Rajiv Jeferey Mawthoh & 33 Ors. Vs State Of Meghalaya & Ors.
.... ition, inasmuch as, respondent No. 1 is shown as the State of Meghalaya represented by the Chief Secretary, Government of Meghalaya, Personnel & A.R.(B) Department. He submits that the correct designation should be the Commissioner & Secretary, Personnel & A.R. (B) Department. A ...
Meghalaya High Court At Shillong
Ashok Kumar Roy Vs State Of Meghalaya & Ors.
.... ta, learned counsel for the petitioner prays that she may be allowed to file rejoinder to the affidavit filed by respondents No.3-5. She further submits that rejoinder to the affidavit filed by the respondents No. 1 & 2 will not be required. List this matter on 08-08-2024 for admission ...
Meghalaya High Court At Shillong
Harijan Panchayat Committee Vs High Level Committee & Ors.
.... is the submission of the learned counsels that progress has been made as far as the issue of settlement or negotiation between the parties is concerned, however, some more issues are required to be resolved. It is prayed that some more time may be allowed for this matter to be disposed of. It was ...
Meghalaya High Court At Shillong
Danialking Marwein Vs Union Of India & Ors.
.... w, J Ms. B.Jyrwa, learned counsel for the respondents No. 2 & 3 submits that affidavit has since been filed. Mr. M.L.Nongpiur, learned counsel for the petitioner prays for and is allowed two weeks’ time to file rejoinder affidavit. List this matter on 14-08-2024. Interim ...
Meghalaya High Court At Shillong
Jur Kmenlang Suchiang Vs State Of Meghalaya & Ors.
.... A for the respondents today submits that inadvertently submissions had been made on 10-07-2024, that instructions have been received whereas instructions are yet to be received for the instant matter. Accordingly, further two weeks’ time is granted for filing of affidavit. It is expected tha ...
Meghalaya High Court At Shillong
Mannan Sarker Vs G.H.A.D.C. & Ors.
.... 1-3 prays for and is allowed further two weeks’ time to file the affidavit. There is no appearance on behalf of respondent No. 4 today also though in the order dated 10-07-2024, it was recorded that if no appearance is made on the next date on behalf of the said respondent No. 4, the matter ...
Meghalaya High Court At Shillong
Jlen Sohtun & Ors. Vs Khasi Hills Autonomous District Council & Ors.
.... dent No. 4, prays for and is allowed further 2(two) weeks’ time to file affidavit. Mr. T.T. Diengdoh, learned Senior counsel assisted by Mr. R. Kharsyad, learned counsel for the respondents No. 1 to 3, submits that the matter will be better served, if the same is remanded back to the compet ...
Meghalaya High Court At Shillong
Puja Shrivastava Vs State Of Meghalaya, Through The Supdt. Of Police, East Khasi Hills District, Meghalaya & Ors.
.... J Learned counsel for the petitioner seeks permission to withdraw this Misc. Petition with liberty to bring on record the documents appended in this instant matter by filing an additional affidavit in Criminal Petition No. 18 of 2023. Permission sought is granted. This instant Cr ...
Meghalaya High Court At Shillong
Challang M. Marak Vs State Of Meghalaya, Represented By The Chief Secretary To The Govt. Of Meghalaya, Shillong & Ors.
.... H.S. Thangkhiew, J Ms. N.Rajee, learned counsel for the petitioner prays that she may be allowed to withdraw this instant petition with liberty to challenge the order of disposal of representation dated 25th July, 2023. Prayer is allowed. Accordingly, matter stands closed and dispose ...
Meghalaya High Court At Shillong
Welkingsing Suting & 115 Ors. Vs State Of Meghalaya & Ors.
.... s No. 1-5 has produced a set of papers which includes a complaint filed before the Chief Secretary and the report which was furnished by the Registrar, Cooperative Societies, which includes some proceedings. Mr. R.Majaw, learned counsel for the petitioners prays that he may be allowed to o ...
Meghalaya High Court At Shillong
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