Golden Gaming International Private Limited Vs Union Of India & Ors.
.... Bhaskar Raj Pradhan, J 1. On the request of the learned Deputy Solicitor General of India, list I.A. No. 02 of 2023 on 16.04.2024 for hearing. 2. The interim order passed on 04.12.2023 shall continue until the next date. ...
Sikkim High Court
Dil Bahadur Subba & Anr. Vs Union Of India & Ors.
.... Raj Pradhan, J 1. The learned counsel for the petitioners submit that the property reflected in the Parcha Khatiyan to claim title is pursuant to gift deed but the same has not been filed. He desires to file the gift deed. A short affidavit along with the document may be filed within a per ...
Sikkim High Court
Aakash Gurung & Ors Vs State Of Sikkim & Ors.
.... the notices have been served to respondent nos. 6, 15, and 23 who are neither present nor are they represented. Un-served notices have been received by the Registry in so far as respondent nos. 5 and 28 are concerned. Consignment details have not been found vis-à-vis respondent nos. 7, 10, 13, 1 ...
Sikkim High Court
Hissey Doma Bhutia & Ors Vs Gram Prasashan Kendra, 10th Aritar Gpu & Ors.
.... DGMENTTAG-JUDGMENT Bhaskar Raj Pradhan, J 1. Counter-affidavits filed by the respondents are taken on record. The learned counsel for the petitioners seeks two weeks time to file rejoinder to the counter-affidavit filed by the respondents. Two weeks as prayed for is granted. 2. ...
Sikkim High Court
Dhan Kumari Pradhan Vs Bigyan Pradhan & Ors
.... Bhaskar Raj Pradhan, J 1. Heard Mr. S. S. Hamal, learned Senior Counsel for the petitioner. Issue notice upon the respondents, subject to filing of requisites within three days. 2. List on 20.03.2024. ...
Sikkim High Court
Hantey Gyatso Kazi Vs State Of Sikkim & Ors.
.... Bhaskar Raj Pradhan, J 1. An adjournment is sought on the medical ground of the learned Senior Counsel representing the appellant. 2. List this matter for hearing on 29.04.2024. ...
Sikkim High Court
Airports Authority Of India Vs State Of Sikkim & Ors.
.... Bhaskar Raj Pradhan, J 1. An adjournment is sought on the medical ground of the learned Senior Counsel representing respondent no.6. 2. List this matter for hearing on 29.04.2024. ...
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 W.P. (C) No. 02 of 2024 stands disposed of as withdrawn.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
Hardik Vinay Dhebar Vs Union Of India & Ors.
.... s time to do so. She also seeks further time to file counter-affidavit. Three weeks time as prayed for is granted. Three weeks thereafter, to the petitioner to file rejoinder, if they so desire. The learned Deputy Solicitor General of India also states that the Union of India has filed a transfe ...
Sikkim High Court
Delta Corp Limited & Anr. Vs Union Of India & Ors
.... s time to do so. She also seeks further time to file counter-affidavit. Three weeks time as prayed for is granted. Three weeks thereafter, to the petitioner to file rejoinder, if they so desire. The learned Deputy Solicitor General of India also states that the Union of India has filed a transfe ...
Sikkim High Court
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