Shaiju PV Vs Union Of India & 4 Ors
.... e, J Heard learned counsel for the parties. Dr. N. Mozika learned DSGI submits that he has obtained the necessary instruction as required by this Court’s order dated 28.03.2023, and further submits that the respondent may be allowed to place the same before the Court by way of an affidavit. ...
Meghalaya High Court At Shillong
Madhu Bajaj & Ors. Vs Bank Of India & 2 Ors
.... at some length. Ms. E.G.S. War, learned counsel appearing for the newly impleaded respondent No.4 submits that the respondent No.4 may be allowed an opportunity to file an affidavit in opposition in the matter and prays for grant of some time. The prayer has not been opposed by the learned couns ...
Meghalaya High Court At Shillong
Withing N. Sangma Vs State Of Meghalaya & 4 Ors
.... ght for accommodation inasmuch as the prayer is made for filing of the response to the petition filed by the petitioner seeking deletion of the names of the respondents No. 2 and 3 from this proceeding. The said response may be allowed to be filed within the next date fixed. Similar prayer is als ...
Meghalaya High Court At Shillong
Livingstone Rymbai & 67 Ors. Vs J.H.A.D.C. & Ors
.... JUDGMENT H.S. Thangkhiew, J Mr. M.L.Nongpiur, learned counsel for the respondent Nos. 1-4 prays that he may be allowed two weeks’ time to obtain instructions with regard to the number of pensioners, and the amount required to be paid to the said pensioners. Prayer is allowed. Lis ...
Meghalaya High Court At Shillong
Tharsita R. Marak Vs G.H.A.D.C & 4 Ors
.... uced herein below. “7. In spite of Hon’ble High Court direction in its order dated 09.07.2019 the counsel for the appellants have chosen to file this Misc. appeal petition dated 14th August 2019 only and no application for condonation of delay. Appeal petition would not be necessary if he f ...
Meghalaya High Court At Shillong
Sengachi M. Sangma Vs Siljon A. Sangma & Ors
.... W. Diengdoh, J Accommodation is sought for by the learned counsel for the respondent No. 1, to which the learned counsel for the review petitioner has no objection to the same. Accordingly, matter is adjourned. List the same after 2(two) weeks. ...
Meghalaya High Court At Shillong
Dorbar Shnong Of Langja Village Vs State Of Meghalaya & Ors.
.... the said certificate is not objected to by the learned counsel for the petitioner and other respondents concerned. It is therefore confirmed that the respondent No. 5 has since expired on 08.08.2023. The learned counsel for the petitioner has submitted that he may be allowed to take steps ...
Meghalaya High Court At Shillong
Dorbar Shnong Of Khyllemsangrin Village Vs State Of Meghalaya & Ors.
.... the said certificate is not objected to by the learned counsel for the petitioner and other respondents concerned. It is therefore confirmed that the respondent No. 5 has since expired on 08.08.2023. The learned counsel for the petitioner has submitted that he may be allowed to take steps ...
Meghalaya High Court At Shillong
Dorbar Shnong of Umthlu Village Vs State Of Meghalaya & Ors
.... the said certificate is not objected to by the learned counsel for the petitioner and other respondents concerned. It is therefore confirmed that the respondent No. 5 has since expired on 08.08.2023. The learned counsel for the petitioner has submitted that he may be allowed to take steps ...
Meghalaya High Court At Shillong
Navin Chettri Vs Meghalaya Lokayukta & 10 Ors
.... ENT H. S. Thangkhiew, J Mr. K. Paul, learned Senior counsel appearing for the respondents No. 4-8 and Mr. S. Jindal, learned counsel for the respondent No. 9 pray that they may be allowed two weeks’ further time to file their respective affidavits. Prayer is allowed. List t ...
Meghalaya High Court At Shillong
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