Bernard N. Marak Vs State Of Meghalaya & Anr.
.... s that affidavit of service with regard to the delivery of notice upon respondent No.2 has been filed wherein it has been projected that the respondent No.2 has already received the notice. None appears for respondent No.2. Mr. S. Sengupta, learned Addl. PP submits that some instructi ...
Meghalaya High Court At Shillong
Welkingsing Suting & 115 Ors Vs State Of Meghalaya & Ors
.... H.S. Thangkhiew, J As prayed for, further three weeks’ time is granted to Ms. R.Colney, learned GA for the respondent Nos. 1-5 and Mr. M.Laitmon, learned counsel for the respondent Nos. 6-8 to file their respective affidavits. List this matter on 13- ...
Meghalaya High Court At Shillong
Jeddy Kupar Diengdoh Vs State Of Meghalaya & Ors
.... H.S. Thangkhiew, J Affidavit has since been filed by the respondents. Ms. P.Agarwal, learned counsel for the petitioner prays for and is allowed two weeks’ time to file rejoinder affidavit. List this matter on 19-09-2023. ...
Meghalaya High Court At Shillong
M/s Marbaniang Enterprise Vs Meghalaya Power Distribution Corporation Limited & Ors.
.... ed the Minutes of the meeting held on 28.08.2014, however, he expresses difficulties to conduct the hearing, due to the absence of Mr. S. Sahay, learned GA. Ms. K. Decruse, learned counsel for the petitioner also prays that she may be given some time to enable her to come up with authoritie ...
Meghalaya High Court At Shillong
Khan Bahadur Sheikh Vs G.H.A.D.C. & Ors.
.... H.S. Thangkhiew, J Mr. S.Dey, learned SC for the respondent Nos. 1-4 submits that as the affidavit has not been signed, he could not file the same. He prays for further one week’s time to file the affidavit. Prayer is allowed. List this matter on ...
Meghalaya High Court At Shillong
Amylinda Dkhar Vs State Of Meghalaya & Ors
.... dent Nos. 2-4, so no further notice is required. Mr. Philemon Nongbri, learned counsel for respondent Nos.2-4 to obtain instructions before the next date. It has also been pointed out that the petitioners’ present place of posting and engagement has not been indicated in the cause titl ...
Meghalaya High Court At Shillong
President N.Marak & 2 Ors. Vs Garo Hills Autonomous District Council & Ors
.... able within four weeks. Mr. S.Dey, learned SC is present and accepts notice on behalf of the respondent Nos. 1-4, so no further notice is called for on these respondents. Petitioner to take steps for service of notice on the respondent Nos. 5 & 6 by registered AD within three days. ...
Meghalaya High Court At Shillong
Yunus Nongrum Vs State Of Meghalaya & Ors
.... roduced some written instructions today which show the delay is due to the proceedings which are pending before the Deputy Commissioner, as to the entitlement of the writ petitioner to a Tribal Certificate. She prays that she may be allowed to bring the same on record by way of an affidavit. ...
Meghalaya High Court At Shillong
Regeenal Shylla Vs State Of Meghalaya & Ors
.... and Ms. S.Rumthao, learned counsel vice Dr. N.Mozika, learned Sr. counsel for respondent No. 6, submit that no affidavit will be forthcoming from their side. Mr. A.H.Kharwanlang, learned Addl. Sr. GA for the respondent Nos. 1-4 and Mr. S.Dey, learned counsel for respondent No. 7, pray for f ...
Meghalaya High Court At Shillong
Jebun Nessa Khatun Vs State Of Meghalaya & 8 Ors
.... d to be conducted by the State authorities in connection with the payment of salaries to the teachers of Singimari Girls (SSA) Upper Primary School. The learned counsel submits that the report will be relevant for the purpose of deciding the controversy involved in this matter and accordingly, p ...
Meghalaya High Court At Shillong
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