Wordington Nongrum Vs K.H.A.D.C & Ors.
.... nt No. 4, and as such, no formal notice is required to be issued upon the said respondents. The petitioner is however directed to take steps for issuance of notice upon the respondent Nos. 5 & 6 respectively, the same returnable within the next date fixed. The respondents are at liberty ...
Meghalaya High Court At Shillong
Sapin Ch. Barman Vs State Of Meghalaya Represented By The Chief Secretary, Government Of Meghalaya, Shillong & Ors.
.... to the first set of nominees, there is no impediment for the Department to process and release the pension of the writ petitioner. He submits that the second set of nominees is without any proof that there is a legal marriage with the second wife, and a divorce from his first wife. 5. Mr ...
Meghalaya High Court At Shillong
Rikrak Ch. Momin Vs State Of Meghalaya & Ors.
.... the said respondent is still not on board. Mr. K.P. Bhattacharjee, learned counsel submits that due to the ill health of the respondent No. 4, the affidavit could not be filed. He prays that he may be allowed further 3(three) weeks’ to file the same. Prayer is allowed. Ms. E. Wa ...
Meghalaya High Court At Shillong
Chabilal Pradhan Vs Union Of India & Ors.
.... S. Thangkhiew, J As prayed, further 2(two) weeks’ time is granted to Ms. A. Pradhan, learned counsel for the respondents Nos. 1 to 4, and to Mr. S. Chanda, learned counsel for the respondent No. 5, to file affidavit. It is expected that before the next date, the affidavit should be o ...
Meghalaya High Court At Shillong
Helingstar Pyngrope Vs State Of Meghalaya & Ors.
.... card in respect of the respondent No. 3, has not yet been received. The petitioner to obtain the status of service from the Postal authorities before the next date. Ms. S. Bhattacharjee, learned GA submits that the affidavit on behalf of the respondents Nos. 1 & 2, has since been ...
Meghalaya High Court At Shillong
Dasara Suting Vs Woling Lyngdoh, S/o (L) P.Lyngkhoi
.... tioner before this Court. 3. Mr. P.K.Borah, learned counsel for the petitioner has sought to take recourse to Order IX of the CPC which deals with appearance of parties and consequence of non-appearance. Specific mention has been made to Order IX rule 3, which he submits bars the dismissal ...
Meghalaya High Court At Shillong
Dasara Suting Vs Woling Lyngdoh
.... ht under Article 227, patently is not maintainable, inasmuch as, it pertains to a judgment and decree that was passed on 30-06-2015, and was executed on 25-11-2022. No appeal or revision was ever preferred against the said judgment and decree in question, and by this petition under Article 227, ...
Meghalaya High Court At Shillong
Bashanbha Syngkli Vs State Of Meghalaya Represented Through Secretary And Commissioner, Home Police Department, Government Of Meghalaya & Ors.
.... ubmits the learned counsel. It is prayed that this application may be allowed and the petitioner/accused may be enlarged on bail with any conditions to be imposed by this Court. 6. Mr. R. Gurung, learned GA appearing for the State respondent Nos. 1 & 2 has opposed the prayer made by the ...
Meghalaya High Court At Shillong
Bijay Singh Vs State Of Meghalaya & Anr.
.... B. Bhattacharjee, J Mr. R. Kharkrang, learned counsel appearing for the respondent No.2 submits that an objection on behalf of the said respondent would be filed in the matter and prays for grant of some time. Prayer allowed. List this matter after ...
Meghalaya High Court At Shillong
Sunshine Sawkmie Vs Union Of India Represented By The Under Secretary, Ministry Of Textile Government Of India & Ors.
.... MENT H. S. Thangkhiew, J 1. Mr. K. Ch. Gautam, learned counsel for the petitioner on instructions submits that he may be allowed to withdraw the instant writ application with liberty to file afresh, if so advised. 2. Prayer is allowed, accordingly this matter stands closed on wit ...
Meghalaya High Court At Shillong
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