Zumden Lhamu Bhtia & Ors. Vs Union Of India & Ors.
.... t to filing of requisites within three days. The learned Deputy Solicitor General of India appears on behalf of respondent nos. 1 and 2 and the learned Government Advocate appears on behalf of respondent nos. 5 and 6 accepts notice and waives formal notice thereof. 2. Counter-affidavits ma ...
Sikkim High Court
Chief Engineer, Roads & Bridges Department, Government Of Sikkim Vs KMC Brahmaputra Infrastructure Limited
.... Bhaskar Raj Pradhan, J 1. List this matter before a Bench in which the undersigned is not a part. 2. The Registry may place the file before the Hon’ble Chief Justice for appropriate orders. ...
Sikkim High Court
DIL BDR. CHETTRI (Represented By Constituted Attorney Tek Bdr Chettri) Vs Power Grid Corporation Of India Limited & Ors.
.... kar Raj Pradhan, J 1. An adjournment is sought on behalf of Mr. Thinlay Dorjee Bhutia, learned Government Advocate for the respondent nos. 2 and 3 who is unable to appear before this Court today due to his personal unavoidable problems. Not opposed by the learned counsel for the other par ...
Sikkim High Court
Union Of India & Ors. Vs State Of Sikkim & Ors.
.... per the office note total of 32 respondents i.e. respondent nos. 8, 15, 16, 25, 26, 34, 35, 37, 51, 53, 57, 58, 63, 64, 66, 67, 73, 76, 78, 79, 81, 85, 92, 111, 114, 120, 123, 125, 160, 166, 205 and 206 are not served. The Registry still does not have enough information whether they have been se ...
Sikkim High Court
Dr. Madan Kumar Yadav Vs Sikkim University
.... NTTAG-JUDGMENT Bhaskar Raj Pradhan, J 1. Dr. Madan Kumar Yadav, petitioner in person appears and submits that his counsel is unwell and unable to appear today online. He seeks an adjournment. Not opposed by the learned counsel for the respondent. Adjournment granted. 2. List th ...
Sikkim High Court
NHPC Limited Vs State Of Sikkim & Ors.
.... skar Raj Pradhan, J 1. Counter-affidavit filed by the respondent no.4 is taken on record. The learned Advocate General representing respondent nos. 1 to 3 seeks further two weeks time to file counter-affidavit. Time prayed for is granted. Two weeks thereafter, to the petitioner to file re ...
Sikkim High Court
Malvika Foundation & Anr. Vs State Of Sikkim & Ors.
.... kar Raj Pradhan, J 1. The learned Government Advocate for the respondent nos. 1 and 2 submits that due to his personal problem he could not file the reply to the additional affidavit on time. He seeks three weeks further time to do so. Not objected by the learned counsel for the petitione ...
Sikkim High Court
Munna Chettri @ Khima Devi Chettri Vs Deepa Chettri
.... Time prayed for is granted. 2. In the meanwhile it is submitted at the bar by the learned Senior Counsel for the petitioners that the matter has been fixed on 11.03.2024 for framing of issues by the learned Trial Court. In view of the fact this Court is in the process of examining the issu ...
Sikkim High Court
Tulshi Chettri & Anr. Vs Deepa Chettri
.... Time prayed for is granted. 2. In the meanwhile it is submitted at the bar by the learned Senior Counsel for the petitioners that the matter has been fixed on 11.03.2024 for framing of issues by the learned Trial Court. In view of the fact this Court is in the process of examining the iss ...
Sikkim High Court
Netra Kumar Pradhan & Ors Vs District Collector, Office Of The District Collectorate, Gangtok 737101 East Sikkim & Ors.
.... no.2 was also directed to scrutinize all land transactions done using the COI of the petitioners and initiate proceedings as the transfer of property was based on the COI which were cancelled. 6. The petitioners on legal advice received however, filed a civil suit after issuance of a lega ...
Sikkim High Court
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