Dr. Dinesh Bhatia Vs Vice Chancellor, North Eastern Hill University & Anr
.... onerated in the first set of proceedings and the allegations in the two sets of disciplinary actions pertained to periods after the appellant became due to be considered for promotion, the institution of either set of disciplinary proceedings could not have been taken into account for the purpos ...
Meghalaya High Court At Shillong
Union Of India & Ors Vs No. G/0110677N Havildar/GD Gopal Dev Bhatt & Anr
.... Since the respondents are not represented, let the matter stand over for a fortnight. The appellants should inform the respondents of the adjourned date. List on October 5, 2023. ...
Meghalaya High Court At Shillong
Tlingshon Lyngkhoi & Anr Vs Khasi Hills AutonomousDistrict Council & Ors.
.... NTTAG-JUDGMENT H. S. Thangkhiew, J Ms. K. Dkhar, learned counsel for the petitioners submits that she has received the affidavits filed by the respondents Nos. 3 & 4, and prays that she may be allowed 2(two) weeks’ time to file rejoinder affidavit. Prayer is allowed, list thi ...
Meghalaya High Court At Shillong
Rezabul Hoque Vs State Of Meghalaya & Ors
.... G-JUDGMENT B. Bhattacharjee, J Ms. P. Biswakarma, learned counsel appearing for the respondent No.7 seeks adjournment of the matter by two weeks. The prayer has not been opposed by Mr. N. Basumatary, learned counsel appearing for the petitioner. Prayer allowed. List t ...
Meghalaya High Court At Shillong
Ravinder Kumar Duggal Represented By Shri Tapash Kumar Gupta Vs Union Of India & Ors.
.... the Fixed Deposit Receipts. 4. Heard the learned counsels for the parties and considered the materials on record. It appears that initially the Succession Certificate on application by the petitioner had been granted in S/C Misc. Case No. 40 (T) 2006 by the Court of the Additional Deputy ...
Meghalaya High Court At Shillong
Flaming B. Marak Vs State Of Meghalaya & 14 Ors
.... een prepared, but the officer is unavailable to sign the same immediately. Such report may be filed by September 19, 2023. An advance copy of the report should be handed over immediately to Advocate for the petitioner. According to the State, load-shedding in the urban areas in the Sta ...
Meghalaya High Court At Shillong
Dr. Dinesh Bhatia Vs Vice Chancellor, North Eastern Hill University & Anr
.... MENTTAG-JUDGMENT The respondents have been served and are represented. Since the appellant seeks an accommodation, let the application appear on September 21, 2023. It is recorded that in the event the minor delay to prefer the appeal is condoned, the appeal will be taken up for ...
Meghalaya High Court At Shillong
Kamal Hussain & Anr Vs State Of Meghalaya & Ors
.... dary School, in terms of the Advertisement dated 04.09.2023. This Court has been apprised by the learned counsels for the parties that in connection with the same school, two writ petitions are pending, assailing the constitution of the present Managing Committee. In this view of the ...
Meghalaya High Court At Shillong
Sebastian P. George & Ors Director General Assam Rifles & Ors. @RESPONDENT Vs
.... W. Diengdoh, J In view of the Common Judgment dated 15.09.2023 passed in WP(C) No. 118 of 2017, WP(C) No. 119 of 2017, WP(C) No. 121 of 2017, WP(C) No. 122 of 2017, WP(C) No. 125 of 2017 and WP(C) No. 217 of 2017, these Misc. Case also stands dispo ...
Meghalaya High Court At Shillong
Gabriel K. Iangrai Vs State Of Meghalaya & 5 Ors.
.... p; 6 has been duly received. However, the office note dated 30.08.2023 says that the notice upon respondent No. 4 has returned un-served with a note that, no such person is residing in the given address. Mr P. Yobin, learned counsel for the petitioner seeks time to verify the address of responde ...
Meghalaya High Court At Shillong
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