Sikha Naug Vs Meghalaya Hindu Mission
.... Singh & Ors., (2012) 8 SCC 701, para 15; and also the case of Liverpool & London S.P. & I Association Ltd. v. M.V. Sea Success I & Anr., (2004) 9 SCC 512, paras 146, 151 and 152 have been cited. 22. In view of the authorities cited above, the learned counsel has submitted th ...
Meghalaya High Court At Shillong
Greater Phulbari Area Deficit School Retired Teachers And Employees Association Vs State Of Meghalaya & Anr.
.... The judgment and order dated 04.08.2023 under challenge in this appeal has been passed by one of us (W. Diengdoh, J). Registry is directed to post this matter before any other Division Bench in which one of us (W. Diengdoh, J) is not a party after obtaining nec ...
Meghalaya High Court At Shillong
Bakul Narzary Vs State Of Meghalaya & Ors.
.... nd that the distance of 25 km as mentioned in Rule 8 has not been adhered to. Though initially a report dated 15.09.2023 had been filed pursuant to the order of this Court dated 17.08.2023 yet another report dated 19.10.2023 has been filed. Even going by that report it can be visualized that the ...
Meghalaya High Court At Shillong
S.K. Md. Aman & Anr. Vs State Of Meghalaya & 3 Ors.
.... ounsel for the petitioner submits that the FIR in Sadar PS Case No. 202(08)2022, quashing of which is sought for in this present matter has been charge sheeted. The learned counsel prays for grant of some time enabling him to go through the charge sheet and take necessary instruction in the matt ...
Meghalaya High Court At Shillong
Levingstone T. Sangma Vs State Of Meghalaya & Ors.
.... DGMENT H. S. Thangkhiew, J Mr. H. Abraham, learned GA for the respondents Nos. 1 to 5, prays for and is allowed further 2(two) weeks’ time to receive instructions. Similar prayer is made by Ms. E.B. Passah, learned counsel for the respondent No. 6. Prayers are allowed. ...
Meghalaya High Court At Shillong
Registrar General, High Court Of Meghalaya Vs State Of Meghalaya
.... owners are entitled to compensation which is not minimal. Learned Senior Advocate would also submit that there was an earlier report submitted by the District Judge pursuant to the order of the Supreme Court but since the report was not satisfactory, the entire matter was directed to be redone ag ...
Meghalaya High Court At Shillong
Moksedur Rahman Vs State Of Meghalaya & Ors.
.... an, learned counsel for the petitioner submits that the notice on the respondent No. 6, has since been served, as such service is complete. She prays that she may be allowed to file affidavit, indicating service. Prayer is allowed. Mr. N. Syngkon, learned GA prays for and is allowed fu ...
Meghalaya High Court At Shillong
George M. Sangma & Anr. Vs State Of Meghalaya & Ors.
.... . Sangma, learned counsel for the petitioners prays that he may be allowed to take fresh steps on the respondents Nos. 5 & 6, inasmuch as, the notice on the respondent No. 5 has returned unserved, and status report is not available with regard to the respondent No. 6. Prayer is allowed, ...
Meghalaya High Court At Shillong
Revd. Himanshu Christian Vs Shilong Pastorate Committee & Anr.
.... has entered appearance today on behalf of the respondent No. 3, as such service is complete. Mr. S. Sen, learned counsel appearing on behalf of the respondent No. 1, prays that the matter may be listed for hearing in the second week of March, 2024. Prayer is allowed, list this matter o ...
Meghalaya High Court At Shillong
Kristina Sangma & Anr. Vs Hobilla Sangma & Ors.
.... T B. Bhattacharjee, J Ms. M. Hajong learned counsel appearing for the respondents No. 3 to 5 prays for grant of some time on the ground that Mr. S. Dey, the learned conducting counsel is on bereavement. The prayer has not been objected to by the petitioner. Prayer allowed. ...
Meghalaya High Court At Shillong
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