Hemlata Agarwal Vs Travel Venture International Respondents Express Pvt. Ltd. And Others
.... f of the Respondents No.1 to 4. Learned Counsel, Ms. Subaksha Pradhan appearing on behalf of Learned Counsel, Ms. K. D. Bhutia, seeks adjournment on grounds that the Counsel on record is indisposed. Not opposed. Considered and ordered accordingly. I.A. No.07 of 2024 stands dispo ...
Sikkim High Court
Srijana Gurung Vs Union Of India And Others
.... esently is beyond the 27 feet that is maintained as the off-set/set back area, from the centre of the road, which is admittedly the norm, for the rest of the highways in the State except in Pakyong District, as per the submissions of the Learned Senior Counsel for the Petitioner. Let the St ...
Sikkim High Court
State Of Sikkim Vs Krishna Prasad Bishwakarma And Another
.... eenakshi Madan Rai, J The Registry reports that service of Notice on the Respondent No.2 could not be effected. Learned Additional Public Prosecutor seeks some time to file requisites in the second address of the Respondent No.2, which he has been able to trace out. Let steps be ...
Sikkim High Court
Deepak Chettri 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 10-06-2024 for hearing as found convenient by the parties. ...
Sikkim High Court
Subash Gazmer 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 05-06-2024 for hearing as found convenient by the parties. ...
Sikkim High Court
State Of Sikkim Vs Ganesh Dhakal
.... eenakshi Madan Rai, J Heard Learned Additional Public Prosecutor for the State-Appellant. Admit the Appeal. Records of the Learned Trial Court in this matter have already been called for in Crl. A. No.14 of 2021 which is a connected matter. List this matter for hearing on 1 ...
Sikkim High Court
Tsheten Tshering Bhutia Vs State Of Sikkim
.... Meenakshi Madan Rai, J Learned Counsel, Ms.Parvin Manger appearing on behalf of Mr. T. R. Barfungpa, Learned Legal Aid Counsel, verbally seeks time on grounds that he had to suddenly leave station. Not opposed. Considered and ordered accordingly. List this matter on 17-0 ...
Sikkim High Court
Ugen Dorjee Bhutia Vs Pankaj Agarwal
.... J Mr. Leada T. Bhutia, Learned Counsel enters appearance today on behalf of the Respondent and has filed his Vakalatnama. Learned Counsel for the Petitioner verbally seeks time on grounds that Learned Senior Counsel, Mr. Jorgay Namka, is out of station. Not opposed. Consider ...
Sikkim High Court
Rinki Vs State Of Sikkim And Others
.... plaint filed by the Petitioner, concerning the jackpot prize claimed by her in draw no.34, dated 17-11-2018, at 10.00 p.m. That, in view of the said circumstance, the Committee report referred to supra be quashed and set aside. That, another Committee shall be constituted by the State-Responde ...
Sikkim High Court
Pema Chhoda Sherpa & Ors. Vs State Of Sikkim & Ors.
.... UDGMENTTAG-JUDGMENT Bhaskar Raj Pradhan, J I.A. No. 04 of 2024 1. An application for amendment of the writ petition has been filed by the petitioner. The learned counsel for the respondents desires to file a response to the same. Three weeks as prayed for is granted. 2. L ...
Sikkim High Court
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