Raju Gupta Vs State Of Meghalaya Represented By The Commissioner & Secretary Department Of Home & Police & Ors.
.... not been fulfilled inasmuch as the materials have not been supplied to the informant/customer nor was the money received by him refunded to her. This clearly indicates an intention to cheat the informant/customer for which the law will have to take its own course. At this juncture, it is prayed ...
Meghalaya High Court At Shillong
Bletstone Rani Vs D. Genesius Syiemiong & Anr.
.... H. S. Thangkhiew, J Appearance has been made on behalf of the respondents Nos. 1 2, by Mr. H. Wanshong, learned counsel vice Mr. V.G.K. Kynta, learned Senior counsel, who prays for 2(two) weeks’ time to file affidavit. Prayer is allowed, list this matter ...
Meghalaya High Court At Shillong
Bangme Ch. Marak Vs G.H.A.D.C & Ors.
.... B. Bhattacharjee, J A request has been made on behalf of the learned counsel for the respondents No. 1, 2 and 3 to adjourn the matter by two weeks. Learned counsel for the petitioner has no objection. Prayer allowed. List this matter after 2(tw ...
Meghalaya High Court At Shillong
M/s J.C. Enterprise Vs Union Of India & 2 Ors.
.... Thangkhiew, J Heard Mr. D. Sahu, learned counsel for the petitioner. Issue notice, returnable in three weeks. Dr. N. Mozika, learned DSGI is present and accepts notice on behalf of all the respondents, so no further notice is called for upon these respondents. List this mat ...
Meghalaya High Court At Shillong
Ram Saini Vs Union Of India & 3 Ors.
.... Heard Mr. S. Pandey, learned counsel for the petitioner. Issue notice, returnable in four weeks. Dr. N. Mozika, learned DSGI is present and accepts notice on behalf of all the respondents, so no further notice is called for upon these respondents. List this matter on 27th May, ...
Meghalaya High Court At Shillong
Devki Nandan Yadav Vs Union Of India & 3 Ors.
.... Thangkhiew, J Heard Mr. S. Pandey, learned counsel for the petitioner. Issue notice, returnable in four weeks. Dr. N. Mozika, learned DSGI is present and accepts notice on behalf of all the respondents, so no further notice is called for upon these respondents. List this ma ...
Meghalaya High Court At Shillong
SM Energenco Limited Vs State Of Meghalaya & Ors.
.... ating the contentions made in the earlier writ petition, the writ petitioner has placed additional grounds to assail the impugned termination order. On hearing the parties and examination of the materials on record, it appears that the matter needs further hearing, apart from the point of m ...
Meghalaya High Court At Shillong
Shillong Club Ltd. Vs Nathaniel Thangkhiew & Anr.
.... ed counsel for the respondents submits that on examination of the paper book, it appears that some attachments have not been typed and are illegible. He further submits that the depositions also are in handwriting. Ms. B. Jyrwa, learned counsel for the appellant prays for and is allowed 2(tw ...
Meghalaya High Court At Shillong
Kelbinson Sangma Vs State Of Meghalaya
.... in this matter is produced before this Court today however some more time is sought for a detailed report to be placed before this Court, particularly with regard to the antecedents of the petitioner. On prayer made the same is allowed. Let the said detailed report be filed within the nex ...
Meghalaya High Court At Shillong
Clever T. Sangma Vs State Of Meghalaya & 4 Ors.
.... JUDGMENTTAG-JUDGMENT H. S. Thangkhiew, J Mr. N.D. Chullai, learned AAG for the State respondents prays for and is allowed two weeks’ further time to obtain instructions. List this matter on 6th May, 2024. It is understood that before the next date, instructions should be rec ...
Meghalaya High Court At Shillong
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