Pynbhalang Rani Vs State Of Meghalaya & 2 Ors
.... vice of notice upon respondent No.3 has been taken and it appears that respondent No. 3 has already received the notice. However, the office note dated 11.09.2023 says that the AD card of respondent No.3 has not yet been received. Learned counsel for the petitioner is allowed to file an affidavi ...
Meghalaya High Court At Shillong
Disaka Elliotte Laloo Vs Meghalaya Public Service Commission & 2 Ors
.... ENT W. Diengdoh, J Accommodation has been sought for on behalf of the respondents No. 1 and 2 on the ground of personal difficulty of the learned conducting counsel. On prayer made, the same not being objected to by the petitioner, adjournment is hereby allowed. As prayed for, li ...
Meghalaya High Court At Shillong
Mithan Sarkar Vs State Of Meghalaya
.... s been annexed with this petition has been referred to by the learned counsel for the petitioner which appears at page 21 of the petition in the second last para in which the I/O has clearly indicated that no suspected contraband was recovered from the body of the accused person herein nor from ...
Meghalaya High Court At Shillong
Narayan Sarkar Vs State Of Meghalaya
.... been annexed with this petition has been referred to by the learned counsel for the petitioner which appears at page 21 of the petition in the second last para in which the I/O has clearly indicated that no suspected contraband was recovered from the body of the accused person herein nor from th ...
Meghalaya High Court At Shillong
Swarnajit Sarkar Vs State Of Meghalaya
.... been annexed with this petition has been referred to by the learned counsel for the petitioner which appears at page 21 of the petition in the second last para in which the I/O has clearly indicated that no suspected contraband was recovered from the body of the accused person herein nor from th ...
Meghalaya High Court At Shillong
Subrata Sarkar Vs State Of Meghalaya
.... been annexed with this petition has been referred to by the learned counsel for the petitioner which appears at page 21 of the petition in the second last para in which the I/O has clearly indicated that no suspected contraband was recovered from the body of the accused person herein nor from th ...
Meghalaya High Court At Shillong
Isalauddin Ahmed Vs State Of Meghalaya & Anr
.... dmitted at Nongpoh Civil Hospital and was also discharged. But, however, on being discharged he was again referred to the same hospital on 05.09.2023, that is, yesterday. Mr. N. Syngkon, learned GA appearing for the State respondents has, however, made a prayer for the latest medical statu ...
Meghalaya High Court At Shillong
Mighter Marwein Vs State Of Meghalaya & 2 Ors.
.... el, has submitted that she is entering appearance on behalf of the newly impleaded respondent No. 3. However, the learned counsel has prayed that this matter may be heard on the next date fixed. In the meantime, as prayed for by the learned counsel for the petitioner, the interim relief gra ...
Meghalaya High Court At Shillong
PR. Commissioner Of Income Tax, Shillong Vs M/s S.S. Netcom Private Ltd
.... DGMENT Since the respondent assessee seeks some further time to use an affidavit to deal with the grounds for condonation of delay, let such affidavit be filed positively within the next 10 days. The matter will appear on September 15, 2023. In the event the delay is condoned, the app ...
Meghalaya High Court At Shillong
Porthmi Bthuh Vs State Of Meghalaya
.... n sought and obtained on behalf of the appellant on numerous occasions on the ground of ill-health of Counsel. In view of the long delay, it is hoped that some alternative arrangement would be made if Counsel is not well enough to participate at the next hearing. The matter is perempto ...
Meghalaya High Court At Shillong
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