Teimonlang Lamare & 4 Ors. Vs State Of Meghalaya & 6 Ors.

Meghalaya High Court At Shillong 26 Nov 2024 Writ Petition (C) No. 287 Of 2024 (2024) 11 MEG CK 0006
Bench: Single Bench

Judgement Snapshot

Case Number

Writ Petition (C) No. 287 Of 2024

Hon'ble Bench

H.S. Thangkhiew, J

Advocates

W.G.R. Mihsill, N.D. Chullai, R. Colney

Judgement Text

Translate:

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 the next date.

Madhya Pradesh High Court
Rajesh Shivhare Vs State Of Madhya Pradesh And Others
22 Jan 2026
Madhya Pradesh High Court
Dharmendra Kansana Vs State Of Madhya Pradesh
22 Jan 2026
From The Blog
Madras High Court to Hear School’s Plea Against State Objection to RSS Camp on Campus
Feb
07
2026

Court News

Madras High Court to Hear School’s Plea Against State Objection to RSS Camp on Campus
Read More
Delhi High Court Quashes Ban on Medical Students’ Inter-College Migration, Calls Rule Arbitrary
Feb
07
2026

Court News

Delhi High Court Quashes Ban on Medical Students’ Inter-College Migration, Calls Rule Arbitrary
Read More
Quick Actions
Download PDF Open PDF in New Tab
Case Metadata
  • Ck Citation: (2024) 11 MEG CK 0006
  • Coram: H.S. Thangkhiew, J
  • Bench: Single Bench
  • Advocates: W.G.R. Mihsill, N.D. Chullai, R. Colney
Stay Updated

Subscribe for weekly highlights on judgements, legal insights, and workflow tips.