Laltanpuii Vs Union Of India & Anr.
.... H. S. Thangkhiew, J Last opportunity is granted to the respondents to indicate the exact amount payable on the goods, which have been found to be illegally seized, but have since been destroyed. List this matter on 11th December, 2023. ...
Meghalaya High Court At Shillong
MESEB Pensioners Association Vs State Of Meghalaya & Ors
.... .S. Thangkhiew, J Affidavit has been filed on behalf of the State respondents. Mr E. Laloo, learned counsel for the petitioner submits that he has just received a copy of the same and prays that he may be allowed to file rejoinder, if necessary within two weeks. Prayer is allowe ...
Meghalaya High Court At Shillong
Melinda Rynthong Vs Pdianghun Thabah
.... ion application. 4. Ms. S.K.Nongrum, learned counsel who has entered appearance on behalf of the respondent submits that the matter is yet to be agitated fully and the final injunction matter is yet to be heard. The same is not disputed by the learned counsel for the petitioner. 5. ...
Meghalaya High Court At Shillong
Umsaw Khwan Village Dorbar & Anr. Vs State Of Meghalaya
.... On prayer made by Ms. K. Gurung, learned counsel for the respondent/State of Meghalaya seeking accommodation on the ground that the conducting Special counsel, Dr. N. Mozika being unable to appear before this Court today, the same not being objected to by the learned senior counsel for the petit ...
Meghalaya High Court At Shillong
Re-Seng Khasi Hima Crematorium Vs State Of Meghalaya
.... perusal of the material on record reflects that the scope of the PIL has been enlarged to cover the facilities with regard to burial and cremation. In this regard a counsel is necessary to assist the Court in this aspect. Accordingly, Dr. N. Mozika who is present in Court has been requested and c ...
Meghalaya High Court At Shillong
Collector, East Khasi Hills District, Shillong Vs Umesh Chandgothia & Ors.
.... JUDGMENT H.S. Thangkhiew, J Records have been received. Parties submit that paper-book will not be necessary, inasmuch as, before the Court of the Special Judge Officer, Shillong, no evidence was led and the matter was disposed of on a technical issue. Accordingly, list this ma ...
Meghalaya High Court At Shillong
Dharmendra Singh Vs Union Of India & 4 Ors
.... e, J Heard learned counsel for the parties. Dr. N. Mozika learned DSGI submits that he has obtained the necessary instruction as required by this Court’s order dated 28.03.2023, and further submits that the respondent may be allowed to place the same before the Court by way of an affidavit. ...
Meghalaya High Court At Shillong
Shaiju PV Vs Union Of India & 4 Ors
.... e, J Heard learned counsel for the parties. Dr. N. Mozika learned DSGI submits that he has obtained the necessary instruction as required by this Court’s order dated 28.03.2023, and further submits that the respondent may be allowed to place the same before the Court by way of an affidavit. ...
Meghalaya High Court At Shillong
Madhu Bajaj & Ors. Vs Bank Of India & 2 Ors
.... at some length. Ms. E.G.S. War, learned counsel appearing for the newly impleaded respondent No.4 submits that the respondent No.4 may be allowed an opportunity to file an affidavit in opposition in the matter and prays for grant of some time. The prayer has not been opposed by the learned couns ...
Meghalaya High Court At Shillong
Withing N. Sangma Vs State Of Meghalaya & 4 Ors
.... ght for accommodation inasmuch as the prayer is made for filing of the response to the petition filed by the petitioner seeking deletion of the names of the respondents No. 2 and 3 from this proceeding. The said response may be allowed to be filed within the next date fixed. Similar prayer is als ...
Meghalaya High Court At Shillong
Get In Touch With Us
We are here to help. Want to learn more about our services? Please get in touch, we'd love to hear from you!
