Tipu Sultan Chouhan Vs Union Of India, Represented By The Secretary To The Government Of India, Ministry Of Health And Family Welfare, New Delhi & Ors.
.... H. S. Thangkhiew, J In view of the order passed in WP(C) No. 72 of 2024, this Misc. Case also stands disposed of. ...
Meghalaya High Court At Shillong
M/S NCC Limited Vs State Of Meghalaya Represented By The Commissioner & Secretary, Directorate Of Arts & Culture, Government Of Meghalaya & Ors.
.... age it would suffice if the respondent No. 2 dispose of the representation dated 17.11.2023, (Annexure-XVII to the writ petition), wherein the grievances of the writ petitioner have been indicated, especially with regard to the release of the Performance Bank Guarantee. 4. Mr. A. Kumar, lea ...
Meghalaya High Court At Shillong
Deen Dayal Sharma & Ors. Vs Anjana Sharma
.... ondent and her husband, induced the respondent to execute the General power of Attorney dated 21-05-2012 in respect of the property in question on the pretext of developing it by raising structures for the benefit of the respondent. He submits that the facts and circumstances of the case clearly ...
Meghalaya High Court At Shillong
Alma Kurbah D/o (L) Hirbon Kurbah Vs Phlorida Kharshiing W/o (L) A. Haque
.... y Mr. D. Hynniewta, learned counsel for the applicant submits that the applicant being the youngest daughter has stepped into the shoes of the deceased appellant in respect of the suit property, and prays that she may be substituted in place of her deceased mother. 3. Mr. C.C.T. Sangma, le ...
Meghalaya High Court At Shillong
Nur Alom Ali Vs State Of Meghalaya, Represented By The Commissioner & Secretary, Home Police Department, Government Of Meghalaya
.... criminal antecedents and, if arrested, his reputation and future would be jeopardized. It is therefore prayed that this application may be allowed, and in the event of his arrest, if enlarged on bail, he will abide by any conditions as deemed fit and proper to be imposed by this Court. 7. ...
Meghalaya High Court At Shillong
Naresh Kumari Vs Union Of India Represented By The Secretary To The Government Of India, Ministry Of Home Affairs, North Block, New Delhi � 110001
.... ision of the Medical Board, the petitioner is not entitled to any relief and the Writ Petition is liable to be rejected in limine . 6. Heard the learned counsel on either side and perused the material documents available on record. 7. The petitioner has applied for the post of Staff ...
Meghalaya High Court At Shillong
Arvind Kumar Pathak & Ors. Vs State Of Meghalaya & Ors.
.... the matter is called, there is no representation on behalf of the respondent Nos.1 to 3 and the respondent Nos.1 to 3 are expected to appear before this Court virtually on the next date of hearing. It is represented by the learned CGC that he cannot represent respondent Nos.4, 5, 7 and 8. ...
Meghalaya High Court At Shillong
Andrew Charles Gare Vs State Of Meghalaya & 4 Ors.
.... s No. 4 and 5 within two days. Learned Sr. GA has raised objection with regard to the disclosure of the name and address of the complainant, who is the sister of the survivor, in the cause title of the application on the ground that the same may lead to identification of the survivor. ...
Meghalaya High Court At Shillong
Analson R. Sangma, S/o (L) Selsing Ch Momin, R/o Budugre, Chokpot, South Garo Hills District, Meghalaya Vs State Of Meghalaya Represented By The Secretary To The Government Of Meghalaya, Mining And Geology Department, Shillong & Ors.
.... TAG-JUDGMENT H. S. Thangkhiew, J 1. Mr. K.C. Gautam, learned counsel for the petitioner prays that he may be allowed to withdraw the instant application, with liberty to file afresh, if so advised. 2. Accordingly, this matter stands closed on withdrawal and is disposed of, howev ...
Meghalaya High Court At Shillong
Tayyab Salar Shaikh Vs State Of Meghalaya
.... efore, prayed that this Court may be pleased not to grant the prayer for pre arrest bail and to allow the I/O to question the said accused person. The learned GA has, however, not objected to the further treatment of the accused/patient but the condition should be that the accused/patient should ...
Meghalaya High Court At Shillong
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