Phon Lyngdoh & 14 Ors. Vs State Of Meghalaya & 2 Ors.
.... H. S. Thangkhiew, J Mr. S. Sen, learned counsel appearing for the respondent No. 2 and 3 (JHADC) prays for some accommodation due to health reasons. Prayer is allowed. List this matter on 30th April, 2024 for hearing. ...
Meghalaya High Court At Shillong
Rikrak Ch. Momin Vs State Of Meghalaya & 4 Ors.
.... file supplementary affidavit. Today she submits that the said affidavit is in the course of being filed. Additionally, a prayer has been made that the earlier affidavit which had been filed jointly for the respondents No. 3, 4 and 5, inadvertently be allowed to be recalled. Prayer is allow ...
Meghalaya High Court At Shillong
MESEB Pensioners� Association Vs State Of Meghalaya & 4 Ors.
.... NT H. S. Thangkhiew, J Mr. E. Laloo, learned counsel prays that this matter may be adjourned after three weeks, due to the unavailability of the Senior arguing counsel for the petitioner. He submits that rejoinder affidavit be filed in the meanwhile, if so advised. Accordingly, ...
Meghalaya High Court At Shillong
Kwirina Thyrniang Vs State Of Meghalaya & Ors.
.... AAG assisted by Mr. H. Abraham, learned GA for the respondents Nos. 1 & 2, prays for and is allowed further 2(two) weeks’ time to file the affidavit-in-opposition. Mr. T. Dkhar, learned counsel for the respondents Nos. 3 & 4, submits that the affidavit will be filed, in the course o ...
Meghalaya High Court At Shillong
Kwirina Thyrniang Vs State Of Meghalaya & Ors.
.... s for and is allowed further 2(two) weeks’ time to file the affidavit-in-opposition. Mr. T. Dkhar, learned counsel submits that though an affidavit in the main writ petition has been filed, on behalf of both the respondents Nos. 3 & 4, the additional affidavit will be filed in the cours ...
Meghalaya High Court At Shillong
Jingseng Marak & Anr. Vs Garo Hills Autonomous District Council & Ors.
.... application by the respondents, and has admitted the matter for reconsideration. He therefore, prays that in the interim, as the matter has already been fixed before the Assistant Judge, on 26.04.2024, interim directions be passed to keep the proceedings before the respondent No. 2, in abeyance ...
Meghalaya High Court At Shillong
Pynhun Suchiang Vs State Of Meghalaya Represented By The Executive Engineer (WR) Cum Member Secretary, District Level Committee On Ground Water Resources, East Khasi Hills District, Shillong & Ors
.... Supply Scheme, Phase-I, has been commissioned and is providing functional household tap water connection to all residents of the Nongrah village under the Jal Jeevan Mission (JJM) Scheme. Photographs have also been produced showing the connection being provided to the petitioner’s residence, na ...
Meghalaya High Court At Shillong
Mannan Sarker Vs G.H.A.D.C. & Ors.
.... hiew, J Office note indicates that notice is not complete with regard to respondent No. 4. Ms. N.Rajee, learned counsel for the respondent Nos. 1-3 prays for and is allowed further two weeks’ time to file the affidavit. List this matter on 06-05-2024, for affidavit by the responde ...
Meghalaya High Court At Shillong
Navin Chettri Vs State Of Meghalaya & 10 Ors.
.... the petitioner has submitted that since the crux of the matter hinges upon the prescription of the UGC, as to eligibility for the post, an affidavit by the UGC will serve the purpose of clarifying the entire issue. However, Ms. P. Agarwal, learned counsel for the respondent No. 11 submits ...
Meghalaya High Court At Shillong
Neriush M. Sangma Vs State Of Meghalaya & Ors.
.... Cooperative Societies, is due to the fact that a complaint has been received that all the members of the Garo Hills Archery Association have resigned from the Association, except the President, and that the Association stood dissolved. On this instruction, Mr. P.T.Sangma, learned counsel fo ...
Meghalaya High Court At Shillong
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