Niandro Syiemiong Vs Kynsaibor Nandah Syiem
.... W. Diengdoh, J Prayer for adjournment is made on behalf of the conducting senior counsel for the petitioner, Mr. T.T. Diengdoh, who is stated to be on leave on personal ground. On prayer made, the same is allowed. List this matter after 3(three) w ...
Meghalaya High Court At Shillong
CMJ Foundation Vs State Of Meghalaya
.... B. Bhattacharjee, J Learned counsel appearing for the State respondent submits that the connected matter pending before the Apex Court having bearing in the instant case is yet to be disposed of. In view of the submission, list this matter after 8(eig ...
Meghalaya High Court At Shillong
Wanphai Masharing Vs State Of Meghalaya & Ors.
.... Diengdoh, J Mr. L. Syiem, learned counsel for the petitioner has submitted that the notice issued upon the respondent Nos. 2 & 3 have been received, however, it is prayed that some time may be allowed for the affidavit of service to be filed in this regard. As prayed for, the same is al ...
Meghalaya High Court At Shillong
Tamsin T. Sangma & Ors Vs State Of Meghalaya Represented By Its Commissioner And Secretary, Social Welfare Department, Shillong & Ors.
.... ey have put in a long period of continuous service, which was satisfactory and also had undergone various in-service trainings. However, this request was denied on the ground that, the petitioners should qualify themselves through an examination. 5. The respondent No. 2, then again by anoth ...
Meghalaya High Court At Shillong
Karthikeyan B. Vs Union Of India Represented By The Secretary To The Government Of India Ministry Of Home Affairs North Block, New Delhi � 110001 & Ors.
.... ika, learned DSGI assisted by Ms. A.Pradhan, learned counsel for the respondents has also concurred the submission that the matter stands covered. 3. Accordingly, in terms of the judgment and order dated 05-04-2024, passed in WP(C). No. 291 of 2023, the respondents are directed to examine th ...
Meghalaya High Court At Shillong
Sita Kaur Vs Union Of India & Ors.
.... B. Bhattacharjee, J On the request made by the learned CGC, further two weeks time is allowed for filing the affidavit as required by the previous order of this Court. List this matter after 2(two) weeks. ...
Meghalaya High Court At Shillong
Godfrey Albert Decker Vs State Of Meghalaya & Anr.
.... MENTTAG-JUDGMENT B. Bhattacharjee, J Mr. R. Gurung, learned counsel for the petitioner submits that he needs some time to enlighten the Court on the question as to whether stay of a foreign national can be legalized by subsequent grant of visa. Prayer allowed. List this mat ...
Meghalaya High Court At Shillong
Nur Alom Siddik S/o (L) Abdul Monnaf Vs Garo Hills Autonomous District Council, Represented By iIs Secretary, Executive Committee, West Garo Hills District, Tura & Ors.
.... Gaonbura. 4. Mr. S. Deb, learned counsel has further submitted that the inquiry could not be conducted due to the disturbances created from both sides, i.e. from the side of the petitioner and the respondent No. 4. He prays that directions be issued to bind the petitioner and the responden ...
Meghalaya High Court At Shillong
Office Of The Syiem Of Nobosohphoh Vs Josingwel Paliar & Anr.
.... . Thangkhiew, J This is an application for vacating/modifying the interim order dated 02.05.2024, by the respondent No. 1/Applicant. Mr. M.L. Nongpiur, learned counsel for the Petitioner/Opposite Party prays for two weeks’ time to file objection. The same is allowed. List this ma ...
Meghalaya High Court At Shillong
Supiya Khatun Vs State Of Meghalaya & Ors.
.... W. Diengdoh, J Accommodation has been sought for by Mr. H. Abraham, learned GA appearing for the State respondent on the ground that the conducting GA, Mr. K.P. Bhattacharjee is indisposed for the day. The prayer not being objected to by the learned counsel for the petitioner, matter is a ...
Meghalaya High Court At Shillong
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