Teimonlang Lamare & 4 Ors. Vs State Of Meghalaya & 6 Ors.
.... H. S. Thangkhiew, J Mr. W.G.R. Mihsill, learned counsel on behalf of the petitioners prays for and is allowed three weeks’ time to file rejoinder affidavit. List this matter on 27th January, 2025. Interim order passed earlier shall continue until th ...
Meghalaya High Court At Shillong
Vinay S. Thabah Vs State Of Meghalaya & 2 Ors.
.... H. S. Thangkhiew, J Mention has been made on behalf of the arguing counsel for the petitioner who is stated to be unwell for adjournment. List this matter on 29th January, 2025. ...
Meghalaya High Court At Shillong
Joshna Sangma Vs State Of Meghalaya & 6 Ors.
.... H. S. Thangkhiew, J As prayed for, two weeks’ time is granted to the petitioner to file rejoinder affidavit to the affidavit filed by the respondents. List this matter on 13th December, 2024. ...
Meghalaya High Court At Shillong
Mukesh Kumar Singla & Ors Vs Delhi Development Authority & Ors
.... Bench of this Court vide order dated 18.11.2024 passed in W.P.(C) 15909/2024 had directed the representation of the petitioner therein qua construction of Banquet Hall to be decided, by way of reasoned order, within two weeks. 5. A copy of said order was also shown during course of the arg ...
Delhi High Court
Mohd. Rizban Vs Delhi Development Authority Through Its Vice Chairman
.... r did not appear before the Appellate Authority. It is submitted that let the petitioner appear before the Appellate Authority within two weeks and such appeal shall be decided within a period of six weeks to be reckoned from the date he appears before the Appellate Authority. 6. Learned c ...
Delhi High Court
Shyam Sunder Aggarwal Vs Sh P K Srivastatva (Chief Commissioner) & Ors
.... e any comments on the merits of the case. All rights and contentions of the parties are left open.” 3. Learned counsel for respondent No. 1 i.e. Central Vigilance Commission appears on advance notice and informs that the matter was referred to MCD for examining the allegations m ...
Delhi High Court
Rukmani Devi Vs Sh Abhishek Kumar And Ors
.... ice, no further orders are required to be passed.” 3. According to petitioner, nothing has been done by the MCD subsequent to the above said order and unauthorised construction is still going on. 4. Learned counsel for MCD appears on advance notice and submits that against the action ...
Delhi High Court
Daljit Singh And Anr Vs LT Col Dr Yasmin Yusufzai And Ors
.... He lastly states that in view of the statement recorded in para 5 of the order dated 29th July, 2024, the defence raised by the appellants will not survive despite their written statement disputing and contesting the stand, claim, contentions of the plaintiff in toto. 5. Having perused the ...
Delhi High Court
Staff Selection Commission & Ors Vs Upendra Singh
.... en in accordance with law. No order as to costs.” 3. In view of the above, this OA is also disposed of in the light of aforesaid directions. No order as to costs.” 5. At the very outset, we do not see why such an order was even challenged before this Court. All that the lea ...
Delhi High Court
Santosh Singh Golia Vs The Council Of Scientific And Industrial Research & Ors
.... ations, if any, also stand disposed of.” 7. The above order was challenged by the petitioner before the Supreme Court by way of SLP (C) Diary No.4389/2024, which was also dismissed by the Supreme Court on 26 April 2024, specifically stating that the Supreme Court did not find a case for in ...
Delhi High Court
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