Chung Chung Lepcha Vs State Of Sikkim & Ors.
.... ile counter affidavit. However, as per her counter affidavit, was filed on 20.11.2023 itself by the respondent no.4. What ought to have been reflected was that respondent nos.1 to 3 sought time to file counter affidavit and not as recorded in paragraph 1 of the order dated 04.03.2024. The order ...
Sikkim High Court
Rinzing Chonzom Vs State Of Sikkim & Ors
.... , learned Counsel for the petitioner. Issue notice subject to filing of requisites within three days limited to the extent of payment of compensation as estimated by the engineers of the respondent no.4. 2. Mr. Shakil Raj Karki, learned Government Advocate appears on advance notice on beha ...
Sikkim High Court
Prameela Gurung Vs Urmila Manger & Ors.
.... as restoration of the title suit to its stage prior to the compromise. 11. In the said application it was pleaded by the revisionist that:- (i) During the course of proceedings the case file was forwarded to the Mediation Centre on 05.09.2019. (ii) The case file was received from ...
Sikkim High Court
Kumar Tamang @ Hari Kumar Tamang Vs State Of Sikkim And Others
.... as Kumar Tamang, son of late Dhan Man Tamang and not Hari Kumar Tamang as well. Hence, the Petitioner’s claim that Hari Kumar Tamang and Kumar Tamang are one and the same person has no merit. That, as the two Complainants mentioned by the Petitioner supra , withdrew their Complaints within a f ...
Sikkim High Court
Mani Kumar Subba Vs State Of Sikkim & Ors.
.... ENTTAG-JUDGMENT Bhaskar Raj Pradhan, J 1. The learned Government Advocate for the respondents seeks three weeks further time to file counter affidavit to the amended writ petition. Not opposed by the learned counsel for the petitioner. Three weeks time as prayed for is granted. 2 ...
Sikkim High Court
Pema Tenzing Bhutia Vs State Of Sikkim & Ors..
.... ‘X’ and ‘Y’). 2. The Deputy Solicitor General of India appears for the respondent no.4. Mr. Lakhwinder Singh, Deputy Judge Attorney General, ITBP is also personally present in Court. According to them the matter is being pursued by them with the MHA, but because it is the end of the financ ...
Sikkim High Court
Phigu Tshering Bhutia Vs Karma Samten Bhutia & Ors.
.... The learned counsel for the petitioner submits that they do not desire to file rejoinder to the counter affidavit filed by the respondent nos. 1 to 8. Mr. S.K. Chettri, learned Government Advocate for the respondent nos. 9 and 10 also submits that he does not desire to file counter affidavit. ...
Sikkim High Court
Tulshi Prasad Gupta Vs Nathuni Prasad Gupta And Others
.... Meenakshi Madan Rai, J Learned Counsel for all parties jointly seek time on grounds of unpreparedness. Considered. In the circumstances, list this matter on 21-05-2024 as found convenient by the parties. ...
Sikkim High Court
Rudra Prasad Bahun Vs Sikkim Suraksha Samithi & Ors.
.... Bhaskar Raj Pradhan, J 1. The learned Government Advocate for the respondent nos. 2 to 4 seeks further two weeks time to file counter affidavit. Not objected by the learned counsel for the other parties. Two weeks time as prayed for is granted. 2. List ...
Sikkim High Court
Mani Kumar Gurung Vs Govind Khati And Others
.... espondents. Requisites be filed within three days. In the meanwhile, as prayed for, in I.A. No.01 of 2024, which is an application filed by the Appellant seeking stay of the operation of the Order dated 08-03-2024, of the Learned Principal District Judge, Gangtok, in Civil Appeal No.0 ...
Sikkim High Court
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