Managing Committee Of Tillapara Girls SSA L.P. School Vs State Of Meghalaya & Ors.
.... nt No. 7 has been filed, and the same is taken note of. As such, notice on all the respondents is deemed complete. Mr. M.R. Marak, learned counsel for the respondent No. 8, prays that he may be allowed further 2(two) weeks’ time to file objections to the application, seeking leave to appeal ...
Meghalaya High Court At Shillong
M/s Jorabat Shillong Expressway Ltd Union Of India Through The Secretary & Ors. @RESPONDENT Vs
.... se, Registration, Taxation and Stamps Department as respondent No. 7, in the main writ petition. 2. As Mr. N. Syngkon, learned GA has already entered appearance on behalf of the said respondent, this Misc. Case stands allowed. Registry is directed to correct the Cause Title and to add the S ...
Meghalaya High Court At Shillong
Antonio Lakiang, Public Information Officer, Governors Secretariat & Anr. Vs State Chief Information Commissioner & Anr.
.... f of the respondent No. 1, and prays that she may be allowed two weeks’ time to file affidavit. Prayer is allowed. It is submitted by Mr. J.N. Rynjah, learned counsel on behalf of the petitioners that service is complete with regard to respondent No. 2 and an affidavit of service wil ...
Meghalaya High Court At Shillong
Kharka Bahadur Thapa & 23 Ors. Vs State Of Meghalaya & Anr.
.... H. S. Thangkhiew, J Mrs. T. Yangi. B, learned AAG assisted by Mr. E.R. Chyne, learned GA on behalf of the respondent No. 1 and Mr. S. Sen, learned counsel on behalf of the respondent No. 2 pray for and are allowed two weeks’ further time to file their respective affidavits. List ...
Meghalaya High Court At Shillong
Shobha Gupta Vs Managing Committee Arya Vidyalaya Secondary U.P & L.P School & 4 Ors.
.... S. Thangkhiew, J Mr. M.L. Nongpiur, learned counsel on behalf of the respondents No. 1 and 2 prays for and is allowed two weeks’ further time to file affidavit. None appears on behalf of the State respondents No. 3-5. List this matter on 11th December, 2024. Interim order pa ...
Meghalaya High Court At Shillong
Council Of Nokmas, Tura Vs State Of Meghalaya & Ors.
.... t is submitted that an affidavit detailing the list of markets, has been filed. Ms. N. Rajee, learned counsel for the respondent No. 2, prays that the matter be adjourned for today, due to the absence of Mr. S. Dey, the arguing counsel. The same is not objected by the learned counsel f ...
Meghalaya High Court At Shillong
Cheritangme K. Marak Vs State Of Meghalaya & 8 Ors.
.... learned counsel on behalf of the petitioner prays that he may be allowed some time to obtain instructions to the affidavit filed by the respondents No. 1-6 and 9. Prayer is allowed. Ms. E.B. Passah, learned counsel submits that affidavit on behalf of the respondents No. 7 and 8 will ...
Meghalaya High Court At Shillong
Teimonlang Lamare & 4 Ors. Vs State Of Meghalaya & 6 Ors.
.... H. S. Thangkhiew, J Mr. W.G.R. Mihsill, learned counsel on behalf of the petitioners prays for and is allowed three weeks’ time to file rejoinder affidavit. List this matter on 27th January, 2025. Interim order passed earlier shall continue until th ...
Meghalaya High Court At Shillong
Vinay S. Thabah Vs State Of Meghalaya & 2 Ors.
.... H. S. Thangkhiew, J Mention has been made on behalf of the arguing counsel for the petitioner who is stated to be unwell for adjournment. List this matter on 29th January, 2025. ...
Meghalaya High Court At Shillong
Joshna Sangma Vs State Of Meghalaya & 6 Ors.
.... H. S. Thangkhiew, J As prayed for, two weeks’ time is granted to the petitioner to file rejoinder affidavit to the affidavit filed by the respondents. List this matter on 13th December, 2024. ...
Meghalaya High Court At Shillong
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