Riewad Vicharwant Warjri & Anr. Vs State Of Meghalya & Ors.
.... edings initiated against the Charged Officer. It appears from the last order of the proceedings that the next hearing is fixed on 13.02.2024, for supply of additional documents, as prayed for by the Charged officer. Mr. P. Yobin, learned counsel for the respondent No. 7/Charged officer has ...
Meghalaya High Court At Shillong
Kynjaimon Amse Vs National Highway Authority Of India (NHAI) & Ors.
.... e attended to, on an urgent footing. Mr. S. Sengupta, learned counsel for the respondent No. 1, has prayed that he may be given some time to answer to the averments/statements made in the last affidavit filed by the petitioner, and has produced a communication dated 06.02.2024 signed by th ...
Meghalaya High Court At Shillong
Shirajul Ali Vs State Of Meghalaya
.... sses, two of them having given their statements before the police. 6. The learned Addl. PP has also submitted that the victim was assaulted by a sharp weapon as is evident from the medical report, and accordingly, a case of attempt to murder under Section 307 IPC is made out. Considering the ...
Meghalaya High Court At Shillong
Stephanson Laloo Vs K.H.A.D.C & 7 Ors.
.... S. Thangkhiew, J Heard Mr. N. Syngkon, learned counsel for the petitioner. Issue notice, returnable in three weeks. Mr. V.G.K. Kynta, learned Special counsel for KHADC is present and accepts notice on behalf of all the respondents, so no further notice is called for. List ...
Meghalaya High Court At Shillong
Saleha Begum Vs State Of Meghalaya & Ors.
.... ucation Department, Shillong. It appears that the said representation was taken on board and the same was disposed of, and such disposal was communicated to the petitioner vide communication No. EDN.115/2013/Pt. V/375 dated Shillong, the 31st May, 2022 (Annexure-18 of this petition), whereby she ...
Meghalaya High Court At Shillong
Hedayatullah Kazi Vs State Of Meghalaya & 3 Ors.
.... y submitted by the Principal of Kazi and Zaman College, New Bhaitbari has been rejected. The same is taken on record. As far as the instant review is concerned, the learned GA prays for and is allowed further three weeks’ time to seek specific instructions, as to what rule is applicable in ...
Meghalaya High Court At Shillong
Secretary, Meghalaya Urban Development Authority Vs Urban Shopping Complex Association
.... been submitted by Mr Philemon Nongbri, learned counsel for the petitioner that the learned court of the Assistant District Judge while dismissing the said application had not appreciated the matter in its correct perspective, nor rendered any substantial findings on the points raised in the sai ...
Meghalaya High Court At Shillong
Romilton Pahsyntiew Vs State Of Meghalaya & Ors.
.... n the roadside itself and activities are being carried out on the road itself, which poses a serious hazard to the flow of traffic and to the lives of pedestrians. Similarly also is the case of workshops which are set-up alongside State roads and National Highways, where cars that come for repai ...
Meghalaya High Court At Shillong
Dorbar Shnong Of Mynriang Village. Vs Dorbar Shnong Of Nonghali & Ors.
.... train the petitioner from harvesting any broomsticks from the disputed area. On 30-01-2024, the learned counsel for the writ petitioner had sought two weeks’ time to file the affidavit. Today, neither is the affidavit filed nor is there any appearance on behalf of the petitioner. In t ...
Meghalaya High Court At Shillong
Shillong Co-Operative Urban Bank Limited Vs Sant Kumar Bajoria & 2 Ors.
.... e paper-book, the lower court record since produced before this Court was perused however, it is found that some of the relevant portions of the record are missing, for instance, copies of the exhibits and paper-marks. On submission made, the learned trial court is directed to classify what ...
Meghalaya High Court At Shillong
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