Komorrah Limestone Mining Company Limited (KLMC) & Anr. Vs State Of Meghalaya & Ors.
.... Diengdoh, J Mr. M. Lyngdoh, learned counsel has appeared today on behalf of the petitioner but, has however, prayed that on being engaged as such the power could not be filed today and has sought for some time for the same to be filed. Accordingly, on prayer made, matter is adjourned ...
Meghalaya High Court At Shillong
Britila Nongspung Vs State Of Meghalaya & 2 Ors.
.... are mostly official witnesses, as such, it is prayed that at this stage, bail may be granted to the accused person with any conditions fit to be imposed by this Court. 5. Mr. S. Sengupta, learned Addl. P.P while opposing this petition, has submitted that the survivor is apprehensive of the ...
Meghalaya High Court At Shillong
Kelbinson Sangma Vs State Of Meghalaya
.... W. Diengdoh, J On prayer made by the learned counsel for the petitioner, list this matter tomorrow i.e. 30.01.2024. In the meantime, the interim order passed by this Court is further extended until the next date fixed. List accordingly. ...
Meghalaya High Court At Shillong
Md. Abdulla Khandakar & 39 Ors. Vs Union Of India & Ors.
.... dent Nos. 3-5 is also present through Mr. N. Syngkon, learned counsel. However, the learned counsel for the respondent Nos. 1 & 2 is absent. On perusal of the previous order of this Court vide order dated 05.12.2023, it appears that the respondent Nos. 1 & 2 are directed to file the ...
Meghalaya High Court At Shillong
Sainara Nongbet Vs Syiem Of Mylliem & 5 Ors
.... ted that notice issued upon the respondents No. 2, 3 and 4 respectively has not yet been received as reports would indicate. It is prayed that some more time may be awaited for the report to be filed. Mr. N.D. Chullai, learned AAG appearing for the respondent No. 5 has submitted that the O ...
Meghalaya High Court At Shillong
Union Of India & 3 Ors. Vs Ramesh Chander & 10 Ors.
.... 6(six) months. 2. Mr. M. Chanda, learned counsel appearing on behalf of the opposite parties/petitioners, has objected to the prayer made on the ground that this matter has been pending for a very long time as far as the publication of the said Recruitment Rules are concerned and for which ...
Meghalaya High Court At Shillong
Salseng M. Sangma Vs State Of Meghalaya & 2 Ors.
.... B. Bhattacharjee, J Ms. Z.E. Nongkynrih learned GA appearing for the State respondent prays for grant of time to file the affidavit in the matter. The prayer has not been objected to by the learned counsel for the petitioner. Accordingly, list this matter af ...
Meghalaya High Court At Shillong
Dinesh Kumar Mittal Vs Brening Agitok Sangma
.... B. Bhattacharjee, J Mr. L.M. Sangma learned counsel for the respondent prays for further time to file the objection in the matter. The prayer has not been objected to by the learned counsel for the petitioner. Accordingly, list this matter after 2(tw ...
Meghalaya High Court At Shillong
Puja Shrivastava Vs State Of Meghalaya & Ors.
.... jee, J Mr. K. V. Upadhaya, learned counsel appearing for the petitioner submits that he has been engaged recently in the matter and prays for grant of four weeks’ time to prepare the matter. Mr. K. Khan, learned AAG appearing for the State-respondents No. 1 – 3 has no objection. ...
Meghalaya High Court At Shillong
Chandra Mohan Jha Vs State Of Meghalaya
.... B. Bhattacharjee, J Mr. K. Khan learned PP appearing for the State respondent prays for grant of two weeks’ time. Prayer allowed. List this matter after 2(two) weeks. ...
Meghalaya High Court At Shillong
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