Bed Prakash Adhikari Vs State Of Sikkim
.... he parties that there is a connected matter inasmuch as in Crl. A. No.33 of 2023 ( Lalit Subba vs. State of Sikkim ), the victim is the same and hence the matters may be taken up together. The Registry reports that the Crl. A. No.33 of 2023 ( Lalit Subba vs. State of Sikkim ), is listed on ...
Sikkim High Court
Chief Secretary, Government Of Sikkim And Others Vs Mamta Rai And Others
.... -JUDGMENT Meenakshi Madan Rai, J Learned Additional Advocate General for the State-Appellants verbally seeks time as final opportunity on grounds that due to ill-health she was unable to prepare the matter. Not opposed. Considered and ordered accordingly. In the circu ...
Sikkim High Court
Mahindra Gurung And Others Vs Bhagi Maya Gurung And Others
.... n filed by the Appellants under Order VI Rule 17 of the Code of Civil Procedure, 1908, seeking to amend the synopsis of the Regular Second Appeal. Learned Government Advocate is present for the State-Respondent No.3 on advance Notice and waives formal Notice. Notice be issued to the o ...
Sikkim High Court
Chitraman Chettri Vs State Of Sikkim
.... Meenakshi Madan Rai, J Heard Learned Counsel for the parties. Learned Counsel for the Revisionist seeks time till tomorrow to clarify some questions from the Revisionist. List this matter tomorrow i.e., 10-04-2024. ...
Sikkim High Court
Mahesh Agarwal Vs Umesh Agarwal And Another
.... Meenakshi Madan Rai, J Learned Government Advocate for the State-Respondent No.2 submits that they have no Counter-Affidavit to file. Learned Senior Counsel for the Petitioner also submits that no Rejoinder is being filed in the matter. Accordingly, list for hearing on 28-05- ...
Sikkim High Court
Sangay Doma Bhutia And Others Vs M/S Yama Enterprises Private Ltd. And Another
.... Meenakshi Madan Rai, J Heard Learned Counsel for the Petitioners. Issue Notice to the Respondents on the Writ Petition and I.A. No.01 of 2024. Requisites be filed within three days. List on 26-04-2024. ...
Sikkim High Court
Mani Kumar Gurung Vs Govt. Of Sikkim & Ors
.... .2023 has passed a detailed Order. In view of the directions contained therein, nothing further remains to be adjudicated in the present writ petition. 2. Mr. Sujan Sunwar, learned Assistant Government Advocate for the respondent nos. 1 to 4 submits that pursuant to the direction dated 06. ...
Sikkim High Court
State Of Sikkim Vs Rup Narayan Rai (Chamling) And Others
.... hinlay Dorjee Bhutia, Learned Public Prosecutor, who has been assigned this matter is in bereavement. Not opposed. Considered and ordered accordingly. Since this matter has been pending before this Court on the question of Section 5 of the Limitation Act, 1963, let it be noted th ...
Sikkim High Court
Jagat Singh Singhi Vs Radhay Shyam Swami
.... ENTTAG-JUDGMENT Bhaskar Raj Pradhan, J 1. The learned counsel for the respondent seeks an adjournment on the ground that Mr. Zangpo Sherpa, learned counsel leading him is unwell and could not appear before this Court today. Not opposed by the learned counsel for the petitioner. 2 ...
Sikkim High Court
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. List on 22-05-2024. ...
Sikkim High Court
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