Banpyntngenlang Swer & Anr. Vs State Of Meghalaya & 3 Ors.
.... s been filed on the basis of the report of delivery from the Department of Posts which has been appended with the affidavit. It appears from the affidavit that the respondents No. 3 and 4 have been duly served. However, when the matter is called out today, none entered appearance on behalf of th ...
Meghalaya High Court At Shillong
Aktar Ali Vs State Of Meghalaya & 4 Ors.
.... B. Bhattacharjee, J Learned counsel appearing for the petitioner prays for grant of some time to enable the petitioner to file a rejoinder against the affidavit in opposition filed by the respondent No.4. Prayer allowed. List this matter after 2( ...
Meghalaya High Court At Shillong
Ashim Chakraborty Vs State Of Meghalaya & 3 Ors.
.... AG-JUDGMENT B. Bhattacharjee, J Mr. J. Thabah, learned GA appearing for the State respondent prays for grant of sometime for taking further instruction as per order of this Court. Learned counsel appearing for the petitioner has no objection. Prayer allowed. List this ...
Meghalaya High Court At Shillong
Kalben Sangma Vs Jinsang Marak & 3 Ors.
.... B. Bhattacharjee, J Mr. R.O. Lyngdoh, learned counsel appearing for the respondent prays for grant of some more time for filing an objection in the matter. Prayer allowed. List this matter after 2(two) weeks. ...
Meghalaya High Court At Shillong
Mary D. Marak & 3 Ors. Vs State Of Meghalaya & 6 Ors.
.... NTTAG-JUDGMENT B. Bhattacharjee, J Mr. S. Sengupta, learned Addl. Sr. GA appearing on behalf of the State respondents seeks grant of further time for producing a copy of the award statement. The prayer has not been objected to by the petitioner. Prayer allowed. List this ma ...
Meghalaya High Court At Shillong
Phillath Ch. Marak & 8 Ors. Vs State Of Meghalaya & 3 Ors.
.... H. S. Thangkhiew, J Mr. P.T. Sangma, learned counsel for the petitioners prays that he may be allowed to file affidavit indicating service upon respondents No. 3 and 4. Prayer is allowed. List this matter on 27th May, 2024 for service affidavit and for ...
Meghalaya High Court At Shillong
State Of Meghalaya & Anr Vs Kimfa S. Marbaniang & Ors.
.... ondent Nos. 2 & 3, who prays that he may be allowed to file a gist of the argument in written form along with relevant authorities relied upon. Mr. C.C.T. Sangma, learned counsel vice Mr. T.T. Diengdoh, learned senior counsel for the respondent No. 1 also prays that he may be allowed to ...
Meghalaya High Court At Shillong
Dr. Mangkhollen Singson Vs North Eastern Hill University & 6 Ors.
.... hiew, J Ms. S. Shallam, learned counsel on behalf of the respondents No. 1- 4, Mr. A.R. Passah, learned counsel on behalf of the respondent No. 5 and Mr. K. Paul, learned Senior counsel on behalf of the respondent No. 6 pray for and are allowed two weeks’ further time to file their respecti ...
Meghalaya High Court At Shillong
Sharmon Nongrum Vs Wordington Nongrum & 11 Ors
.... o. 1/petitioner has submitted that he is in receipt of the application registered as MC[WP(C)] No. 62 of 2024 filed by the applicant herein who is the respondent Nos. 4, 5, 7-10 in the main case. He prays that he may be allowed some time to seek instructions and for necessary steps to be taken e ...
Meghalaya High Court At Shillong
Union Of India Represented By The Secretary To The Government Of India Ministry Of Home Affairs, North Block, New Delhi-110001 & Ors Vs Dr. Shailendra Kumar, Comdt. & Ors.
.... had sought for time to obtain instructions on the prayer made by the respondent Assam Rifles seeking leave to post one Dr. A.K. Bhagat, CMO (GDMO with PG qualification of MD (Pediatrics) of Assam Riles Multi-facilities Hospital to Assam Rifles Composite Hospital Shokuvi, Nagaland. Today, he sub ...
Meghalaya High Court At Shillong
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