State Of Meghalaya & Anr Vs Kimfa S. Marbaniang & Ors
.... g on behalf of the respondent No. 1 has raised strong objection on the prayer made on the ground that the matter has been long pending and that time and again, the matter has been heard in bits and pieces. The Court on several occasions have also urged upon the parties to ensure that this matter ...
Meghalaya High Court At Shillong
Md. Masum Ahmed Choudhury Vs State Of Meghalaya
.... he petitioner who has submitted that at this juncture, this petition may be allowed to be withdrawn with liberty to file a similar petition before the Trial Court. The prayer not being objected to by Mr. A.H. Kharwanlang, learned Addl. Sr. GA appearing on behalf of the State respondent, the same ...
Meghalaya High Court At Shillong
Jesmin Jahir Vs State Of Meghalaya & 8 Ors
.... submitted that the notice issued upon the respondents No. 7, 8 and 9 has been received as per the information received from the Post Office. It is, however, prayed that the affidavit-of-service may be allowed to be filed in this regard. Allowed. Mr. H. Kharmih, learned Addl. Sr. GA ha ...
Meghalaya High Court At Shillong
Moxadul Amin Mondal & 21 Ors Vs State Of Meghalaya & 4 Ors
.... H. S. Thangkhiew, J Prayer has been made for some accommodation, due to the unavailability of the arguing counsel for the respondents. Prayer is allowed. List this matter on 2nd November, 2023. ...
Meghalaya High Court At Shillong
Gurdeep Singh & 13 Ors Vs Union Of India & 2 Ors
.... Mr. R. Jha, learned counsel for the petitioner prays that he may be allowed some time to file rejoinder affidavit to the affidavit filed by the respondents, as certain facts have arisen which needs rebuttal. Accordingly, two weeks’ time is granted to the counsel for the petitioner to file ...
Meghalaya High Court At Shillong
Vinay Kumar Vs Union Of India & 5 Ors
.... H. S. Thangkhiew, J Ms. S. Rumthao, learned counsel on behalf of the respondents prays for further one-week’s time to produce the records of the Court of enquiry. Prayer is allowed. List this matter on 30th October, 2023. ...
Meghalaya High Court At Shillong
Ranabir Choudhury Vs Deputy Commissioner, East Khasi Hills District, Shillong
.... MENTTAG-JUDGMENT W. Diengdoh, J Mr. S. Sengupta, learned GA appearing for the State respondent has submitted that due to personal difficulty he is not prepared to argue this matter today and has sought for accommodation. Allowed. On submission made by the parties, list this matte ...
Meghalaya High Court At Shillong
Leadingstar Khongiawlur Vs Union Of India & Ors
.... Similarly, Mr. R. Debnath, learned CGC appearing for the respondents No. 1 & 2/Union of India prays that he may be allowed to seek instructions as to whether the counter affidavit is to be filed or not. None has appeared on behalf of the respondent No. 8. As far as respondent No ...
Meghalaya High Court At Shillong
Withing N. Sangma Vs State Of Meghalaya & Ors
.... ectively could not be filed today and prays that the same may be allowed to be filed in course of the day. The learned counsel for the respondents No. 2 & 3 has however submitted that she may be allowed to file a response to the said application. Similarly, the learned counsel for ...
Meghalaya High Court At Shillong
Baldwistar Syiemiong & 2 Ors Vs Collector, South West Khasi Hills & 2 Ors
.... W. Diengdoh, J Learned counsel for the respective respondents pray for some more time to file the counter affidavits. Prayer is allowed. Let the counter affidavits be filed within the next date fixed. List this matter after 3(three) weeks, as pr ...
Meghalaya High Court At Shillong
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