Habizur Rohman Son Of Maham Ali Resident Of Teporpara, P.S ampati, South West Garo Hills Meghalaya Vs State Of Meghalaya Represented By The Learned Public Prosecutor & Ors.
.... persons were arrested in connection with the case, two of them have since been released on bail and two including the accused herein are still in custody. 6. The learned counsel for the petitioner has submitted that the ground upon which this petition is preferred for the accused Rofiqul I ...
Meghalaya High Court At Shillong
Phon Lyngdoh & 14 Ors. Vs State Of Meghalaya & 2 Ors.
.... khiew, J The records of inquiry held on 08.12.1972 and 25.01.1973 have been obtained by the learned counsel for the JHADC and produced in Court today. He prays that he may be allowed to present them again after indexing the same for convenience of the Court. Prayer is allowed. Li ...
Meghalaya High Court At Shillong
Mary D. Marak & 3 Ors. Vs State Of Meghalaya & 6 Ors.
.... ted 28.05.2024 of this Court, the State respondent shall produce a copy of the award statement. A copy of the said statement has also been furnished to the petitioner. Learned Sr. counsel appearing for the petitioner prays for grant of some time, so that the petitioner gets a chance to go throug ...
Meghalaya High Court At Shillong
Aktaruz Zaman & 14 Ors. Vs State Of Meghalaya & 22 Ors.
.... rd to the respondents No. 9, 11, 13, 16-19, 22 and 23. Mr. M.R. Marak, learned counsel for the petitioner prays that he may be allowed some time to obtain status and to file affidavit. Prayer is allowed. Ms. Z.E. Nongkynrih, learned GA for the respondents No. 1-8 submits that aff ...
Meghalaya High Court At Shillong
Anjuma Bibi Vs State Of Meghalaya & 36 Ors
.... S. Thangkhiew, J Ms. R. Colney, learned counsel submits that she be entering appearance on behalf of the respondents No. 5-7. With regard to the other respondents service report is still awaited. List this matter on 27th June, 2024 for affidavits by the respondents No. 1-4 and 5-7, a ...
Meghalaya High Court At Shillong
Romesa Bibi Vs Assam Electricity Grid Corporation Limited & 2 Ors.
.... Bhattacharjee, learned GA for the respondent No. 4 submits that inspite of letter dated 20th May, 2024 sent to the respondent No. 4, no instructions has been forthcoming. It is noted that the respondent No. 4 is the Deputy Commissioner, West Garo Hills, Meghalaya. It is expected on the next ...
Meghalaya High Court At Shillong
Kaustav Paul Vs State Of Meghalaya & Ors
.... G-JUDGMENT Admit. Mrs. T. Yangi B., learned AAG assisted by Mr. E.R. Chyne, learned GA accepts notice on behalf of the respondents No. 1 to 3 and prays for time to file a status report. Mr. P. Nongbri, learned counsel accepts notice on behalf of respondents No. 4 and 5. Post ...
Meghalaya High Court At Shillong
Mannan Sarker Vs G.H.A.D.C. & Ors.
.... nsel for the petitioner submits that respondent No. 4 has since been served on 22-04-2024. She prays for and is allowed to file an affidavit indicating service. Ms. N.Rajee, learned counsel vice Mr. S.Dey, learned counsel for the respondent Nos. 1-3 prays for and is allowed two weeks’ time ...
Meghalaya High Court At Shillong
Dorbar Shnong Of Sohkymphor Pohshnong Vs Jaintia Hills Autonomous District Council & Ors.
.... GMENTTAG-JUDGMENT H. S. Thangkhiew, J Mr. J. Shylla, learned counsel for the petitioner and Mr. E. Nongbri, learned counsel for the respondent No. 6, submit that settlement talks are going on. They pray that the matter be listed after 3(three) weeks. Prayer is allowed, list this ...
Meghalaya High Court At Shillong
Demi Ch. Marak Vs State Of Meghalaya Represented By The Public Prosecutor
.... of the accused and the evidence thereto and also the fact that the accused may abscond. 5. Though it is also settled that bail is the discretion of the court concerned, the same has to be considered after looking into all the facts and circumstances of the case and taking into account the ...
Meghalaya High Court At Shillong
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