Teimonlang Lamare & 4 Ors. Vs State Of Meghalaya & Ors.
.... H.S. Thangkhiew, J As prayed for by Ms. Z.E.Nongkynrih, learned GA, further two weeks’ time is allowed to the State respondents to file the affidavit. List this matter on 15-10-2024. Interim order if any, shall continue till the next date ...
Meghalaya High Court At Shillong
Muhammad Ali & Ors. Vs Commissioner Of Customs (Preventive) North Eastern Region & Anr.
.... ned DSGI prays for and is allowed further one week’s time to obtain instructions and file an affidavit. It is expected that within one week, the said instructions/affidavit should be on record. It is further directed that till the next date, no coercive action shall be taken against t ...
Meghalaya High Court At Shillong
M/s City Lights & Equipments Vs State Of Meghalaya & Ors.
.... As prayed for further three weeks’ time is granted to the State respondents to file an affidavit. List the matter on 16.10.2024. ...
Meghalaya High Court At Shillong
Samir Chandra Kar Vs Union Of India & 7 Ors.
.... gkhiew, J Heard Mr. B. Deb, learned counsel for the petitioner. Issue notice. Dr. N. Mozika, learned DSGI assisted by Ms. K. Gurung, learned counsel is present and accepts notice on behalf of all the respondents, so no further is called for upon the respondents. List this m ...
Meghalaya High Court At Shillong
Ilinda Marbaniang Ripnar Vs North Eastern Hill University
.... Thangkhiew, J Heard Mr. N. Khera, learned counsel for the petitioner. Issue notice. Ms. S. Shallam, learned counsel vice Mr. S. Sen, learned counsel is present and accepts notice on behalf of the respondent, so no further is called for upon the respondent. List this matter ...
Meghalaya High Court At Shillong
Birendra Pandit Vs State Of Meghalaya & Ors.
.... dia located at Kamrup, Assam. A communication dated 09.05.2024 has been produced showing that a reminder letter had been issued for examination of the Mobile phone of the deceased Late Muneshwar Pandit. It is not understood as to how so much time has been taken for examination of the ...
Meghalaya High Court At Shillong
Kynjaimon Amse (Since Deceased) Vs National Highways Authority Of India (NHAI) & Ors
.... llowed by the order dated 27.08.2024 has been submitted by the Project Director, National Highways Authority of India and the same is taken on record. Mr. S. Panthi, learned Amicus prays that he may be allowed some time to examine the same and file a response. Prayer is allowed. ...
Meghalaya High Court At Shillong
Megha Cashew Pvt. Ltd. Vs M/s B.R. Industries
.... r. N. Mozika, learned Senior counsel assisted by Mr. M,L. Nongpiur, learned counsel for the appellant. It is submitted by the learned Senior counsel that the amount as directed to be paid in the Registry of this Court i.e. Rs. 1.50 Lakhs, has since been deposited on 02.08.2024. Accordi ...
Meghalaya High Court At Shillong
Jubaraj Boro Vs State Of Meghalaya & 4 Ors.
.... , J Ms. R. Dutta, learned counsel seeks some accommodation due to the absence of the Senior arguing counsel, Mr. K. Paul. She prays that the matter may be listed after one-week. Prayer is allowed. List this matter on 17th September, 2024. She undertakes that in the event, i ...
Meghalaya High Court At Shillong
Mrigendra Barman Vs State Of Meghalaya & Ors.
.... ted by Ms. Z.E. Nongkynrih, learned GA for the State respondents prays for two weeks’ time for filing an affidavit. Though it is stated that the private respondent has been served no appearance has been made on its behalf today. List the matter on 25.09.2024 for affidavit by the State ...
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!
