Jasoda Poudyal Vs State Of Sikkim & Ors.
.... 2 and 4. However, there is a delay of almost four weeks. No application to condone the same has been filed but it is orally submitted that due to the personal ground of the learned Government Advocate it could not be filed on time. The delay is condoned. Counter affidavit is taken on record. Tw ...
Sikkim High Court
Uma Shanker Prasad & Ors. Vs Vijay Kumar Agarwal & Ors.
.... ed by the learned Principal District Judge in an application under section 5 of the Limitation Act, 1963 and Order IX Rule 13 read with section 151 of the Code of Civil Procedure, 1908. However, the applicants had not filed the relevant applications which perhaps would be relevant to be consider ...
Sikkim High Court
Dr. T. M. Thomas Issac Vs Santiago Martin
.... AG-JUDGMENT Meenakshi Madan Rai, J Learned Counsel for the Petitioner submits that on account of personal unavoidable pre-occupation he was unable to prepare this matter and seeks short time. Not opposed. Considered and ordered accordingly. List on 12-08-2024 as found ...
Sikkim High Court
Krishna Bahadur Chettri And Others Vs Rameshwar Mandir Committee
.... Meenakshi Madan Rai, J In terms of the Order of this Court dated 03-05-2024, Paper-Books have been rectified. Learned Counsel for the parties submit that there are no new errors. List for hearing on 27-08-2024 as found convenient by the part ...
Sikkim High Court
Karma Bhutia Vs State Of Sikkim
.... Madan Rai, J Learned Counsel appearing on behalf of Learned Counsel on record submits that the Counsel is engaged in an urgent unavoidable personal matter. Paper-Books have been prepared and made over to Learned Counsel for the parties who submit that no errors are found therein. ...
Sikkim High Court
Tenzing Kelsang Kalden Vs State Of Sikkim And Others
.... on. Having heard Learned Counsel for the Petitioner and Learned Additional Advocate General appearing for the Respondents No.1 and 2, the further disbursement of the Award is stayed till further Orders of this Court. Heard on the Contempt Petition. Learned Additional Advocate Gen ...
Sikkim High Court
M/S Rongnichu Hydro Project Private Limited Vs State Of Sikkim & Ors.
.... oner who is in receipt of the advance copy of the counter affidavit filed by respondent no.6 states that the petitioner does not desire to file any rejoinder to the same. 3. The learned counsel for the petitioner submits that the Rejoinder to the counter affidavit filed by respondent no. 1 ...
Sikkim High Court
Vice President Of M/S Dans Energy Private Ltd. Vs Aditya Kunga Gurung, Through Registered Power Of Attorney
.... N. Rai, learned Senior Counsel for the respondent. The learned Senior Counsel however, submits that the appellant who had been directed to pay damages of an amount of Rs.10,12,440/- with 10% interest has not deposited the said amount or provided security as required under Order 41 Rule 1(3) of ...
Sikkim High Court
Tashi Namgyal Lepcha Vs State Of Sikkim & Ors.
.... TTAG-JUDGMENT Bhaskar Raj Pradhan, J On the request of the learned Government Advocate for adjournment on his personal ground, list this matter for final disposal on 13.08.2024. Since this matter has been pending since 2019 the learned counsel for the parties are requested not to seek ...
Sikkim High Court
Nim Dawa Sherpa And Another Vs Lakpa Sherpa And Others
.... Meenakshi Madan Rai, J Respondent No.1 has filed written objection to I.A. No.01 of 2023. None appears for the Respondents No.2 to 5. The Registry reports that as per the online postal tracking report the item has been “delivered”. List for hearing on the I.A. supra on 05-08- ...
Sikkim High Court
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