Krishna Chettri Vs State Of Sikkim
.... Public Prosecutor is present for the Respondent on advance Notice and waives formal Notice. Heard Learned Counsel for both the parties on the I.A. supra . Learned Additional Public Prosecutor submits that he has no objection to the prayer for condonation of delay on grounds that the ...
Sikkim High Court
State Of Sikkim Vs Rup Narayan Rai (Chamling) And Others
.... Others ], Learned Additional Public submits that costs of ₹ 20,000/-(Rupees twenty thousand) only, imposed on the State-Appellant, has been deposited in the Sikkim State Legal Services Authority, on 24-05-2024. Learned Counsel for the Respondents verbally seeks time on grounds that Mr ...
Sikkim High Court
Tenzing Kelsang Kalden Vs State Of Sikkim And Others
.... 13 has clearly elucidated that the Claimant No.1, Claimant No.2 for herself and as constituted attorney for her two siblings and Claimant No.3 are entitled to the reliefs which makes it 1/5th each. Responding to this point, Learned Counsel for the Petitioner concedes that in fact Paragraph 13 c ...
Sikkim High Court
NHPC Limited Vs State Of Sikkim & Ors.
.... Bhaskar Raj Pradhan, J 1. The learned counsel for the petitioner seeks three weeks time to file rejoinder to the counter affidavit filed by the respondents. Time sought for is granted. 2. List this matter on 05.08.2024 as requested by the learned counsel f ...
Sikkim High Court
Malvika Foundation & Anr. Vs State Of Sikkim & Ors.
.... itioners for Mediation. Today the learned Government Advocate places communication dated 07.06.2024 addressed to him from the Education Department which request him to seek further time in view of the fact that the decision has to be taken by higher authorities and the Government is yet to be fo ...
Sikkim High Court
Malvika Foundation & Anr Vs Human Resource Development Department & Anr.
.... itioners for Mediation. Today the learned Government Advocate places communication dated 07.06.2024 addressed to him from the Education Department which request him to seek further time in view of the fact that the decision has to be taken by higher authorities and the Government is yet to be fo ...
Sikkim High Court
Bikash Rai Vs State Of Sikkim
.... shi Madan Rai, J Learned Additional Public Prosecutor verbally seeks time on grounds that Mr. Shakil Raj Karki, Learned Additional Public Prosecutor appearing in the matter had to leave suddenly on a medical emergency. Not opposed. Considered and ordered accordingly. List ...
Sikkim High Court
Tulshi Prasad Gupta Vs Nathuni Prasad Gupta And Others
.... AG-JUDGMENT Meenakshi Madan Rai, J Learned Counsel for the Appellant submits that the Learned Senior Counsel is pre-occupied in a family medical emergency and thereby seeks adjournment. Not opposed. In the circumstances ordered accordingly. List on 12-09-2024 as found ...
Sikkim High Court
Saroj Pradhan Vs State Of Sikkim
.... UDGMENT Meenakshi Madan Rai, J Learned Counsel for the Appellant verbally seeks time on grounds that the Learned Senior Counsel could not be present today due to ill-health of his family member. Not opposed. Considered and ordered accordingly. List on 19-09-2024 as fo ...
Sikkim High Court
Rudra Prasad Bahun Vs Sikkim Suraksha Samithi & Ors.
.... Bhaskar Raj Pradhan, J 1. Three days time as prayed for is granted to the learned counsel for the petitioner to cure the defect to file the rejoinder to the counter affidavit filed by respondent nos. 2 to 4. 2. List thereafter on 18.06.2024 ...
Sikkim High Court
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