Vice Chancellor, North Eastern Hill University & Anr Vs Dinesh Bhatia
.... , the process could not be completed as has been directed by this Court within the specific time given. This application is, therefore, preferred with a prayer for extension of time to process and to dispose of the said representation filed by the opposite party. The learned counsel for th ...
Meghalaya High Court At Shillong
Sai Suchen Vs State Of Meghalaya & 3 Ors
.... spondent. The appellant prays for grant of some more time for preparation of the paper book. Prayer allowed. The learned counsel for the appellant submits that an affidavit has been filed showing the status of service of notice upon the respondent No.4 in the matter. As per the affidavit, n ...
Meghalaya High Court At Shillong
Iaineh Nongkhlaw Vs State Of Meghalaya & Ors
.... B. Bhattacharjee, J Mr. B. Khyriem, learned counsel appearing for the petitioner submits that he has instruction to pray for withdrawal of this writ petition. The counsel for the respondent has no objection. Prayer allowed. Writ petition stands dismiss ...
Meghalaya High Court At Shillong
Bina Roy A. Sangma Vs State Of Meghalaya & 3 Ors
.... fresh certificate in favour of the petitioner. 3. Mr. P.T. Sangma, learned counsel for the respondent No. 5, in reply to the submissions of the writ petitioner, has submitted that the respondent No. 5 was legally married to (L) Atul C. Marak, and has also annexed a copy of a Marriage Certi ...
Meghalaya High Court At Shillong
In Re: (Suo Motu): Illegal Mining Of Coal In The State Of Meghalaya Vs
.... The attention of the Court has also been drawn to an order dated 04.10.2023, wherein at paragraph 6 thereof this Court had directed the State to look into the allegations levelled against the private respondent therein and also allowed to file an affidavit to the affidavit filed by the petiti ...
Meghalaya High Court At Shillong
Sostomoni Koch & Ors Vs Garo Hills Autonomous District Council & Ors
.... H.S. Thangkhiew, J Mr D. Hynniewta, learned counsel for the petitioners submits that on examination it appears that rejoinder affidavit is not necessary. Accordingly, list this matter on December 13, 2023 for hearing. ...
Meghalaya High Court At Shillong
Tara Biswakarma Vs State Of Meghalaya & Ors
.... H.S. Thangkhiew, J Ms G.C. Marboh, learned counsel for the petitioner prays for two weeks’ time for filing rejoinder affidavit. Prayer is allowed. List on December 6, 2023. ...
Meghalaya High Court At Shillong
Helena Begom Vs State Of Meghalaya & Ors.
.... Ms T.A. Sangma, learned counsel for the petitioner submits that the status report has been received of service upon the respondent No. 5 and she prays for and is allowed to file an affidavit indicating service. Mr A.M. Pala, learned GA for the respondents prays for and is allowed further ...
Meghalaya High Court At Shillong
Soidur Rahman Mollah Vs State Of Meghalaya & Ors.
.... H.S. Thangkhiew, J As prayed for by Mrs I. Lyngwa, learned GA for the respondent Nos. 1 to 5 and Ms E.B. Passah, learned counsel for respondent No. 6, two weeks’ time is granted to file their respective affidavits. List the matter on December 4, ...
Meghalaya High Court At Shillong
Birendra Pandit Vs State Of Meghalaya & Ors.
.... tigation is still on and prays that the matter may be taken up after two weeks so as to enable her to apprise the Court as to the stage of investigation. Prayer is allowed. It is further provided that the investigating agency, in case they need to contact the petitioner’s family they ...
Meghalaya High Court At Shillong
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