Bankyrshanlang Jana Nongbet Vs Mangkara Kharkongor
.... B. Bhattacharjee, J None appears for the petitioner. Mr. R. Kharsyad appears for the respondent. List this matter after 2(two) weeks. ...
Meghalaya High Court At Shillong
Istiak Alom Vs State Of Meghalaya & 15 Ors.
.... ct not only the teachers but the fate of the students of those schools who would be benefitted by the appointment of the teachers as per such notice. It is, therefore, not in public interest that the said notice dated 10.01.2024 be put on hold at this point of time, further submits the learned A ...
Meghalaya High Court At Shillong
Mohammad Rizwan Vs State Of Meghalaya & Anr.
.... Issue notice returnable in three weeks. Mr. H. Kharmih, learned Addl. PP appears for respondent No.1 and as such no formal notice is called for in respect of the said respondent. However, petitioner shall take steps for service of notice upon the respondent No. 2 within two days. ...
Meghalaya High Court At Shillong
Indakerri M. Mairom Vs State Of Meghalaya & 2 Ors.
.... lla, learned counsel for the petitioner. Issue notice returnable in three weeks. Mr. N.D. Chullai, learned AAG appears for the respondents No. 1 and 2 and as such, no formal notice is called for in respect of the said respondents. The petitioner shall take steps for service of notice u ...
Meghalaya High Court At Shillong
Wordington Nongrum Vs K.H.A.D.C & 9 Ors.
.... counsel appearing for the petitioner. Issue notice returnable within three weeks. Mr. V.G.K. Kynta, learned Sr. counsel appears for the respondents No. 1,2 and 3 and as such, no formal notice is called for in respect of the said respondents. However, the petitioner shall take steps for ...
Meghalaya High Court At Shillong
Niandro Syiemiong Vs K.H.A.D.C & 6 Ors.
.... titioner contends that some complaint have been filed against him without placing the same before the Durbar Hima of Maharam Syiemship. It is the contention of the petitioner that as per requirement of Section 5 of the Khasi Hills Autonomous District (Nomination and Election of the Syiem, Deputy ...
Meghalaya High Court At Shillong
Dawningstar Kynta Vs Samuel Marwein & Ors.
.... B. Bhattacharjee, J Mr. K. Barua, learned counsel for the petitioner prays for withdrawal of this petitioner with liberty to approach the appropriate forum. Prayer allowed. This revision petition stands dismissed on withdrawal with liberty as pr ...
Meghalaya High Court At Shillong
Britila Nongspung Vs State Of Meghalaya & 2 Ors.
.... e prosecution witness in this case is likely to be completed in the month of January / February, 2024, but the same has not been completed till now and inspite of number of dates having been fixed in the matter, no witness has turned up before the Trial Court in the last two to three dates. He h ...
Meghalaya High Court At Shillong
Satyendra Kumar Jaiswal Vs State Of Meghalaya
.... to appear before the Investigating Officer as he was not well and thereafter, the Investigating Officer or rather the police, had visited his house and had threatened that he will be arrested for non-compliance of the direction of the Investigating Officer. Accordingly, being apprehensive of im ...
Meghalaya High Court At Shillong
Kelbinson Sangma Vs State Of Meghalaya
.... ays that he may be allowed to implead the informant, who has filed the FIR as party respondent in these proceedings. Prayer is allowed. In the meantime, as prayed for by the learned counsel for the petitioner, the petitioner is allowed to go on interim bail till the next returnable date on ...
Meghalaya High Court At Shillong
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