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
Union Of India Vs M/S Mukul Enterprises And Another
.... Meenakshi Madan Rai, J After hearing Learned Counsel for the parties for some time clarification on certain legal points are required. Learned Counsel seek short date for the purpose. List this matter on 06-05-2024. ...
Sikkim High Court
Som Bahadur Rai Vs State Of Sikkim
.... Meenakshi Madan Rai, J Learned Additional Public Prosecutor verbally seeks time on grounds that he was unwell and unable to prepare the matter. Not opposed. Considered and ordered accordingly. List on 31-07-2024 as found convenient by the ...
Sikkim High Court
State Of Sikkim Vs Pema Wangchuk Lepcha
.... student in the same school as PW-1 was also returning home on the same day after attending her school programme and she also boarded the same taxi with PW-1. Her evidence supported the evidence of PW-6. Their evidence is contrary to the evidence of PW-1. (i) In the next leg of his argumen ...
Sikkim High Court
Bisleri International Private Limited Vs State Of Sikkim
.... JUDGMENTTAG-JUDGMENT Bhaskar Raj Pradhan, J 1. The learned Government Advocate for the respondent seeks an adjournment on the ground that the learned Additional Advocate General is unwell and therefore, could not appear before this Court today. Time prayed for is granted. 2. Li ...
Sikkim High Court
Mahindra Gurung And Others Vs Bhagi Maya Gurung And Others
.... of the Respondents No.1 and 2 and has filed her Vakalatnama. I.A. No.02 of 2024 is an application filed by Learned Counsel for the Appellants under Order VI Rule 17 of the Code of Civil Procedure, 1908, seeking to amend the synopsis of the instant Appeal. Not opposed. The appli ...
Sikkim High Court
Sarad Ghaley Vs Chewang Lhamu Bhutia And Others
.... ties have no objection. Accordingly, the name “Jit Bahadur Ghaley” appearing in the 2nd line of sub-paragraph (f) of paragraph 3 at Page No.3, 5th line of sub-paragraph (i) of paragraph 3 at Page No.3, 4th line of sub-paragraph (p) of paragraph 3 at Page No.5 and 14th line of sub-paragraph (t) ...
Sikkim High Court
Ashok Pradhan Vs National Highways And Infrastructure Development Corporation Ltd. & Anr.
.... learned Advocate for the applicant and upon perusing the application for condonation of delay, it appears that sufficient cause has been shown to explain the delay in filing of the appeal and as such, the delay is condoned. The application for condonation of delay is, accordingly allowed. O ...
Sikkim High Court
Nim Dawa Sherpa And Another Vs Lakpa Sherpa And Others
.... of the day. None appears for the Respondents No.2, 3, 4 and 5. The Registry reports that as per the online postal tracking report the item has been “delivered”. Learned Counsel for the Respondent No.1 seeks short date to file response to the application under Section 5 of the Lim ...
Sikkim High Court
M/S SICPA India Private Limited & Anr. Vs Union Of India And Others
.... learned Advocate for the applicant and upon perusing the application for condonation of delay, it appears that sufficient cause has been shown to explain the delay in filing of the appeal and as such, the delay is condoned. The application for condonation of delay is, accordingly allowed. ...
Sikkim High Court
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