Abdul Hashem Sheikh & Ors Vs State Of Meghalaya Represented By The Chief Secretary, Shillong & Ors.
.... t the signatures of some of the complainants had been taken from the villagers by manipulation. 6. It is further submitted that the complaints by one Shri. Jolbahar Ali and Shri. Ashraf Ali, were withdrawn, and that the letters from the Gaonbura and the Headman indicates that the meeting wa ...
Meghalaya High Court At Shillong
Gouranga Debbarma Sub (GD) Vs Union Of India & Ors.
.... the respondents Nos. 1 to 6, prays for and is allowed further 3(three) weeks’ time to file affidavit. Mr. M.L. Nongpiur, learned counsel for the petitioner submits that the status of service on the respondents Nos. 7 to 10, has not yet been received. He further submits that once the same h ...
Meghalaya High Court At Shillong
Syiem Of Sohra Vs Union Of India & Ors.
.... hich customary tolls are being charged by the applicant (The Syiem of Sohra). It is also noted that in the main writ petition i.e. WP(C) No. 114 of 2022, interim orders are operating, which have been upheld up by the Division Bench of this Court in WA No. 23 of 2022. It appears that the District ...
Meghalaya High Court At Shillong
Sunshine Sawkmie Vs Union Of India & Ors.
.... H.S. Thangkhiew, J None appears on behalf of the petitioner. Mr. S.D.Upadhaya, learned counsel for the respondent Nos. 3-5 submits that whatever grievances the writ petitioner has, alternate Civil Court remedy is available. List this matter tomorrow i ...
Meghalaya High Court At Shillong
Riths Trust & Ors Vs State Of Meghalaya & Ors.
.... Even though the State has expressed no objection to the application for impleadment being MC (WPC) No. 59 of 2024, learned counsel appearing for the petitioners in WP(C) No. 364 of 2023 has objection for impleadment in the writ petition. For filing objections to the application for impl ...
Meghalaya High Court At Shillong
CMJ University Vs State Of Meghalaya & Ors.
.... B. Bhattacharjee, J Learned counsel appearing for the parties 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(eight) w ...
Meghalaya High Court At Shillong
Pawan Bawri Vs Union Of India & Ors.
.... NTTAG-JUDGMENT W. Diengdoh, J Mr. R. Debnath, learned CGC has sought for some more time to file the counter affidavit on behalf of the respondent Nos. 1 & 2 on the ground that specific instructions have not yet been received. On prayer made, the same is allowed. List this ma ...
Meghalaya High Court At Shillong
Chairman/Rangbah Shnong, Laitumkhrah Dorbar Shnong, Laitumkhrah, Shillong & Anr. Vs Philamon Mawrie
.... 2. Though submissions have been made that the respondent/Contemnor has violated the orders of the Court, it is seen that, though there might be some materials that point in that direction, however, as the matter is already seized by the Civil Courts presently, any further stated violations or in ...
Meghalaya High Court At Shillong
Miraculous Jyrwa & Anr. Vs Streamlet Khongwir
.... behalf of her senior counsel, who is stated to be unavailable due to personal difficulty. Mr. S. R. Lyngdoh, learned counsel for the petitioner has raised strong objections to the prayer for adjournment. As Mr. H. Nongkhlaw, learned conducting counsel for the respondent is not availa ...
Meghalaya High Court At Shillong
Mathew M. Sangma Vs Garo Hills Autonomous District Council & Ors.
.... he petitioner submitted that a supplementary affidavit has been served to the petitioner but the same is not available on record. The respondents No.2 to 4 are directed to file the supplementary affidavit and the petitioner can file rejoinder to the supplementary affidavit filed by the respondent ...
Meghalaya High Court At Shillong
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