Yograj Chettri & Anr Vs State Of Sikkim & Ors.
.... J 1. Respondent No.5 is now represented. The learned Counsel desires to file Counter-Affidavit. Learned Assistant Government Advocate for Respondents No.1 to 4 also seeks further time to file Counter-Affidavit. Three weeks time as prayed for is granted. Two weeks thereafter to the Petition ...
Sikkim High Court
Divisional Forest Officer (T) & Ors Vs Ashok Tshering Bhutia
.... rgued by the learned Advocate General for the State of Sikkim. However, due to his personal difficulties he could not appear today before this Court. An adjournment is sought. It is stated that he would be available in the month of June 2. Since this matter is of 2020 the learned counsel f ...
Sikkim High Court
Shyam Bahadur Rai & Ors. Vs State Of Sikkim & Ors.
.... TTAG-JUDGMENT Bhaskar Raj Pradhan, J I.A. No.01 of 2024 1. An adjournment is prayed through an application stating that the learned Additional Advocate General is unwell. Not opposed by the learned counsel for the appellants. The application is allowed. Adjournment granted. ...
Sikkim High Court
Pema Chhoda Sherpa & Ors. Vs State Of Sikkim & Ors.
.... is of the view that the information sought to be placed by the petitioners through this application pertains to the issue raised in the writ petition. As such the documents are taken on record. The application is allowed and disposed of. I.A. No.04 of 2024 This is an application for a ...
Sikkim High Court
Malvika Foundation & Anr Vs State Of Sikkim & Ors
.... e learned Government Advocate for the respondent nos. 1 and 2 submits that although reply to the additional affidavit filed by the petitioners is ready the same could not be vetted by the learned Additional Advocate General as she is unwell. Therefore they seek further time to file the same. Time ...
Sikkim High Court
Hari Prasad Sharma Vs Union Of India, Through The Secretary, Ministry Of Road Transport And Highways, Government Of India, 1. Sansad Marg, New Delhi-110001 & Ors.
.... in the N.H. Act, 1956. The respondent nos. 1 and 2 states that they have no knowledge about ownership of the land claimed by the petitioner as his. It is also claimed that as per the record of the State authorities portion of petitioner’s building falls on Government land bearing plot no.99 as ...
Sikkim High Court
Divisional Forest Officer (T) & Ors. Vs Ashok Tshering Bhutia
.... rgued by the learned Advocate General for the State of Sikkim. However, due to his personal difficulties he could not appear today before this Court. An adjournment is sought. It is stated that he would be available in the month of June 2. Since this matter is of 2020 the learned counsel f ...
Sikkim High Court
Shyam Bahadur Rai & Ors. Vs State Of Sikkim & Ors.
.... TTAG-JUDGMENT Bhaskar Raj Pradhan, J I.A. No.01 of 2024 1. An adjournment is prayed through an application stating that the learned Additional Advocate General is unwell. Not opposed by the learned counsel for the appellants. The application is allowed. Adjournment granted. ...
Sikkim High Court
Private Estate Vs M/S Snowlion Industries Limited And Others
.... ehalf of the State-Respondents No.2 to 4. Notice issued to the Respondent No.1 is returned with the report that the address was insufficient. Learned Senior Counsel for the Appellant undertakes to take steps in this context. Once the complete address along with requisites are fur ...
Sikkim High Court
Tashi Namgyal Lepcha Vs State Of Sikkim & Ors.
.... Bhaskar Raj Pradhan, J 1. An adjournment is sought on the ground of Mr. Thinley Dorjee Bhutia, learned Government Advocate for the respondent nos. 1 to 7 who is in bereavement. Not objected by the learned counsel for the other parties. 2. List on 04 ...
Sikkim High Court
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