Helena Begom Vs State Of Meghalaya & Ors.
.... Ms T.A. Sangma, learned counsel for the petitioner submits that the status report has been received of service upon the respondent No. 5 and she prays for and is allowed to file an affidavit indicating service. Mr A.M. Pala, learned GA for the respondents prays for and is allowed further ...
Meghalaya High Court At Shillong
Soidur Rahman Mollah Vs State Of Meghalaya & Ors.
.... H.S. Thangkhiew, J As prayed for by Mrs I. Lyngwa, learned GA for the respondent Nos. 1 to 5 and Ms E.B. Passah, learned counsel for respondent No. 6, two weeks’ time is granted to file their respective affidavits. List the matter on December 4, ...
Meghalaya High Court At Shillong
Birendra Pandit Vs State Of Meghalaya & Ors.
.... tigation is still on and prays that the matter may be taken up after two weeks so as to enable her to apprise the Court as to the stage of investigation. Prayer is allowed. It is further provided that the investigating agency, in case they need to contact the petitioner’s family they ...
Meghalaya High Court At Shillong
Laltanpuii Vs Union Of India & Anr.
.... H. S. Thangkhiew, J Last opportunity is granted to the respondents to indicate the exact amount payable on the goods, which have been found to be illegally seized, but have since been destroyed. List this matter on 11th December, 2023. ...
Meghalaya High Court At Shillong
MESEB Pensioners Association Vs State Of Meghalaya & Ors
.... .S. Thangkhiew, J Affidavit has been filed on behalf of the State respondents. Mr E. Laloo, learned counsel for the petitioner submits that he has just received a copy of the same and prays that he may be allowed to file rejoinder, if necessary within two weeks. Prayer is allowe ...
Meghalaya High Court At Shillong
Melinda Rynthong Vs Pdianghun Thabah
.... ion application. 4. Ms. S.K.Nongrum, learned counsel who has entered appearance on behalf of the respondent submits that the matter is yet to be agitated fully and the final injunction matter is yet to be heard. The same is not disputed by the learned counsel for the petitioner. 5. ...
Meghalaya High Court At Shillong
Umsaw Khwan Village Dorbar & Anr. Vs State Of Meghalaya
.... On prayer made by Ms. K. Gurung, learned counsel for the respondent/State of Meghalaya seeking accommodation on the ground that the conducting Special counsel, Dr. N. Mozika being unable to appear before this Court today, the same not being objected to by the learned senior counsel for the petit ...
Meghalaya High Court At Shillong
Re-Seng Khasi Hima Crematorium Vs State Of Meghalaya
.... perusal of the material on record reflects that the scope of the PIL has been enlarged to cover the facilities with regard to burial and cremation. In this regard a counsel is necessary to assist the Court in this aspect. Accordingly, Dr. N. Mozika who is present in Court has been requested and c ...
Meghalaya High Court At Shillong
Collector, East Khasi Hills District, Shillong Vs Umesh Chandgothia & Ors.
.... JUDGMENT H.S. Thangkhiew, J Records have been received. Parties submit that paper-book will not be necessary, inasmuch as, before the Court of the Special Judge Officer, Shillong, no evidence was led and the matter was disposed of on a technical issue. Accordingly, list this ma ...
Meghalaya High Court At Shillong
Dharmendra Singh 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
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