Sengte Precious M. Sangma Vs State Of Meghalaya & 4 Ors
.... B. Bhattacharjee, J Heard Mr. M.K. Das learned counsel for the petitioner. Also heard Mr. N.D. Chullai, learned AAG. The learned AAG will produce the case diary. List this matter on 19.10.2023. ...
Meghalaya High Court At Shillong
Akbor Ali Khan Vs State Of Meghalaya & Ors
.... W. Diengdoh, J Mr. S.A. Sheikh, learned counsel for the petitioner has sought for accommodation on grounds of personal difficulty, to which the learned counsel for the respective respondents have no objection to the same. On prayer made, list this matter aft ...
Meghalaya High Court At Shillong
Abul Kalam Azad Vs State Of Meghalaya & Ors
.... W. Diengdoh, J Mr. S.A. Sheikh, learned counsel for the petitioner has sought for accommodation on grounds of personal difficulty, to which the learned counsel for the respective respondents have no objection to the same. On prayer made, list this matter aft ...
Meghalaya High Court At Shillong
Ali Akbor Vs State Of Meghalaya & Ors
.... W. Diengdoh, J Mr. S.A. Sheikh, learned counsel for the petitioner has sought for accommodation on grounds of personal difficulty, to which the learned counsel for the respective respondents have no objection to the same. On prayer made, list this matter aft ...
Meghalaya High Court At Shillong
Sopikul Islam Vs State Of Meghalaya & Ors
.... W. Diengdoh, J Mr. S.A. Sheikh, learned counsel for the petitioner has sought for accommodation on grounds of personal difficulty, to which the learned counsel for the respective respondents have no objection to the same. On prayer made, list this matter aft ...
Meghalaya High Court At Shillong
Abdul Matin Akond Vs State Of Meghalaya & Ors
.... W. Diengdoh, J Mr. S.A. Sheikh, learned counsel for the petitioner has sought for accommodation on grounds of personal difficulty, to which the learned counsel for the respective respondents have no objection to the same. On prayer made, list this matter aft ...
Meghalaya High Court At Shillong
Abdul Bashid Sarkar Vs State Of Meghalaya & Ors.
.... W. Diengdoh, J Mr. S.A. Sheikh, learned counsel for the petitioner has sought for accommodation on grounds of personal difficulty, to which the learned counsel for the respective respondents have no objection to the same. On prayer made, list this matter aft ...
Meghalaya High Court At Shillong
Mokbul Hussain Sheikh Vs State Of Meghalaya & Ors.
.... W. Diengdoh, J Mr. S.A. Sheikh, learned counsel for the petitioner has sought for accommodation on grounds of personal difficulty, to which the learned counsel for the respective respondents have no objection to the same. On prayer made, list this matter aft ...
Meghalaya High Court At Shillong
Dr. Nilesh K. Jaybhaye Vs Union Of India & 10 Ors
.... to the counter affidavit filed by the respondents No. 1-8 respectively could not be filed today and some more time is prayed for. Dr. N. Mozika, learned DSGI has also made a prayer as far as the respondents No. 9-11 are concerned, inasmuch as, the counter affidavit on their behalf could n ...
Meghalaya High Court At Shillong
Moktadir Rahman Vs State Of Meghalaya
.... d counsel for the petitioner has made a prayer that this matter may be allowed to be withdrawn with liberty to pursue the matter before the Trial Court. The prayer not being objected to by Mrs. N.G. Shylla, learned senior GA appearing on behalf of the State respondent, the same is allowed. B ...
Meghalaya High Court At Shillong
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