Dalmia Cement (Bharat) Limited Vs Union Of India & Ors.
.... H. S. Thangkhiew, J Heard Dr. A. Saraf, learned Senior counsel assisted by Mr. S.J. Saikia, learned counsel for the petitioner. This matter is admitted for hearing. As the pleadings are complete, list this matter for hearing on 13.03.2024 ...
Meghalaya High Court At Shillong
Amiya DevAmiya Devi Vs Meghalaya Energy Corporation Limited & Ors.
.... T H. S. Thangkhiew, J Mr. S.D. Upadhaya, learned counsel for the respondents Nos. 4 & 5, submits that the affidavit on behalf of the respondent No. 4, has already been filed, and the affidavit on behalf of the respondent No. 5, will be filed in the course of the day. Accordin ...
Meghalaya High Court At Shillong
Sapin Ch. Barman Vs State Of Meghalaya & Ors
.... th, learned counsel for the petitioner submits that the delay in processing the pension by the respondents, is due to the fact that there are two nominees. He prays that he may be allowed to bring on record certain documents to clarify the same, by way of an affidavit. Prayer is allowed, th ...
Meghalaya High Court At Shillong
Santosh Kumar Chauhan Vs Union Of India & 7 Ors.
.... led today bringing on record a subsequent movement order dated 12.02.2024, issued by the respondent No. 5, the same is taken on board. Dr. N. Mozika, learned DSGI for the respondents is directed to obtain instructions on the same and to file affidavit within three weeks. List this matt ...
Meghalaya High Court At Shillong
U Parlang Phawa Vs U Arwis Lyngdoh & Ors.
.... he respondents Nos. 2, 4 & 5, are no longer the necessary parties, and that only the respondents Nos. 1, 3 & 6 are the necessary parties. Mr. Philemon Nongbri, learned counsel for the respondents Nos. 1, 3 & 6, has no objection to the same. Seen the affidavit which is cons ...
Meghalaya High Court At Shillong
Ria Lamsal Vs Union Public Service Commission & Ors.
.... MENTTAG-JUDGMENT H. S. Thangkhiew, J 1. Mr. S. Pandey, learned counsel for the petitioner submits that this matter has since been rendered infructuous, and prays that he may be allowed to withdraw the same. 2. Prayer is allowed, accordingly this matter stands closed on withdrawal ...
Meghalaya High Court At Shillong
Sandeep Kumar Bhagat Vs State Of Meghalaya & Anr
.... ep Kumar's factory for conversion of the same into finished goods, in spite of taking the entire raw materials amounting to around RS. 1,00,00,000.00 at that time i.e. almost 4 years back which now would not amount to less that RS.1,65,00,000.00. I have been continuously trying to communicate wi ...
Meghalaya High Court At Shillong
Lakyntiewrisha Nongrum Vs State Of Meghalaya & Anr
.... ivity in consumption of drugs and more dangerously, in peddling of drugs, which would pose a threat to societal interest. It is therefore prayed that these applications are devoid of merits and the same are liable to be dismissed. 12. This Court has considered the submission made and is of ...
Meghalaya High Court At Shillong
Ameliya Sohliya Vs T.R. Marwein & Anr.
.... respondent No. 2, has therefore alleged that contempt has been committed by respondent No. 2. 5. Mr. S.Chakrawarty, learned Sr. counsel for the petitioner has argued that the contempt of the orders of this Court has clearly been made out, inasmuch as, inspite of the setting aside of the e ...
Meghalaya High Court At Shillong
Lakhi Doloi Gogoi Vs State Of Meghalaya & Ors
.... ENTTAG-JUDGMENT H. S. Thangkhiew, J 1. Mr. B. Pathak, learned counsel for the petitioner on instructions submits that he may be permitted to withdraw this writ petition with liberty to file afresh, if so advised. 2. Accordingly, this matter stands closed on withdrawal, with liber ...
Meghalaya High Court At Shillong
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