Lasang Tamang Vs State Of Sikkim
.... Meenakshi Madan Rai, J Heard Learned Counsel for the Appellant. Admit the Appeal. Call for the records from the Learned Trial Court. Let Paper-Books be prepared. ...
Sikkim High Court
Ram Bhakta Rai @ Ram Kumar Rai @ Bhaktey Vs State Of Sikkim
.... nakshi Madan Rai, J Ms. Gita Bista, Learned Counsel appearing on behalf of Ms. Puja Lamichaney verbally seeks time on grounds that the Counsel on record is unable to appear before this Court on account of ill-health. Not opposed. Considered and ordered accordingly. List on ...
Sikkim High Court
Ashok Subba Vs State Of Sikkim
.... arma has been appointed as Learned Legal Aid Counsel by the Sikkim State Legal Services Authority for the Appellant. Mr. Safal Sharma is accordingly permitted to withdraw his Vakalatnama. Mr. R. C. Sharma undertakes to file his Vakalatnama during the course of the day. Paper-Books ...
Sikkim High Court
Ganga Maya Chettri Vs District Collector, Gangtok, Sikkim & Ors.
.... ks to appear on behalf of the respondent no.3 and desires to file Vakalatnama during the course of the day. Permitted. Mr. Safal Sharma, learned counsel seeks to file counter affidavit on behalf of respondent no.3. Three weeks time as prayed for is granted. 2. Counter affidavit has not be ...
Sikkim High Court
Mamta Gurung And Others Vs Chief Secretary And Others
.... hi Madan Rai, J None present for the Respondents No.5 to 11 despite knowledge of the date, the Counsel for the said Respondents has elected to remain absent. Judgment pronounced in open Court. Detailed Judgment vide separate sheets of paper. Appeal allowed. Pending ap ...
Sikkim High Court
Manager, New India Assurance Co. Ltd. Vs Krishna Bahadur Mukhia And Another
.... eard Learned Counsel for the Appellant. Issue Notice to the Respondents. Ms. Vidya Lama and Mr. Nima Tshering Sherpa, Learned Counsel for both the Respondents are present on advance Notice and waive formal Notice. Admit the Appeal. Call for the records from the Learned Clai ...
Sikkim High Court
Mani Kumar Rai & Ors. Vs State Of Sikkim & Ors.
.... r Raj Pradhan, J 1. An adjournment is sought by the learned Government Advocate on behalf of the respondents on the ground that the learned Additional Advocate General is not keeping well and could not appear before this Court today. Not opposed by the learned Senior Counsel for the petit ...
Sikkim High Court
Nar Bahadur Chettri (Khatiwada) And Another Vs Devi Lall Khatiwada And Others
.... tice issued to them is unreturned. Learned Senior Counsel for the Appellants seeks to serve Notice by ‘dasti’ on the said Respondents. Considered and ordered accordingly. Requisites be filed within three days. Let Registry take steps for issuance of Notice which shall be ...
Sikkim High Court
Arun Kumar Gupta Vs State Of Sikkim & Ors.
.... ubmits that in view of the Order passed by the Appellate Authority he is fully satisfied and does not desire to pursue this writ petition further. 2. The learned Senior Counsel also makes a fervent plea that the Government may be directed to make payment of his retirement benefits at the e ...
Sikkim High Court
Tulshi Chhetri & Ors. Vs Deepa Chettri
.... e CPC provides that no pleadings subsequent to the written statement of defendant other than by way of defense to set off or counter claim shall be presented except by the leave of the court and upon such terms as the court thinks fit but the court may at any time require a written statement or ...
Sikkim High Court
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