Shngain Lamare Vs State Of Meghalaya
.... AG-JUDGMENT B. Bhattacharjee, J Mr. B. Snaitang learned counsel submitted that he has been engaged recently by the petitioner in this matter and requires some time to prepare the case. Learned GA appearing for the State respondent has no objection. Prayer allowed. List this ...
Meghalaya High Court At Shillong
Dhruba Sharma Vs Superintendent Of Central Bureau Of Investigation (ACB), Shillong
.... e petitioner has no objection to the prayer made. It needs to be mentioned herein that this matter has been posted from time to time on the prayer of one or the other party seeking adjournment. Being a very long pending matter, it is incumbent upon the parties to ensure that the matter is ...
Meghalaya High Court At Shillong
Niyanta Purkayastha Vs Superintendent Of Central Bureau Of Investigation (ACB), Shillong
.... e petitioner has no objection to the prayer made. It needs to be mentioned herein that this matter has been posted from time to time on the prayer of one or the other party seeking adjournment. Being a very long pending matter, it is incumbent upon the parties to ensure that the matter is ...
Meghalaya High Court At Shillong
Subhasish Das Gupta Vs Superintendent Of Central Bureau Of Investigation (ACB), Shillong
.... e petitioner has no objection to the prayer made. It needs to be mentioned herein that this matter has been posted from time to time on the prayer of one or the other party seeking adjournment. Being a very long pending matter, it is incumbent upon the parties to ensure that the matter is ...
Meghalaya High Court At Shillong
Faster Bareh Vs State Of Meghalaya
.... TTAG-JUDGMENT B. Bhattacharjee, J Learned counsel appearing for the petitioner submits that the mistake appearing in the paper book has already been corrected. The learned counsel submits that the matter is ready for hearing. As prayed for by the parties, list this matter after 2 ...
Meghalaya High Court At Shillong
Ashwin Patti Vs Union Of India & Ors.
.... B. Bhattacharjee, J This matter appears to be a service matter and as per the rooster not to be taken up by this Court. The matter to be placed before the Hon’ble Chief Justice for appropriate order in this regard. ...
Meghalaya High Court At Shillong
Markus Lyngdoh Vs Meghalaya Transport Corporation
.... and Order dated 21.10.2021 rendered in WP(C) No. 218 of 2021. 2. As per the submissions of Mr. A. Momin, learned counsel vice Mr. S. Sen, learned Standing counsel for MTC, appropriate decision will be taken and the retirement benefits due to the petitioner will be released within 5(five) ...
Meghalaya High Court At Shillong
Tobias R. Marak Vs Hilarius N. Marak & Anr.
.... Senior counsel appearing for the petitioner submits that petitioner does not want to press this petition and makes a prayer for withdrawal of the same. The learned Senior counsel also prays that the petitioner may be given liberty to approach the appropriate authority. Prayer allowed. ...
Meghalaya High Court At Shillong
Sai Suchen Vs State Of Meghalaya & 3 Ors.
.... he narrative of the prosecution case was hampered by the non-production of the sister of the survivor as a witness. 8. The case laws relied upon by the learned counsel appearing for the appellant are not rendered in the context of any sexual offence. The decisions of Sahaj Ram and Others ...
Meghalaya High Court At Shillong
Arkan Lyngdoh Vs Meghalaya Transport Corporation
.... and Order dated 21.10.2021 rendered in WP(C) No. 218 of 2021. 2. As per the submissions of Mr. A. Momin, learned counsel vice Mr. S. Sen, learned Standing counsel for MTC, appropriate decision will be taken and the retirement benefits due to the petitioner will be released within 5(five) ...
Meghalaya High Court At Shillong
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