Santimai Muthliang Bhoi D/O (L) Atilma Muthliang Bhoi Of Mawiong Mawlai, Shillong East Khasi Hills District, Meghalaya Vs Judy Muthliang Bhoi D/O(L) Alma Muthliang Bhoi Of Damsite, Umiam P.S, Ri-Bhoi District, Meghalaya
.... 6.Who is entitled to inherit the suit property according to Khasi Custom? 17.Whether the defendant is liable to be evicted from the suit property? 18.To what relief/reliefs are parties entitle to? 4. From a perusal of the above-mentioned issues, it can be seen that with regard to ...
Meghalaya High Court At Shillong
Kartush R. Marak Vs John Marak
.... ection petitioner for intentionally giving false evidence, for the purpose of being used in the judicial proceedings before this Hon’ble Court. Heard the learned counsel for the applicant, as also the learned counsel for the respondent/election petitioner. Mr. S. Jindal, learned couns ...
Meghalaya High Court At Shillong
Niandro Syiemiong Vs K.H.A.D.C. & Ors.
.... gkhiew, J At the request of Ms. M. Hajong, learned counsel for the petitioner, list this matter on 25.11.2024. Mr. S. Marpan, learned counsel submits that he has been newly engaged to appear on behalf of the respondents Nos. 1 to 4. He prays that his name be shown in the Cause List. ...
Meghalaya High Court At Shillong
D.S. Chauhan Vs Union Of India & Ors.
.... learned counsel for the petitioner has once again sought for time to file the rejoinder affidavit to the counter affidavit filed by the respondent on the ground that the petitioner, who is presently posted in Manipur could not be contacted in view of the prevailing situation therein. On prayer ma ...
Meghalaya High Court At Shillong
Kaustav Paul Vs State Of Meghalaya & Ors.
.... development in the acquisition exercise and so on. Such report has been filed in Court and duly considered by us. We have also heard Dr. Mozika, learned DSG appearing for NHIDCL. From the submissions of Mr. K. Khan, learned AAG and learned DSG, the following facts are brought to ligh ...
Meghalaya High Court At Shillong
Baniarap Snaitang Vs State Of Meghalaya & Ors.
.... tober, 2024 has been filed in Court and taken on record. Learned counsel appearing for the petitioner wants time to consider the report. We allow such prayer. List this PIL once again on 27th November, 2024. Any response to the action taken report may be filed by way of an affidavit b ...
Meghalaya High Court At Shillong
Union Of India & Anr. Vs L/3500937, Hav/Elect, S. Arnold Singh & Ors.
.... us application on 5th December, 2024. As there are more than 100 respondents, formal issuance and service of notice is waived. Advocate-on-Record for the appellant shall effect dasti service on the learned Advocate representing the respondents by delivering one copy of the cause papers ...
Meghalaya High Court At Shillong
Kwin Nongsiej & Ors. Vs State Of Meghalaya, Represented By The Chief Secretary, Government Of Meghalaya, Shillong & Ors.
.... That the Petitioner should abide by all the village rules and regulation. 2. That the Petitioner must cooperate with the Sordar of the village and the Executive Committee which has been elected by the member of the village. 3. That the Petitioner must maintain cordial relationship with ...
Meghalaya High Court At Shillong
Bina Roy A. Sangma & Ors. Vs Ismail Ch. Marak
.... itten Statement. As such, an application under Order 7 Rule 11 can be filed before the filing of a written statement, and Courts are bound to dispose of the same first before proceeding with the trial. In this context the decision rendered by the Supreme Court in the case of R.K.Roja vs. U.S. R ...
Meghalaya High Court At Shillong
Sadiya Akthar & Ors. Vs State Of Meghalaya, Represented By Secretary, Home (Political) Department, Government Of Meghalaya, Shillong & Ors.
.... ; 20,000/- (Rupees twenty thousand) with two sureties of like amount. 4. Mr. J. Shylla, learned counsel for the petitioners has submitted that it is because of such conditions that this Court is now approached with a prayer for modification of the same, inasmuch as, the petitioners are able ...
Meghalaya High Court At Shillong
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