Puja Shrivastava Vs State Of Meghalaya & Ors.
.... e State respondent submits that though an objection has been prepared on behalf of the state, the same could not be filed for want of signature as the concerned officer is not available and prays for grant of some more time. In view of the submission made, the State respondent is allowed an ...
Meghalaya High Court At Shillong
Pradyumna Kumar Borah @ Pradunna Borah Vs State Of Meghalaya & 7 Ors.
.... the respondent No. 2 has been filed showing the delivery of notice upon the said respondent which was made on 16.04.2024. However, he submits that the service of notice upon the respondents No. 5, 6, 7 & 8 could not be effected due to wrong address. The petitioner makes a prayer for grant o ...
Meghalaya High Court At Shillong
Phillony R. Marak Vs G.H.A.D.C & 3 Ors.
.... rtain documents have not been considered by the authorities below while passing the impugned orders. Mr. S. Dey, learned counsel appearing for the respondents GHADC has no ready instruction to reply to the contention and made a prayer for allowing him to produce the entire record of this matter ...
Meghalaya High Court At Shillong
Hima Raid Mynsaw Sirdarship & 13 Ors. Vs K.H.A.D.C & 7 Ors.
.... B. Bhattacharjee, J A request has been made on behalf of Mr. V.G.K. Kynta, learned Sr. counsel appearing for the respondents No. 1, 2, 3 and 6 to adjourn the matter on the ground of ill health. The prayer has not been opposed by the learned counsel for the petitioner. Prayer allowed. ...
Meghalaya High Court At Shillong
Ranjeng G. Sangma Vs Garo Hills Autonomous District Council, Represented By The Secretary Tura & Ors.
.... ne was forthcoming, later vide order dated 21.03.1930, the Deputy Commissioner one N.E. Perry approved the map inclusive of the areas marked ‘A’ of the sketch map, to be of Jelbongpara Akhing. 2. The dispute sought to be raised by the present petitioner is that the said plot ‘A’ was always ...
Meghalaya High Court At Shillong
Bina Roy A. Sangma & Ors. Vs Pablo A. Sangma
.... as there is some urgency in the matter, appropriate directions be issued for expeditious disposal of the same. 2. Mr. P.T. Sangma, learned counsel who has entered appearance today on behalf of the sole respondent submits that there is no urgency, and what the petitioners are seeking is to ...
Meghalaya High Court At Shillong
Dorbar Shnong Of Mawribah Village Vs State Of Meghalaya & Ors.
.... dent No. 6 has submitted that since the respondent is a proforma respondent, no counter affidavit will be filed on behalf of such respondent. The learned counsel for the petitioner has submitted that the counter affidavit on behalf of the State respondent has been filed and has therefore, p ...
Meghalaya High Court At Shillong
Livingstone A. Sangma Vs State Of Meghalaya, Represented By The Secretary To The Govt. Of Meghalaya, Education Department, Shillong & Ors.
.... e has already been in service since the year 2005. 4. Mr. A.Momin, learned GA on behalf of the State respondents No. 1-4, also does not have any objection to the submission made by the learned counsel for the petitioner. 5. Having heard learned counsel for the petitioner, and since it ...
Meghalaya High Court At Shillong
Rajesh Lapang Vs Commissioner of Customs (Preventive) North Eastern Region, CUSTOM HOUSE, 110, M.G. Road, Shillong, Meghalaya-793001 & Ors.
.... el nuts that had been seized, and subsequently sold. He lastly submits that as evidence needs to be led and adduced to prove ownership, no orders are necessary at this stage and the Suit may be allowed to proceed at its own pace. 5. Heard the learned counsels for the parties. 6. It is ...
Meghalaya High Court At Shillong
Dorbar Shnong Of Langja Village Vs State Of Meghalaya & Ors.
.... g for the State respondent has made a prayer for filing of the counter affidavit within the next date fixed as the same could not be filed today. Prayer allowed. Ms. A. Kharshiing, learned counsel for the respondent No. 6 has submitted that since the respondent is a proforma responden ...
Meghalaya High Court At Shillong
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