M/s Gargya Autocity Pvt. Ltd. Vs Ramganjmandi Police Station & Ors.
.... y be allowed to file service affidavit, indicating the same. With regard to the respondent No. 2, it is submitted that though steps had been taken through the Officer In-charge Ramganjmandi Police Station, the same could not be effected, as he is in custody. Mr. M.L. Nongpiur, learned ...
Meghalaya High Court At Shillong
Wanna D. Sangma @ Wanmi & Anr. Vs G.H.A.D.C. & Ors.
.... order dated 04-04-2025 had been issued by the District Council respondents rectifying the names of the parties concerned. She prays that she may be allowed to bring the same on record by way of an affidavit. Prayer is allowed. Ms. E.Dkhar, learned counsel for the respondents No. 1 & 2 ...
Meghalaya High Court At Shillong
Paul Leong Vs Archdiocese Of Shillong
.... ix) months from the date of initiation of the same. In this regard, this High Court has also issued relevant notification bringing the same to the notice of the Trial Courts within this High Court. This being the case, though there is no interim order passed in this instant petition, the le ...
Meghalaya High Court At Shillong
Bimalendu Roy Vs Commissioner Of Customs (Preventive), North Eastern Region, CUSTOM HOUSE, 110 M.G. Road, Shillong-793001, Meghalaya
.... 7 and of his son’s Vehicle being AS-24C-2275. 3. As the final order has been passed setting aside the seizure of betel nuts as pleaded in the case, it is but natural corollary that the Security Deposit, which has been furnished also should be refunded to the petitioner. 4. It is noted ...
Meghalaya High Court At Shillong
Freeman Sing Syiem Vs Union Of India & Ors
.... lication being MC[WP(C)] No. 75 of 2025, it is noticed that in the cause title, the name of the respondent No. 6 was given as the Syiem of Sohra, Sohra Syiemship, who incidentally is also the applicant herein. It is therefore prayed that this instant application may be allowed to be withdrawn wi ...
Meghalaya High Court At Shillong
State Of Meghalaya Represented By The Commissioner And Secretary, Community And Rural Development, Shillong & Others Vs Jolian Marak
.... a RA bill, usually 113 of the Limitation Act, 1963, applies. This Article provides that where no period of limitation is provided in the schedule, time would be three years from when the right to sue accrues. It would have to be seen when the running accounts bills could be claimed to be payable ...
Meghalaya High Court At Shillong
Yoowanphi Syngkon & Ors Vs State Of Meghalaya Represented By The Public Prosecutor
.... d to the petitioners with conditions set therein. 5. Today, when the matter was called up, the learned PP had produced the latest status report of the Investigating Officer and has pointed out that, it is the finding of the Investigating Officer that the petitioners are cooperating in the ...
Meghalaya High Court At Shillong
Dao Chwa Challam Vs State Of Meghalaya & 3 Ors.
.... S. Thangkhiew, J Mr. E.R. Chyne, learned GA for the State respondents prays that the matter may be adjourned to after one-week. Ms. M. Hajong, learned counsel for the petitioner has no objection, but submits that the same should be a fixed matter after one-week. Prayer is allow ...
Meghalaya High Court At Shillong
Helingstar Pyngrope Vs State Of Meghalaya & 2 Ors.
.... presently there is no vacancy in the department and that the case of the petitioner for engagement on temporary/contractual basis will be considered, if any vacancy arises in future. The communication is noted and taken on record. Ms. B. Sun, learned counsel for the writ petitioner ho ...
Meghalaya High Court At Shillong
State Of Meghalaya & Anr Vs Khasi Hills Archery Sports Institute (KHASI) & 3 Ors
.... , J As prayed for by Mr. S. Sen, learned Sr.GA appearing for the petitioner and not objected to by Mr. M.L. Nongpiur, learned counsel appearing for the respondent No.1, Mr. B. Iawim, learned counsel appearing for the respondent No.2 and Mr. C.C.T. Sangma, learned counsel appearing for the r ...
Meghalaya High Court At Shillong
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