Brilliant Bandy B. Marak Vs State Of Meghalaya & Anr.
.... B. Bhattacharjee, J The office note dated 25.09.2023 indicates that notice upon respondent No.2 has returned unserved with a note on the envelope “Refused Returned to sender” . Learned counsel for the petitioner submits that the matter is otherwise ready for hearing. List th ...
Meghalaya High Court At Shillong
Jeljim N. Sangma Vs State Of Meghalaya & Anr.
.... B. Bhattacharjee, J The office note dated 25.09.2023 indicates that notice upon respondent No.2 has returned unserved with a note on the envelope “Refused Returned to sender” . Learned counsel for the petitioner submits that the matter is otherwise ready for hearing. List th ...
Meghalaya High Court At Shillong
Grossfield D. Sangma Vs State Of Meghalaya & Anr.
.... B. Bhattacharjee, J The office note dated 25.09.2023 indicates that notice upon respondent No.2 has returned unserved with a note on the envelope “Refused Returned to sender” . Learned counsel for the petitioner submits that the matter is otherwise ready for hearing. List th ...
Meghalaya High Court At Shillong
Lingbirth B. Marak Vs State Of Meghalaya & Anr
.... B. Bhattacharjee, J The office note dated 25.09.2023 indicates that notice upon respondent No.2 has returned unserved with a note on the envelope “Refused Returned to sender” . Learned counsel for the petitioner submits that the matter is otherwise ready for hearing. List t ...
Meghalaya High Court At Shillong
Manlang Nongkhlaw Vs State Of Meghalaya & Anr.
.... smuch as the postal communication would say so for which an affidavit-of-service has been filed affirming such issuance and the receipt thereof. The respondent No. 2 is yet to appear before this Court. Be that as it may, let the respondent No. 2 appear on the next date fixed. In the meanti ...
Meghalaya High Court At Shillong
Manosha Warjri Vs State Of Meghalaya & 4 Ors
.... T H. S. Thangkhiew, J Oral: This is an application filed by the writ petitioner for withdrawal of the instant Misc. Application with liberty to resort to alternative remedy, if so advised. Misc. Case accordingly stands allowed and disposed of on withdrawal with liberty to se ...
Meghalaya High Court At Shillong
Re � Seng Khasi Hima Crematorium Vs State Of Meghalaya
.... cremation or burial. In particular, such facilities should be available for all the major communities in the State including the tribes; so that the last rites can be performed and traditional customs adhered to with a degree of dignity and in a quiet atmosphere. 3. The matter will appear ...
Meghalaya High Court At Shillong
Leadingstar Khongiawlur Vs Union Of India & Ors
.... behalf of the respondent No. 9. Mrs. N.G. Shylla, learned senior GA appearing on behalf of the State respondents No. 3-7 submits that she is awaiting instructions as regard the filing of the counter affidavit. Mr. V.G.K. Kynta, learned senior counsel who is also the special counsel fo ...
Meghalaya High Court At Shillong
Withing N. Sangma Vs State Of Meghalaya & Ors
.... ively from the array of parties herein, to which Mr. S. Jindal, learned counsel for the respondents No. 2 & 3 submits that he has no objection to the prayer made, but has however prayed that he may be allowed to file a response, if so required. Similarly, the learned counsel for the res ...
Meghalaya High Court At Shillong
Beldari Janardhana Vs Union of India & Ors.
.... G-JUDGMENT B. Bhattacharjee, J Ms. S. Roy learned counsel submits that Mr. R. Jha, learned counsel for the petitioner is not in good health and prays that this matter may be adjourned. Ms. A. Pradhan, learned counsel for the respondent has no objection. Prayer allowed. List this ...
Meghalaya High Court At Shillong
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