Ngulkholien Khongsai Vs State Of Meghalaya & Anr.
.... sly as it is required. In this regard, it is prayed that this Court may be pleased to direct the trial court to speed up the proceedings. This Court, has considered the submission made by the parties and has referred to its order dated 17.10.2023 to say that as far as the prayer made by the ...
Meghalaya High Court At Shillong
Binu Kharsati Vs State Of Meghalaya & 5 Ors.
.... on, learned counsel for the petitioner. Also heard Mr. K. Khan, learned P.P appearing on behalf of the respondents No. 1-4 respectively. Learned counsel for the petitioner prays that he may be allowed to take steps for issuance of notice upon the respondents No. 5 and 6 respectively. Pr ...
Meghalaya High Court At Shillong
Ngulkholien Khongsai Vs State Of Meghalaya & Anr.
.... liehriat P.S. Case No. 65(7) of 2022 under Section 21(c)/29 of the NDPS Act. 2. At this juncture, Mr. N.D. Chullai, learned AAG has raised an objection as to the maintainability of this petition on the ground that a single bail application has been filed involving two separate cases when ac ...
Meghalaya High Court At Shillong
Rubal Islam Vs State Of Meghalaya & Anr.
.... W. Diengdoh, J Mr. S.A. Sheikh, learned counsel for the petitioner has submitted that the notice issued upon the respondent No. 2 has not yet been affected and has prayed that some more time may be awaited. On prayer made, the same is allowed. List this matt ...
Meghalaya High Court At Shillong
Voluntary Association Of Social Upliftment (VASU) Vs State Of Meghalaya & Ors.
.... learned counsel appears for the petitioner. Learned Addl. Sr. GA appearing for the State respondent submits that a copy of the reply affidavit has been received recently by him and he has forwarded the same to the concerned department for necessary instruction. Learned Addl. Sr. GA pra ...
Meghalaya High Court At Shillong
Edwin Kyndait & Anr Vs Donush Siangshai
.... H.S. Thangkhiew, J As the arguing counsel for the appellants is indisposed, a request has been made for some accommodation. Accordingly, list the matter on February 9, 2024 for admission hearing. The interim order passed will continue till the n ...
Meghalaya High Court At Shillong
Amos Dkhar & Anr Vs Donush Siangshai
.... H.S. Thangkhiew, J As the arguing counsel for the appellants is indisposed, a request has been made for some accommodation. Accordingly, list the matter on February 9, 2024 for admission hearing. The interim order passed will continue till the n ...
Meghalaya High Court At Shillong
Ananta Deb Vs State Of Meghalaya
.... W. Diengdoh, J On prayer made by the learned counsel for the petitioner, not objected to by the learned GA appearing on behalf of the State respondent, list this matter after vacation. ...
Meghalaya High Court At Shillong
Rimi Oo Lapasam Vs State Of Meghalaya & Anr
.... rvice of notice upon respondent No.2 is still awaited. Ms. A. Pradhan learned counsel appearing for the petitioner submits that she may be allowed to verify the status of service and file and affidavit in respect of the service of notice upon respondent No.2. Prayer allowed. List this ...
Meghalaya High Court At Shillong
Abel Lyngkhoi & Anr Vs State Of Meghalaya & 2 Ors.
.... e note dated 08.12.2023 indicates that affidavit of service with regard to the service of notice upon respondent No.2, as reflected in the previous order, has not yet been filed. Mr. B. Snaitang, learned counsel appearing on behalf of the petitioner submits that the affidavit of service wil ...
Meghalaya High Court At Shillong
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