Private Estate Vs M/S Snowlion Industries Limited And Others
.... l enters appearance for the Respondent No.1 today. He undertakes to file Vakalatnama in the course of two weeks’ on grounds that the Respondent No.1 is out of the country and hence, he was unable to take steps in this regard. Paper-Books have been prepared. Let the same be made over to the ...
Sikkim High Court
Bhagirath @ Bhaktaman Biswakarma & Ors. Vs Union Of India & Ors.
.... s been filed but is in defect and would be cured during the course of the day. Permitted. 2. The learned Government Advocate for the respondent nos. 3 to 6 submits that the counter affidavit is ready but he is yet to obtain the signature of the concerned officer who was busy in the electio ...
Sikkim High Court
Sumba Sherpa Vs Union Of India & Ors.
.... s been filed but is in defect and would be cured during the course of the day. Permitted. 2. The learned Government Advocate for the respondent nos. 3 to 6 submits that the counter affidavit is ready but he is yet to obtain the signature of the concerned officer who was busy in the electio ...
Sikkim High Court
Krishna Kumari Chettri & Ors. Vs Union Of India & Ors.
.... s been filed but is in defect and would be cured during the course of the day. Permitted. 2. The learned Government Advocate for the respondent nos. 3 to 6 submits that the counter affidavit is ready but he is yet to obtain the signature of the concerned officer who was busy in the electio ...
Sikkim High Court
State Of Sikkim Vs Pratiksha Rai And Another
.... Respondent No.2 is absent. Notice issued to the Respondent No.2 is returned with the report that the address was insufficient. Learned Additional Public Prosecutor undertakes to furnish the proper address of the Respondent No.2. Let requisites be filed within three days. Issue ...
Sikkim High Court
Subash Gazmer Vs State OIf Sikkim
.... ENTTAG-JUDGMENT Meenakshi Madan Rai, J Learned Counsel appearing on behalf of Learned Counsel for the Appellant verbally seeks time on grounds that the Counsel on record is in bereavement. Not opposed. Considered and ordered accordingly. List on 11-09-2024 as found con ...
Sikkim High Court
Phurba Lepcha Vs State OIf Sikkim
.... nside the victim’s anus as witnessed by PW-1. That, although PW-1 in his Section 164 Cr.P.C statement had stated that the Appellant had inserted his penis inside the victim’s mouth and anus, however before the Court he stated that he had put his finger inside the anus which was not decimated in ...
Sikkim High Court
Phurba Lepcha Vs State Of Sikkim
.... he little finger. There was however no other injury. Anal penetration as such could not be ruled out. Exhibit 2 is the medical report of the minor victim prepared by me. ..............” Although she admitted under cross-examination that tenderness around the anal orifice could be due to var ...
Sikkim High Court
Jai Bahadur Subba And Others Vs SBI General Insurance Company Ltd.
.... . 8 . The Supreme Court in National Insurance Company Limited vs. Balakrishnan and Another (2013) 1 SCC 731 distinguished between “Comprehensive/Package Policy” and “Act Policy” and inter alia observed that; “26. In view of the aforesaid factual position, there is no scintilla of ...
Sikkim High Court
Dhan Bahadur Chettri Vs State Of Sikkim & Ors.
.... 1. Counter affidavit has not been filed by the respondents in spite of giving opportunity twice. The learned Government Advocate for the respondents seeks further time to file counter affidavit. In the circumstances, two weeks time to do so is granted. Two weeks thereafter, to the petitio ...
Sikkim High Court
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