Philip Khrawbok Shati Vs State Of Meghalaya & Ors.
.... rned Sr. counsel assisted by Mr. D.Dkhar, learned counsel on behalf of respondent No. 16 has also referred to an order dated 15-11-2019, passed in PIL No. 13 of 2019 on the same subject matter, copy whereof is supplied to the Court. Same is taken on board and made part of the record. Mr. H. ...
Meghalaya High Court At Shillong
Shillong Club Ltd Vs Nathaniel Thangkhiew & Anr.
.... wed to withdraw and their names be struck off from the array of counsels. It is noted that there is no replacement counsel as yet, who has entered appearance on behalf of the respondents No. 1 and 2, pursuant to the development as submitted by Mr. C.H. Mawlong. In that view of the matter, ...
Meghalaya High Court At Shillong
Monirul Islam & Anr Vs Meghalaya Lokayukta & 3 Ors
.... s. Mr. S. Jindal, learned counsel is present and accepts notice on behalf of the respondents No. 1 and 2, so no further notice is called for upon these two respondents. Petitioner to take steps for issuance of notice upon the respondents No. 3 and 4. Though the respondent No. 5 is a G ...
Meghalaya High Court At Shillong
Ranjeng G. Momin & 192 Ors Vs State Of Meghalaya & 9 Ors.
.... ve received their compensation. However, he further submits that 54 petitioners are yet to receive any compensation. Mr. R. Debnath, learned CGC submits that for the remaining 54 petitioners, the money has already been deposited with the Collector and that disbursement should have been acco ...
Meghalaya High Court At Shillong
Pastamary Khardewsaw Vs State Of Meghalaya & 4 Ors.
.... in order dated 18.10.2023, where the date has been shown as 22.03.2020 instead of 22.03.2010. The defect shall be accordingly rectified and direction No. iii, shall read as ‘whether the selection as said to have been conducted on 22.03.2010, was ever communicated or approved by the concerned re ...
Meghalaya High Court At Shillong
Prakash Momin Vs State Of Meghalaya & 3 Ors.
.... arned Sr. counsel appearing for the petitioner. Also heard Mr. K. Khan, learned AAG appearing for the State respondent. After hearing the parties at some length, it appears that the production of the record pertaining to the Land Acquisition proceeding in the matter is necessary. Mr. K. Khan lea ...
Meghalaya High Court At Shillong
Amrit Mandal Vs State Of Meghalaya
.... of the accused person, that is, on the ground of sickness, the fact that the accused person was sick is not denied. However, records would show that she was referred to Civil Hospital, Nongpoh and was hospitalized on 08.10.2022, which is about a year ago. 7. As to the contention that the ...
Meghalaya High Court At Shillong
Jopsilin Nongdhar Vs Tris Kharumnuid
.... W. Diengdoh, J Learned counsel for the respondent, Ms. M. Iawsai, has sought for accommodation in this matter on ground of personal difficulties. The prayer not being objected to by the appellant, the same is allowed. List this matter after 2(two) ...
Meghalaya High Court At Shillong
Pawan Bawri Vs Union Of India & Ors.
.... Debnath, learned CGC appearing for the respondents No. 1 and 2 respectively, has submitted that he may be allowed to file the counter affidavit on the next date fixed as the same could not be prepared to be filed today. On prayer made the same is allowed. Let the said counter affidavit be fi ...
Meghalaya High Court At Shillong
Aban Momin & Anr Vs Garo Hills Autonomous District Council & 3 Ors.
.... aved. Mr. A.H. Hazarika, learned counsel for the petitioners has no objection to the prayer made but, has however, stressed upon the fact that this matter has been kept pending argument on the prayer made by the respondents seeking adjournment. In view of the submission made, this Court is ...
Meghalaya High Court At Shillong
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