Danialking Marwein Vs Union Of India & Ors.
.... sentation of the writ petitioner has since been disposed of, and the reasons have been indicated in the letter dated 16.03.2024. The same has been produced before this Court, which on perusal reflects that the defect, that is the mismatch in the Pan Card is a non-rectifiable defect. A copy ...
Meghalaya High Court At Shillong
Bredithson N. Sangma Vs State Of Meghalaya & Ors.
.... w, J Mrs. T.Yangi B, learned AAG assisted by Ms. S.Bhattacharjee, learned GA for the respondent Nos. 1, 3-6 & 10 submits that they are yet to receive the instructions though the order has been communicated to respondent No. 6. It is expected that on the next date, instructions are ...
Meghalaya High Court At Shillong
No. G/184568, Havildar/GD Rabin Kumar Limbu Vs Union Of India & Ors.
.... hangkhiew, J It is submitted by learned DSGI that the matters have been decided by the Hon’ble Supreme Court when a similar matter had been dismissed vide order dated 28-08-2023, passed in SLP. No. 39888/2022. The same is disputed by the learned counsel for the petitioners. Accord ...
Meghalaya High Court At Shillong
Shillong Co-Operative Urban Bank Limited Vs Sant Kumar Bajoria & Ors.
.... W. Diengdoh, J Learned counsel for the appellant has submitted that the paper book could not yet be prepared and as such, some more time is prayed for. As prayed for, three weeks’ time is allowed. Matter to be listed thereafter. ...
Meghalaya High Court At Shillong
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.
.... st of Nursing Officer in the Institute. However, it is indicated therein that due to the enforcement of the Model Code of Conduct in view of the announcement of the General Elections, the appointment to the waitlisted candidates will be issued by the Institute only after the election process is ...
Meghalaya High Court At Shillong
Odimar Syiemsad Vs State Of Meghalaya & Ors.
.... vide order dated 13-03-2024, the records have been produced by learned counsel for the respondents. However, adjournment is sought on behalf of learned conducting Sr. counsel for the petitioner on the ground of illness. Records to be produced on the next date again. Respondents ...
Meghalaya High Court At Shillong
Dorbar Shnong Sohkymphor Pohshnong Vs J.H.A.D.C. & Ors.
.... ent No.6. Office note indicates that with regard to respondent No. 7, AD card has not returned. Petitioner to obtain status of service on respondent No. 7. Mr. M.L.Nongpiur, learned counsel for the respondent Nos. 1-5 and Mr. E.Nongbri, learned counsel for respondent No. 6 pray for an ...
Meghalaya High Court At Shillong
Dorbar Shnong Laitsohum Vs State Of Meghalaya & Ors.
.... Thangkhiew, J An affidavit has since been filed on behalf of the State respondents, indicating therein that a new water supply Scheme has been put in place. Mr. K.V. Kharlyngdoh, the learned counsel for the petitioner seeks time to obtain instructions and to file rejoinder affidavit. ...
Meghalaya High Court At Shillong
Winstone Marak & 2 Ors. Vs G.H.A.D.C & 5 Ors.
.... AG-JUDGMENT B. Bhattacharjee, J Ms. B. Kharwanlang, learned counsel appearing for the petitioner prays for grant of some time in the matter on the ground that the copy of the death certificate of the petitioner No.1 has not been made available to her. Prayer allowed. List t ...
Meghalaya High Court At Shillong
Kaustav Paul Vs State Of Meghalaya & Ors
.... d that once the report is filed, further steps will be taken. Dr. N. Mozika, learned DSG, appearing for respondent No. 9 submitted that fresh contract has been awarded in so far as the Package Nos. I, II and IV as the contractor who had been allotted with the work had abandoned the work ...
Meghalaya High Court At Shillong
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