authority i.e., the District Council, and their applications were not processed due to the fact that they had not obtained NOC from the proforma ...
Meghalaya High Court At Shillong
Kristina Sangma & Anr. Vs Hobilla Sangma & Ors.
.... B. Bhattacharjee, J Mr. P.T. Sangma, learned counsel appearing for the petitioner submits that the petitioner may be allowed to withdraw this petition with liberty to file afresh. Prayer allowed. Petition stands dismissed as withdrawn with liberty a ...
Meghalaya High Court At Shillong
Odimar Syiemsad Vs State of Meghalaya & Ors
.... ned counsel on behalf of the petitioner has submitted that the work has since commenced. It is made clear that if the submission is correct, any further work will be subject to the orders of this Court. It is also noted that an affidavit of service on the respondent Nos. 9, 10 & 1 ...
Meghalaya High Court At Shillong
Nur Alom Siddik Vs G.H.A.D.C & Ors.
.... H.S.Thangkhiew, J Mr. S.Deb, learned counsel for the respondent Nos. 1-3 undertakes to obtain instructions within two weeks. Mr. S.A.Sheikh, learned counsel for the respondent No. 4 is also allowed to file affidavit within two weeks. List this matter ...
Meghalaya High Court At Shillong
Mechail Ch. Marak Vs G.H.A.D.C & Ors.
.... repared to be heard, however, in course of hearing, the parties concerned have agreed that the main writ petition may be taken up for final hearing on the next date fixed. As prayed for by Mr. P.T. Sangma, learned counsel, all the parties involved are allowed to file their written argument ...
Meghalaya High Court At Shillong
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