Jayalaxmi Brahmacharimayum Vs Union Of India & Ors.
.... ted that one of my relative is appearing on behalf of the petitioner in WP(C) No. 123 of 2024. The learned counsel, accordingly, prays for listing these cases before another bench. In view of the submission made above, registry is directed to list these cases on 14-07-2025 before another b ...
Manipur High Court (Imphal)
Nongthombam Rocky Singh Vs Punjab National Bank & Ors.
.... TAG-JUDGMENT Ahanthem Bimol Singh, J Mr. L. Gunindro, learned counsel appearing for the respondents prays for taking up this matter after the ensuing Summer Vacation. Mr. N. Vijay Kumar, learned counsel appearing for the petitioner has no objection. As prayed for, list this ...
Manipur High Court (Imphal)
K. Basanta Singh Vs State Of Manipur & Ors.
.... ed by this Court, he has received the relevant Government file in respect of WP(C) No. 27 of 2016 and WP(C) No. 25 of 2021. However, it has been submitted by the learned GA that the Government file in connection with WP(C) No. 580 of 2023 is yet to be received. Accordingly, a prayer has been made ...
Manipur High Court (Imphal)
Laithangbam Robin Vs Yengkhom Nimaichand Alias Yaima Singh
.... Ahanthem Bimol Singh, J Mr. Ashok, learned counsel appearing for the respondent prays for taking up this matter after two weeks. Mr. N. Vijay Kumar, learned counsel appearing for the petitioner has no objection. As prayed for, list this case again o ...
Manipur High Court (Imphal)
Elangbam Sabitri Devi Vs Meisnam Amuba Singh & Anr.
.... ENTTAG-JUDGMENT Ahanthem Bimol Singh, J Md. Shakir Khan, learned counsel appearing for the petitioner prays for taking up this matter in the next week. Mr. Ng. Premkumar, learned counsel appearing for the appellant/ respondent has no objection. As prayed for, list these cas ...
Manipur High Court (Imphal)
Monlang Shabong Vs Meghalaya Transport Corporation
.... arely covered by the Judgment and Order dated 21.10.2021 rendered in WP(C) No.218 of 2021. Mr. S. Sen, learned standing counsel for the respondent/MTC submits that appropriate decision will be taken and the retirement benefits due to the petitioner will be released within 5 (five) months f ...
Meghalaya High Court At Shillong
Kolash Shylla Vs Meghalaya Transport Corporation
.... rely covered by the Judgment and Order dated 21.10.2021 rendered in WP(C) No.218 of 2021. Mr. S. Sen, learned standing counsel for the respondent/MTC submits that appropriate decision will be taken and the retirement benefits due to the petitioner will be released within 5 (five) months fr ...
Meghalaya High Court At Shillong
Fedalis Kharsahnoh Vs Meghalaya Transport Corporation
.... arely covered by the Judgment and Order dated 21.10.2021 rendered in WP(C) No.218 of 2021. Mr. S. Sen, learned standing counsel for the respondent/MTC submits that appropriate decision will be taken and the retirement benefits due to the petitioner will be released within 5 (five) months f ...
Meghalaya High Court At Shillong
Philip Syiemlieh Vs Meghalaya Transport Corporation, Represented By The Managing Director, East Khasi Hills District, Police Bazar, Shillong-793001, Meghalaya
.... arely covered by the Judgment and Order dated 21.10.2021 rendered in WP(C) No.218 of 2021. Mr. S. Sen, learned standing counsel for the respondent/MTC submits that appropriate decision will be taken and the retirement benefits due to the petitioner will be released within 5 (five) months f ...
Meghalaya High Court At Shillong
Hanalinda Nongtnger Vs State Of Meghalaya Through District Medical And Health Officer, West Khasi Hills, Nongstoin
.... stated to be the second wife of the deceased employee for which the petitioner is seeking grant of terminal benefits. 2. Same is not objected to by the learned GA appearing for the State respondent. 3. Accordingly, Smti. Phildaris Amora as indicated in para 6 thereof, shall be implea ...
Meghalaya High Court At Shillong
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