Uttora G. Sangma Vs State Of Meghalaya & Ors.
.... H. S. Thangkhiew, J Ms. N. Rajee, learned counsel for the petitioner submits that the rejoinder affidavit, will be filed in the course of the day. List this matter on 16.11.2023. ...
Meghalaya High Court At Shillong
Sikha Naug Vs Meghalaya Hindu Mission
.... AG-JUDGMENT H. S. Thangkhiew, J Ms. A. Synrem, learned counsel for the respondent expresses her difficulty to conduct the case today, which is strongly objected by Mr. S. Jindal, learned counsel for the petitioner. However, in the interest of justice, list this matter on 16.11.20 ...
Meghalaya High Court At Shillong
Shillong Club Ltd. Vs Nathaniel Thangkhiew & Anr
.... H. S. Thangkhiew, J Mr. C.H. Mawlong, learned counsel for the respondents submits that a Misc. Case has been filed, he prays that he may be allowed to file a fresh application for vacating the stay order dated 12.10.2023. Prayer is allowed, list accordingly. The interim ord ...
Meghalaya High Court At Shillong
Shillong Co-operative Urban Bank Limited Vs Sant Kumar Bajoria & 2 Ors.
.... ccordingly. On the objection of the respondents No. 1 and 2 as regard the ad valorem court fee, the learned Sr. counsel has submitted that he may be allowed to enquire from the Registry and to do the needful, if necessary. The learned Sr. counsel has also submitted that as far as the r ...
Meghalaya High Court At Shillong
Mathew M. Sangma Vs Garo Hills Autonomous District Council & Ors
.... The time for filing the affidavit-in-reply is extended till a week after the vacation. Let the matter appear a further week thereafter. List on November 14, 2023. ...
Meghalaya High Court At Shillong
Thombor Shadap Vs State Of Meghalaya & Anr
.... of about 140 days in preferring the appeal is condoned. The appeal has to be heard. Let the lower court records be called for immediately. Paper-books should be prepared and copies thereof circulated within eight weeks from date. The appeal will appear for hearing 10 weeks hence. ...
Meghalaya High Court At Shillong
Philip Khrawbok Shati Vs State Of Meghalaya & 18 Ors
.... e matter was instituted. 3. Indeed, in many areas pavements have been completely taken over by hawkers and vendors, forcing pedestrians to spill on the streets which are already far too narrow to accommodate smooth vehicular movement. This malaise can be seen from the prime Laitumkhrah area ...
Meghalaya High Court At Shillong
Champer M. Sangma Vs State Of Meghalaya & 7 Ors
.... Since the State seeks an accommodation to file its affidavit in terms of the order dated August 31, 2023, the State is granted a fortnight’s time for such purpose. The matter will appear three weeks hence. List on November 8, 2023. ...
Meghalaya High Court At Shillong
Kristina Sangma & Anr Vs Hobilla Sangma & 5 Ors.
.... B. Bhattacharjee, J Learned counsel appearing for respondent No. 1 prays for grant of further time for filing an objection in the matter. Prayer allowed. List this matter after 2(two) weeks. ...
Meghalaya High Court At Shillong
Nagen Chandra Boro Vs State Of Meghalaya & 6 Ors
.... hattacharjee, J The office note dated 13.10.2023 indicates that the AD card of respondents No. 2,3,4,5 & 7 has not yet been received. Learned counsel for the petitioner submits that he will verify the status of service with regard to the said respondents and will file an affidavit of se ...
Meghalaya High Court At Shillong
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