Tlingshon Lyngkhoi & Anr. Vs K.H.A.D.C. & Ors.
.... riem, learned counsel has entered appearance on behalf of the respondent No. 5 today. He prays for and is allowed two weeks’ time to file the affidavit. Office note indicates that AD card in respect of respondents No. 4 to 6 is yet to be received. List this matter on 16-08-2024, for af ...
Meghalaya High Court At Shillong
Mayalang Lyngdoh & Ors. Vs State Of Meghalaya & Ors.
.... e Court that the representation filed by the writ petitioner has since been disposed of by an order dated 11th July, 2024, copy whereof has been produced before the Court today. Mr. D.Hynniewta, learned counsel for the petitioner prays that he may be allowed one week’s time to obtain instru ...
Meghalaya High Court At Shillong
Synjuk Nongrep Tympew Mawshun Society & Anr. Vs National Highway And Infrastructure Development Corporation Ltd. & Ors.
.... H. S. Thangkhiew, J This matter is listed today on mention being made by Mr. R. Debnath, learned GGC for the respondents Nos. 1 & 2. It is submitted that the non-appearance on 31.07.2024, was caused due to the illness. Accordingly, the order dated 31.07.2024, stands withdr ...
Meghalaya High Court At Shillong
No. 951298901/HC (GM) Shri Ram Saini, S/o Shri Dula Ram Saini, R/o Papara, Jhunjhunu, Rajasthan 333801 Vs Union Of India & Ors.
.... e name instead of reading Shri Ram Saini was entered as Ram Saini. Further, this Court, it appears, by order dated 27-05-2024, instead of recording the name as Shri Ram Saini, the same was shown as Shree Ram Saini. Learned counsel for the petitioner prays that she may be allowed to enter th ...
Meghalaya High Court At Shillong
Pastamary Khardewsaw, D/O Shri. Elius Lyngdoh Mawlot Vs State Of Meghalaya Through The Commissioner And Secretary To The Govt. Of Meghalaya, Education Department, Shillong & Ors.
.... he respondent No. 5 had calculated the salary as admissible to the petitioner, less the amount she had already been paid for the services rendered. 3. Though there were objections from the part of learned counsel for the petitioner as to the amount, but in consideration thereof, today on i ...
Meghalaya High Court At Shillong
Byrnihat Industries Association Vs Meghalaya Power Generation Corporation Limited Through The Director Generation, Lumjingshai, Shillong, Short Round Road, Meghalaya � 793001 & Ors.
.... 1. This is an application seeking leave to appeal against the order dated 25.06.2024 passed by the learned Single Judge in WP(C) No. 218 of 2024. 2. Leave is granted. 3. Registry is directed to diarize the appeal. 4. MC (WA) No.25 of 2024 stands d ...
Meghalaya High Court At Shillong
Ayub Ali Vs State Of Meghalaya
.... Diengdoh, J On prayer made by the parties, in view of the matter dealing with the issue in question i.e. the applicability of the old Code or the new Code, the same which is pending before the Division Bench of this Court which will decide the procedure to be followed in this case, this mat ...
Meghalaya High Court At Shillong
Thota Mangatayaru Vs State Of Meghalaya & Ors.
.... engdoh, J On prayer made by the parties, in view of the matter dealing with the issue in question i.e. the applicability of the old Code or the new Code, the same which is pending before the Division Bench of this Court which will decide the procedure to be followed in this case, this matte ...
Meghalaya High Court At Shillong
Banmiki Suna @ Lik Suna Vs State Of Meghalaya
.... engdoh, J On prayer made by the parties, in view of the matter dealing with the issue in question i.e. the applicability of the old Code or the new Code, the same which is pending before the Division Bench of this Court which will decide the procedure to be followed in this case, this matte ...
Meghalaya High Court At Shillong
Grainliwel Kharsaw Vs Khasi Hills Autonomous District Council & Ors.
.... imilar matter involving some of the relevant parties herein, for example, the Syiem of Langrin who was since suspended by the KHADC. It is submitted that the appeal pending before a Division Bench has been preferred by the respondent No. 4 herein. Since the matter to be decided by the Division B ...
Meghalaya High Court At Shillong
Get In Touch With Us
We are here to help. Want to learn more about our services? Please get in touch, we'd love to hear from you!
