Madan Subb Vs State Of Sikkim
.... , there is no risk of him violating the terms and conditions, if enlarged on bail, as his conduct before the Learned Trial Court would reveal. That, he is a respectable citizen and has no reason to abscond. That, in fact, his detention in prison would prejudice his family as his son and daughter ...
Sikkim High Court
Chief Engineer, Roads & Bridges Department, Government Of Sikkim Vs KMC Brahmaputra Infrastructure Limited
.... any amount paid under clause (a) or clause (c) of sub-rule (1), interest, if any, shall cease to run from the date of service of the notice referred to in sub-rule (2). (5) On any amount paid under clause (b) of sub-rule (1), interest, if any, shall cease to run from the date of such paymen ...
Sikkim High Court
Padam Bahadur Chettri Vs State Of Sikkim
.... o prove the contents of the birth certificate cannot be faulted.” (ii) On the edifice of the foregoing evidence and discussions, I am of the considered view that the Prosecution has failed to establish that the victim was below twelve years at the time of the offence. Consequently, the Appe ...
Sikkim High Court
Roshni Sinha Roy (Rasaily) Vs Suvranshu Sinha Roy
.... the parties, holding four (4) sittings, which culminated being a success whereby the parties agreed to resolve their issues in terms of a Deed of Settlement entered into by and between the parties on 30th April, 2024. Let the Deed of Settlement, which has been filed in the Court today, be k ...
Sikkim High Court
Kumar Subba Vs State Of Sikkim
.... ai, J Heard Learned Counsel for the Appellant. Issue Notice to the State-Respondent. Learned Additional Public Prosecutor is present for the State-Respondent on advance Notice and waives formal Notice. Admit the Appeal. Call for the records from the Learned Trial Court ...
Sikkim High Court
Ashal Kumar Thapa Vs State Of Sikkim
.... Meenakshi Madan Rai, J Learned Senior Counsel for the Revisionist verbally seeks time on grounds of unpreparedness. Not opposed. Considered and ordered accordingly. List on 02-08-2024 as found convenient by the parties. ...
Sikkim High Court
Chandra Kumar Chettri & Anr Vs Kipu Lepcha
.... d to the impugned order has not been placed either by the petitioners or by the respondent. Sans pleadings and necessary documents it may be extremely difficult to determine the correctness of the order passed by the learned Trial Court. 2. Mr. Sajal Sharma, learned counsel for the petitio ...
Sikkim High Court
Dr. Madan kumar yadav Vs Sikkim University
.... ot to be entertained. 3. The application seeks to place on record six documents: (i) A copy of the EC meeting dated 31.10.2015 (ii) A copy of the notification dated 06.03.2019 by the respondent-University (iii) A copy of the order of JNU dated 18.09.2017 (iv) A copy of the office order of ...
Sikkim High Court
Tshering Dorjee Lepcha Vs Chimbu Lepcha And Others
.... Meenakshi Madan Rai, J Heard Learned Counsel for the Respondents No.1 and 2. Heard Learned Government Advocate for the Respondents No.3 to 5. Arguments concluded. Judgment reserved. ...
Sikkim High Court
State Of Sikkim Vs Krishna Prasad Bishwakarma And Another
.... Meenakshi Madan Rai, J Notice issued to the Respondent No.2 has been returned unserved on account of insufficiency of address. Learned Additional Public Prosecutor seeks some time to take steps in the matter. In view of the submission, list on 24 ...
Sikkim High Court
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