Hamkylla Suchiang & 2 Ors. Vs State Of Meghalaya & Anr.
.... vice Mr. K. Paul, learned standing counsel for MPSC/respondent No. 2 has submitted that the counter affidavit has been filed before this Court. Ms. N. Rajee, learned counsel for the petitioner prays that she may be allowed sometime to file the rejoinder affidavit to the counter affidavit f ...
Meghalaya High Court At Shillong
State Of Meghalaya Vs Synsharieiman Dkhar
.... of Meghalaya has submitted that this matter may be taken up for hearing on the next date. It is also the submission of the learned counsels for the parties that the Court of the learned Judge, District Council Court, Shillong is seisin of the matter, inasmuch as, an application under Secti ...
Meghalaya High Court At Shillong
Phillony R. Marak Vs Garo Hills Autonomous District Council & Ors.
.... and Mr. S.P. Mahanta, learned Senior counsel assisted by Mr. L.M. Sangma, learned counsel for the respondent No. 4. In the course of hearing, Mr. P.T. Sangma, learned counsel for the petitioner prays for grant of some time for further preparation of the matter. Mr. S.P. Mahanta, lear ...
Meghalaya High Court At Shillong
Supiya Khatun Vs State Of Meghalaya & Ors
.... petitioner submits that he may be allowed to advance the concluding part of his argument as far as this matter is concerned. However, in the absence of the learned GA appearing for the State respondent Nos. 1-6, it is prayed that this matter may be adjourned for the day and to be heard on the ne ...
Meghalaya High Court At Shillong
Saidul Rehman Vs State Of Meghalaya & Ors
.... , J Ms. R. Dutta, learned counsel for the petitioner submits that some more time may be given to the petitioner, to file an application for impleadment of the Managing Committee of Pushkarnipara SSA U.P. School. Mr. H. Abraham, learned GA for the respondents has no objection. The ...
Meghalaya High Court At Shillong
Mimie Thina D. Arengh Vs State Of Meghalaya & Ors.
.... round that the conducting Addl. Sr. GA, Mr. H. Kharmih is indisposed for the day. Though, no strong objection has been raised by the learned counsel for the petitioner, this Court would observe that the matter being a very long pending one, it would be incumbent upon the parties to ensure that t ...
Meghalaya High Court At Shillong
Suraj Gupta Vs State Of Meghalaya & Ors
.... GMENTTAG-JUDGMENT B. Bhattacharjee, J Mr. N.D. Chullai, learned AAG assisted by Mr. E.R. Chyne, learned GA appearing for the State prays for grant of 3(three) weeks’ time to enable the State to file affidavit-in-opposition in the matter. Prayer is allowed. List this matter ...
Meghalaya High Court At Shillong
Komanbok Nongbri Vs Theisimery Sun
.... B. Bhattacharjee, J Heard Mr. S.R. Lyngdoh, learned counsel for the petitioner. Issue notice returnable within 3(three) weeks. The petitioner shall take steps for service of notice upon the respondent, within 2(two) days. List this matter after ...
Meghalaya High Court At Shillong
Hillford Thangkhiew Vs State Of Meghalaya & Ors
.... H.S. Thangkhiew, J Ms. B.Kharwanlang, learned counsel appearing for the respondent No. 4 submits that instructions have not been received and prays that she may be allowed further two weeks’ time to file the affidavit. Prayer is allowed. List this matter ...
Meghalaya High Court At Shillong
Kwirina Thyrniang Vs State Of Meghalaya & Ors
.... f respondent Nos. 1 & 2 has still not been filed. Mr. N.D.Chullai, learned AAG assisted by Mr. H.Abraham, learned GA for the respondent Nos. 1 & 2 prays for and is allowed further one week’s time to file the affidavit. Petitioner is also permitted to file rejoinder affidavit to ...
Meghalaya High Court At Shillong
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