Chung Chung Lepcha Vs State Of Sikkim & Ors.
.... Bhaskar Raj Pradhan, J 1. The learned Deputy Solicitor General of India desires a further one week’s time to file their counter-affidavits. Time prayed for is granted to them. One week thereafter, to the petitioner to file rejoinder, if any. 2. List on ...
Sikkim High Court
Swadhi Health Management LLP & Anr Vs State Of Sikkim & Ors.
.... Bhaskar Raj Pradhan, J 1. The learned Assistant Government Advocate for the respondents seeks further one week’s time to file a response to the I.A. No. 01 of 2023. Time prayed for is granted. 2. List on 22.03.2024. ...
Sikkim High Court
Puran Gurung Vs State Of Sikkim & Anr.
.... Bhaskar Raj Pradhan, J 1. The learned Counsel for the Petitioner desires to withdraw the Writ Petition. He is permitted to do so. 2. W.P. (C) No. 02 of 2024 stands disposed of as withdrawn. Pending Interlocutory Application also stands disposed of ac ...
Sikkim High Court
Neptune Holiday Private Limited. Vs State Of Sikkim & Ors.
.... respondent no.4 is taken on record. The learned Assistant Government Advocate for the respondent nos. 1 to 3 as well as learned counsel for the respondent no.5 seeks a week’s time to file their counter-affidavits. Time prayed for is granted. Two weeks thereafter, to the petitioner to file rejoi ...
Sikkim High Court
Phigu Tshering Bhutia Vs Karma Samten Bhutia & Ors.
.... Bhaskar Raj Pradhan, J 1. Mr. Prajwal Rai, appears as Legal Aid Counsel for the respondent nos. 1 to 8. He undertakes to file his Vakalatnama during the course of the day. Permitted. 2. List on 02.04.2024. ...
Sikkim High Court
M/S Lexicon Commercial Enterprises Ltd. Vs Umakanta Sharma & Ors.
.... Bhaskar Raj Pradhan, J 1. Respondent no.1 appears in person. He seeks time to engage a counsel. Two weeks as prayed for is granted. The learned counsel shall come prepared on the next date for final hearing. Respondent nos. 3 and 6 although served have chosen not to appear. 2. ...
Sikkim High Court
Tashi Namgyal Lepcha Vs State Of Sikkim & Ors.
.... AG-JUDGMENT Bhaskar Raj Pradhan, J 1. An adjournment is sought on the ground of personal problem of the learned Government Advocate for respondent nos. 1 to 7. This is 2019 matter. The learned counsel for the parties shall be ready for final arguments on the next date of hearing. ...
Sikkim High Court
Pema Chhoda Sherpa & Ors. Vs State Of Sikkim & Ors.
.... Bhaskar Raj Pradhan, J I.A. No. 03 of 2024 1. An application for adjournment has been filed by the petitioners on the ground that the petitioners desire to take the services of a learned Senior Counsel who is not available today. 2. On his request, list this matter on 03.04.2 ...
Sikkim High Court
Munna Chettri @ Khima Devi Chettri Vs Deepa Chettri
.... AG-JUDGMENT Bhaskar Raj Pradhan, J 1. Heard Mr. Karma Thinlay Namgyal, learned Senior Counsel for the petitioner. Issue notice upon the respondent in Writ Petition as well as in I.A. No. 01 of 2024 subject to filing of requisites within three days. ...
Sikkim High Court
Tulshi Chettri & Anr Vs Deepa Chettri
.... Bhaskar Raj Pradhan, J 1. Heard Mr. Karma Thinlay Namgyal, learned Senior Counsel for the petitioners. Issue notice upon the respondent in Writ Petition as well as in I.A. No. 01 of 2024 subject to filing of requisites within three days. 2. List on 0 ...
Sikkim High Court
Get In Touch With Us
We are here to help. Want to learn more about our services? Please get in touch, we'd love to hear from you!