Anand Kumar Ojha Vs Ramesh Kumar Agarwal
.... tructions from the appellant to withdraw the present case. However, he also submits that he does not have written instructions and therefore, a short adjournment may be granted to enable the appellant to appear before this Court personally on the next date or issue written instructions which may ...
Sikkim High Court
Krishna Kharel Vs State Of Sikkim & Ors.
.... or Counsel had raised an important point. It was submitted that the impugned Order dated 12.03.2024 was not preceded by the mandatory show cause notice which ought to have been issued and served. The learned Additional Advocate General having accepted the notice on behalf of the respondents on 2 ...
Sikkim High Court
Anil Chettri Vs State Of Sikkim
.... advance Notice and waives formal Notice. Heard Learned Counsel for the parties on the I.A. supra . Learned Additional Public Prosecutor submits that he has no objection to the condonation of delay of eight days. We have considered the grounds put forth by Learned Counsel for th ...
Sikkim High Court
Lasang Tamang Vs State Of Sikkim
.... he application. Learned Additional Public Prosecutor does not have any objection to the filing of the documents. The documents are taken on record. I.A. No.03 of 2024 stands disposed of. I.A. No.02 of 2024 is an application filed by the Appellant under Section 389(1) of th ...
Sikkim High Court
State Of Sikkim Vs Lall Bahadur Rai
.... 08 was faced with a delay of 312 days by the State in preferring its first appeal before the High Court. The Supreme Court, on grounds of public interest, the impersonal nature of governments, and the ramifications of individual errors on State interest, condoned the delay in filing the first ap ...
Sikkim High Court
Neptune Holiday Private Limited. Vs State Of Sikkim & Ors.
.... learned Additional Advocate General submits that there is no need to file counter affidavit on behalf of the respondent no.1. The learned counsel for the petitioner desires two weeks time to file rejoinder to the counter affidavit filed by the respondent nos. 2, 3 and 4. Two weeks time as praye ...
Sikkim High Court
Sangay Doma Bhutia & Ors. Vs M/S Yama Enterprises Private Ltd & Ors.
.... Bhaskar Raj Pradhan, J 1. List this matter before a Bench in which the undersigned is not a part. 2. The Registry may place the file before the Hon’ble Chief Justice for appropriate orders. ...
Sikkim High Court
Bisleri International Private Limited Vs State Of Sikkim
.... Bhaskar Raj Pradhan, J 1. The learned counsel seeks an adjournment on the ground of personal difficulty of the learned Senior Advocate for the petitioner. 2. Time prayed for is granted. 3. List on 01.05.2024. ...
Sikkim High Court
Dil Bahadur Subba & Anr Vs Union Of India & Ors.
.... s that the property which is to be taken over is his residential house where he resides and therefore, he seeks a reasonable time of at least two months to vacate the house. Two months time sought for seems to be fair and accordingly granted. He shall vacate the residential house within a period ...
Sikkim High Court
Krishna Bahadur Chettri And Others Vs Rameshwar Mandir Committee
.... Meenakshi Madan Rai, J Paper-Books have been prepared and made over to Learned Counsel for the parties, who submit that no errors are found therein. List on 03-05-2024 for hearing as found convenient by the parties. ...
Sikkim High Court
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