State Of Sikkim Vs Prem Bahadur Biswakarma
.... Meenakshi Madan Rai, J Learned Counsel for the parties jointly seek time on grounds of unpreparedness. Considered and ordered accordingly. List on 04-09-2024 as found convenient by the parties. ...
Sikkim High Court
Edward Bara Vs State Of Sikkim
.... adan Rai, J Heard Learned Counsel for the Appellant. Issue Notice to the Respondent. Learned Additional Public Prosecutor is present for the Respondent on advance Notice and waives formal Notice. Admit the Appeal. Call for the records from the Learned Trial Court. ...
Sikkim High Court
Tshering Thendup Bhutia Vs State Of Sikkim
.... llant used to visit his house and they would often eat and drink together. PW-4 (sister-in-law of the victim) also identified the appellant as he was from the same village. According to PW-6 (appellant‟s sister), the house of the victim and their house were close to each other. PW-7 (appell ...
Sikkim High Court
Karna Bahadur Biswakarma @ Karnay Vs State Of Sikkim
.... 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 09-09-2024 as found convenient by the parties. ...
Sikkim High Court
M/S Sicpa India Private Limited & Anr Vs Union Of India & Ors.
.... . Heard the learned counsel for the petitioners. Issue notice upon the respondents. The learned Deputy Solicitor General of India appears on behalf of all respondents accepts notice and waives formal notice thereof. Counter affidavit may be filed within four weeks. Two weeks thereafter, to the ...
Sikkim High Court
Neptune Holidays Private Limited Vs Assistant Commissioner Of Cgst And Cx, Siliguri Audit Circle Vi & Ors.
.... Bhaskar Raj Pradhan, J 1. Heard learned counsel for the petitioner. Issue notice upon the respondents on the question of maintainability of the writ petition. The learned Deputy Solicitor General of India appears on behalf of all respondents accepts notice and waives formal notice t ...
Sikkim High Court
Mahindra Gurung And Others Vs Bhagi Maya Gurung And Others
.... Meenakshi Madan Rai, J Learned Counsel for the Appellants seeks short time to prepare the matter. Not opposed. Considered. List on 13-06-2024. ...
Sikkim High Court
M/S Sicpa India Private Limited & Anr Vs Union Of India & Ors.
.... G-JUDGMENT Bhaskar Raj Pradhan, J 1. Mr. Passang Tshering Bhutia, learned counsel desires to appear on behalf of the petitioners. However, he submits that his Vakalatnama is not on record. He desires to file his Vakalatnama during the course of the day. Permitted. 2. List this ...
Sikkim High Court
Puspa Mishra And Others Vs State Of Sikkim And Others
.... ne of 2020 and should the Learned Advocate General not be available on the next date as well, it is expected that one of the Learned Additional Advocate Generals or any other Counsel from the Office of the Advocate General will be prepared with the matter, failing which the matter shall be heard ...
Sikkim High Court
Swadhi Health Management Llp & Anr. Vs State Of Sikkim & Ors.
.... d rely upon the previous counter affidavit filed by them for which the petitioners have also filed their rejoinder. In such situation the pleading seems to be complete. 2. The learned Government Advocate seeks accommodation of the date of hearing on the ground that the learned Advocate Gen ...
Sikkim High Court
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