Subhendra Dutta Vs Employees State Insurance Corp. & 3 Ors.
.... phire has been attached and the due amount of Rs.4,43,558/- (Rupees Four Lakhs Forty-Three Thousand and Five Hundred Fifty-Eight) only is being sought to be recovered from the said account. He submits that there being no connection between the said proceedings against the respondent No. 4/Propri ...
Meghalaya High Court At Shillong
Phidapherlin Sohtun & Ors Vs Deputy Commissioner, Chairman Of The Vidyalaya Management Committee & Ors.
.... lost his life tragically by electrocution has brought to the notice of the Court, the circumstances which led to this tragedy. Ms. O.A.I. Bang, learned counsel for the petitioner in her submissions has taken this Court to the photographs annexed to the writ petition, which shows the pitia ...
Meghalaya High Court At Shillong
Sterlite Interlinks Limited Vs State Of Meghalaya & Ors.
.... epts notice on behalf of all the respondents, as such, no further notice is required. The case of the petitioner is that after being awarded with the work for monetization of OPGW Asset, the same was abruptly cancelled by a letter dated 03-04-2024 without any reasons being ascribed. Le ...
Meghalaya High Court At Shillong
Byrnihat Industries Association Vs Meghalaya State Electricity Regulatory Commission &4 Ors.
.... S. Thangkhiew, J Mr. A. Kumar, learned Senior counsel assisted by Mr. A. Kharwanlang, learned counsel appearing on behalf of the respondents No. 3-5, prays that he may be allowed two weeks’ further time to file objection on the maintainability by way of an affidavit. Prayer is allowed ...
Meghalaya High Court At Shillong
M/s Resource Rubber Private Limited Vs Meghalaya State Pollution Control Board & Anr.
.... e air and water quality could not be tested, she further submits that the unit has been sealed by the District Administration, who are not parties in the instant proceedings. Mr. Philemon Nongbri, learned counsel appearing on behalf of the petitioner prays that he may be allowed to implead ...
Meghalaya High Court At Shillong
Ilinda Marbaniang Ripnar Vs North Eastern Hill University
.... davit. It is noted and also submitted by the learned counsel for the petitioner that this is the third time that the respondents have sought for time to file the affidavit. He further submits that the matter concerns vehicles which have put to auction wherein being the successful bidder, th ...
Meghalaya High Court At Shillong
Sheikh Rezaul Islam Vs State Of Meghalaya & Ors.
.... at the affidavit showing service upon the respondent No. 4 will be filed in the course of the day. Mr. K.P.Bhattacharjee, learned GA for the respondents No. 1-3 prays for and is allowed two weeks’ time to file the affidavit. Similar prayer is made by Mr. S.A.Sheikh, learned counsel fo ...
Meghalaya High Court At Shillong
Kamesh Kumar Roy Vs Union Of India & Ors.
.... B. Bhattacharjee, J Mr. K. P. Bhattacharjee, learned counsel appearing for the petitioner prays for grant of some time. Dr. N. Mozika, learned DSGI for the respondents has no objection. Prayer allowed. List this matter after two week ...
Meghalaya High Court At Shillong
St John�s School Whitehall, Shillong Vs Employees Provident Fund Organization, Represented by the Regional P.F. Commissioner � II, Employees Provident Fund Organization, Regional Office, Laitumkhrah Police Point, Shillong, Meghalaya & Ors.
.... to February 1999 is concerned, which has caused the respondent/EPF to issue a revised calculation sheet dated 16.01.2023, the revised rate of damages to be settled by the petitioner/school is found at para 5 of the same extracted as following: “5. Resultantly this writ petition is allowed. ...
Meghalaya High Court At Shillong
Synjuk Nongrep Tympew Mawshun Society & Anr. Vs National Highways & Infrastructure Development Corporation Ltd. & Ors.
.... ENT H.S. Thangkhiew, J An additional affidavit has been filed today by the NHIDCL, respondents No. 1 & 2. Mr. S.Sen, learned GA appearing for the respondents No. 3-11 however submits that he has not received a copy of the same. Let a copy be made over to learned GA. ...
Meghalaya High Court At Shillong
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