Emmon Marap, MPS. Vs Riyan Tariang
.... J Mr. P.K. Borah learned counsel is present on behalf of the petitioner. Mr. Choudhury, learned counsel for the respondent submits that the objection on behalf of the respondent has been filed in the matter. It is submitted by both the parties that the matter is ready for hearing. ...
Meghalaya High Court At Shillong
Aktar Ali Vs State Of Meghalaya Rep. By Secy. To The Govt. Of Meghalaya, Education Department, Meghalaya & Ors.
.... B. Bhattacharjee, J Ms. N. Rajee, learned counsel for the petitioner on instruction submits that the petitioner does not want to press this application and prays for withdrawal of the same. In view of the submission, this writ petition stands dismissed o ...
Meghalaya High Court At Shillong
Khrawpyrkhat Riahtam Vs State Of Meghalaya & 3 Ors.
.... -JUDGMENT H. S. Thangkhiew, J Mrs. T. Yangi. B, learned AAG for the State respondents No. 1-3 submits that instructions has been received and she prays that two weeks’ further time is required for filing of affidavit. Prayer is allowed. Accordingly, list this matter on 30th ...
Meghalaya High Court At Shillong
Depali M.Sangma Vs G.H.A.D.C. & Ors.
.... H.S. Thangkhiew, J Though office note indicates that service report has not been received on the proposed respondent, Mr. S.Khyriem however submits that notice has been served. Let the petitioner file a service affidavit indicating service on the respondent sought to be substitute ...
Meghalaya High Court At Shillong
Jomirul Islam Vs State Of Meghalaya & Ors.
.... Thapa, learned counsel for the petitioner submits that due to serious defects in the writ petition, he prays that he may be allowed to withdraw the same with liberty to file afresh, if so advised. 2. The same is not objected by Mr. N.D. Chullai, learned AAG for the respondents. 3. Acco ...
Meghalaya High Court At Shillong
Pretilla N.Sangma Vs State Of Meghalaya Represented By The Commissioner And Secretary To The Government Of Meghalaya, Forest Department & Ors.
.... services of the writ petitioner w.e.f. 19-04-2002 has been agreed to, as such, nothing further remains for consideration. He however, prays that a time frame be given to the respondents to complete the entire process. 2. Ms. N.G.Shylla, learned Sr. GA appearing for the respondents No. 1-4 ...
Meghalaya High Court At Shillong
Kmen Myrchiang & Ors. Vs Dorbar Elaka Satpator, West Jaintia Hills District
.... to the impleadment of the applicant herein as party respondent on the ground that the same notification has been challenged by the said applicant in WP(C) No. 150 of 2024. As all the applications are interconnected, to avoid further confusion, the applicant and 4(four) others shall stand implead ...
Meghalaya High Court At Shillong
Shingbirth R. Marak Vs State Of Meghalaya Represented By Chief Secretary, Meghalaya, Shillong & Ors.
.... y been earmarked for the widening of the said National Highway. 4. Mr. R.Debnath, learned counsel appearing for the NHIDCL respondent No. 6 who is in/charge of the construction has submitted that after the Notification had been issued and the land had been delineated, the petitioner had con ...
Meghalaya High Court At Shillong
Registrar General, High Court Of Meghalaya Vs State Of Meghalaya & Ors.
.... When the matter is taken up for hearing, it is represented by learned counsel appearing for both sides that an approval has been obtained for the purpose of visiting the Paro Airport this week. Hence, at the request of the parties, post the matter on 12.08. ...
Meghalaya High Court At Shillong
Millingstone Khardewsaw Vs State Of Meghalaya Represented By Chief Secretary Of Meghalaya & Ors.
.... ej, learned counsel for the applicant and Mr. K. Khan, learned AAG assisted by Mr. S. Sengupta, learned Addl. PP for the respondents. The respondents have no objection for condoning the delay. Being satisfied with the reasons assigned in the affidavit filed in support of the petition, ...
Meghalaya High Court At Shillong
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