Sikha Naug Vs Meghalaya Hindu Mission
.... ition herein, such documents being the complete set of the copy of the plaint filed before the Trial Court in T.S. No. 15 (T) of 2008. Mr. S. Jindal, learned counsel for the petitioner has submitted that the copy of the complete set is in his possession, and has accordingly produced the sam ...
Meghalaya High Court At Shillong
Kaustav Paul Vs State Of Meghalaya & Ors
.... e parties submitted that the issue is with regard to Package No.3, which is extracted below: Shillong-Dawki (Pkg-III): Alignment is under finalization. DPR is under progress. Shillong-Dawki (Pkg-III): Alignment of Pynursla Bypass could not be finalized due to ...
Meghalaya High Court At Shillong
Shngain Lamare Vs State Of Meghalaya
.... B. Bhattacharjee, J Learned counsel appearing for the petitioner submits that an additional affidavit has already been filed and a copy of the same has been furnished to the learned State counsel. Petitioner prays that the matter may be taken up after two weeks. Prayer allowed. ...
Meghalaya High Court At Shillong
Khasi Hills Autonomous District Council & 3 Ors. Vs Dominic Warjri & Ors.
.... T H.S. Thangkhiew, J This misc. application has been filed for assailing the maintainability of the connected writ petition. Mr. S.Chanda, learned counsel for the respondent No. 1 prays for and is allowed two weeks’ time to file reply. List this matter on 27-02-2024 along with ...
Meghalaya High Court At Shillong
Shuva Sarkar Vs State Of Meghalaya & Ors.
.... ation Officer, South West Garo Hills, Ampati, will approve the appointment of the petitioner as an Assistant Teacher, more so, as the School is run by the said petitioner as a single teacher. The approval to be accorded as given in the instructions, is on the basis of the proposal sent by the Sc ...
Meghalaya High Court At Shillong
Gresildha A.Sangma Vs State Of Meghalaya & Ors.
.... trate 1st Class, West Garo Hills, Tura, for maintenance, which was allowed. 4. Mr. P.T.Sangma, learned counsel for the petitioner submits that after that period, no maintenance has been received nor any payment made to the petitioner by respondent No. 3. 5. Mr. R.Gurung, learned GA on ...
Meghalaya High Court At Shillong
Monu Kumar Vs State Of Meghalaya & Ors.
.... H.S. Thangkhiew, J 1. This matter also being related to the operation of illegal coke oven plant, in view of the action taken by the authorities in shutting down the illegal coke oven plant, the same does not survive for consideration and is accordingly closed a ...
Meghalaya High Court At Shillong
Rophul S. Marak & Anr. Vs State Of Meghalaya & Ors.
.... it has been filed, to the affidavit challenging the maintainability of the instant PIL. Mr. P.T. Sangma, learned counsel for the petitioners prays that some accommodation be given, and that the matter be fixed on another date for admission hearing. The same is not objected by Mr. A. Kumar, ...
Meghalaya High Court At Shillong
Shailendra Kumar Sharma Vs State Of Meghalaya & Ors.
.... itioner submits that due to the action that has since been taken with regard to the closure of the illegal coke oven plants, nothing survives for consideration in the instant PIL, He therefore, prays that this matter be closed. 2. Mr. A. Kumar, learned AG assisted by Ms. R. Colney, learned ...
Meghalaya High Court At Shillong
Champer M. Sangm Vs State Of Meghalaya & Ors.
.... petitioner prays that some accommodation be given, and that the matter be taken up on the next date. Prayer is allowed. Mr. D. Nath, learned counsel for the respondent No. 3, submits that a copy of the affidavit filed by the petitioner, has not been received. Accordingly, the le ...
Meghalaya High Court At Shillong
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