Rubal Islam Vs State Of Meghalaya & Anr.
.... bmitted that a perusal of this petition with the annexures annexed herein, particularly the chargesheet and the statement of the survivor, what is evident is that the survivor had clearly indicated in her statement before the Magistrate under Section 164 Cr.P.C that the accused person had moleste ...
Meghalaya High Court At Shillong
Britila Nongspung Vs State Of Meghalaya & 2 Ors.
.... plainant to be heard, it is, therefore, prayed that one more opportunity may be given to the respondent No. 3 to be heard in this matter. This Court has considered the submission made and would not dwell on the merits of the case at this point of time. However, it may be observed that the Ho ...
Meghalaya High Court At Shillong
Binu Kharsati Vs State Of Meghalaya & Ors.
.... on of the learned counsel that the accused person is the sole earning member of the family with three minor children and any further incarceration would be an assault on his liberty and his legal rights as far as the defence of his case is concerned. It is therefore prayed that this petition may ...
Meghalaya High Court At Shillong
Ngulkholien Khongsai Vs State Of Meghalaya & Anr.
.... rted. The learned counsel for the petitioner in his submission has relied upon the said opinion of the said doctor of NEIGRIHMS to say that it would be fit and proper for the operation, that is, for removal of the implant to be done at the place where the same was inserted that is, at Valle ...
Meghalaya High Court At Shillong
Ngulkholien Khongsai Vs State Of Meghalaya & Anr.
.... ted. The learned counsel for the petitioner in his submission has relied upon the said opinion of the said doctor of NEIGRIHMS to say that it would be fit and proper for the operation, that is, for removal of the implant to be done at the place where the same was inserted that is, at Valley ...
Meghalaya High Court At Shillong
Dashimti Kharkongor Vs Meghalaya Public Service Commission & 4 Ors.
.... el for the respondents No. 1 & 2 has appeared on their behalf. The respondent No. 3 is also represented by Mr. A.H. Kharwanlang, learned Addl. Sr. GA. On prayer made by the learned counsel for the petitioner let notice be issued upon the respondents No. 4 and 5, the same returnable with ...
Meghalaya High Court At Shillong
Dominic Warjri Vs State Of Meghalaya & 10 Ors.
.... Sr. counsel for the petitioner. The respondents No. 1 and 2 are duly represented by Mr. N.D. Chullai, learned AAG. However, the petitioner has made a prayer that he may be allowed to take steps for issuance of notice upon the respondents No. 3-11. As prayed for, the same is allowed. Let not ...
Meghalaya High Court At Shillong
M/s Nagarjun Construction Company Limited (NCC) Vs State Of Meghalaya & Ors.
.... t as it may, it would be incumbent upon the petitioner to satisfy this Court that a petition would lie before this Court, invoking the extraordinary jurisdiction under Article 226 of the Constitution. 6. The learned Advocate General has also led this Court to the terms of the Performance Ba ...
Meghalaya High Court At Shillong
Munna Singh. Vs Union Of India & 2 Ors.
.... election Commission as a party respondent to the writ petition No. 316 of 2020. Ms. K. Gurung, learned counsel appearing for the respondent has no objection to the prayer made. From the averments made in the petition, it appears that the Staff Selection Commission is required to be im ...
Meghalaya High Court At Shillong
Ngulkholien Khongsai Vs State Of Meghalaya & Anr.
.... as it is required. In this regard, it is prayed that this Court may be pleased to direct the trial court to speed up the proceedings. This Court, has considered the submission made by the parties and has referred to its order dated 17.10.2023 to say that as far as the prayer made by the pe ...
Meghalaya High Court At Shillong
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