Patel Engineering Limited Vs North Eastern Electric Power Corporation Limited
.... such regard could be reached. The parties have expressly required the Court to name the arbitrator. 3. Since the relevant arbitration agreement provides for a single arbitrator and considering the nature of the disputes, it appears appropriate for the disputes covered by the arbitration agr ...
Meghalaya High Court At Shillong
Patel Engineering Limited Vs North Eastern Electric Power Corporation Limited
.... such regard could be reached. The parties have expressly required the Court to name the arbitrator. 3. Since the relevant arbitration agreement provides for a single arbitrator and considering the nature of the disputes, it appears appropriate for the disputes covered by the arbitration agr ...
Meghalaya High Court At Shillong
Patel Engineering Limited Vs North Eastern Electric Power Corporation Limited
.... such regard could be reached. The parties have expressly required the Court to name the arbitrator. 3. Since the relevant arbitration agreement provides for a single arbitrator and considering the nature of the disputes, it appears appropriate for the disputes covered by the arbitration agr ...
Meghalaya High Court At Shillong
Arun Kumar Sharma Vs Registrar Of Companies
.... B. Bhattacharjee, J Learned counsel for the petitioner submits that the application for compounding of offences filed before the Registrar of Companies are yet to be disposed of and prays for further time. Prayer allowed. List this matter after 4(fou ...
Meghalaya High Court At Shillong
Star Cements Ltd. & 13 Ors Vs Registrar Of Companies
.... B. Bhattacharjee, J Learned counsel for the petitioner submits that the application for compounding of offences filed before the Registrar of Companies are yet to be disposed of and prays for further time. Prayer allowed. List this matter after 4(fou ...
Meghalaya High Court At Shillong
Ridalin Law Vs Jaintia Hills Autonomous District Council & Ors
.... k gate has been annulled. According to the District Council, the check gate is now being managed departmentally by the relevant Council. Further, the District Council informs the Court that the appellant has been summoned for an amicable settlement of the matter and it is more than li ...
Meghalaya High Court At Shillong
Registrar General, High Court Of Meghalaya & Ors Vs State Of Meghalaya & Ors
.... f India that a cost estimate for carrying out the feasibility of extending the runway at Umroi Airport has been submitted to the State and the State is yet to respond. It is hoped that the AAI and the State work out the modalities and complete the necessary inspection within the next couple ...
Meghalaya High Court At Shillong
Union Of India & Ors Vs Constable (General Duty) Shashi Kumar Rajak
.... The respondent is represented. Let the application come up three weeks hence. In the event the delay is condoned, the appeal may be taken up for immediate hearing. List on November 22, 2023. ...
Meghalaya High Court At Shillong
Dorbar Shnong Of Khyllemsangrin Village Vs State Of Meghalaya & Ors.
.... has submitted that the death certificate could not be furnished in Court today since the corrected copy has not yet been received, for which an application has been made before the authorities concerned to obtain the corrected copy. It is prayed that some more time may be allowed in this regard. ...
Meghalaya High Court At Shillong
Dorbar Shnong Of Umthlu Village Vs State Of Meghalaya & Ors.
.... has submitted that the death certificate could not be furnished in Court today since the corrected copy has not yet been received, for which an application has been made before the authorities concerned to obtain the corrected copy. It is prayed that some more time may be allowed in this regard. ...
Meghalaya High Court At Shillong
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