Nar Bahadur Chettri (Khatiwada) And Another Vs Devi Lall Khatiwada And Others
.... 2. The Affidavit of service of Notice has been filed by Learned Counsel for the Appellants. None appears for the said Respondents. In terms of the last Order, dated 05-04-2024, necessary insertions have been made in the Paper-Books and made over to Learned Counsel for the parties who s ...
Sikkim High Court
Mohammed Safique Vs Abhishek Rai
.... ot in receipt of the Paper Book. However, report of the Registry records that the Paper Book has been served upon Counsel for both the parties. Mr. Shakil Raj Karki, learned Government Advocate desires to enquire from his Chamber about the receipt of Paper Book. 2. Mr. Rahul Rathi, learne ...
Sikkim High Court
Bed Prakash Adhikari Vs State Of Sikkim
.... DGMENTTAG-JUDGMENT Meenakshi Madan Rai, J Paper-Books in the connected matter being Crl.A. No.33 of 2023 are also prepared and made over to the Learned Counsel for the parties. List this matter on 05-06-2024 along with Crl.A. No.33 of 2023 as the offences in both the cases arise ...
Sikkim High Court
Ranjit Ghimirey Vs State Of Sikkim
.... he Appellant has filed I.A. No.03 of 2024 placing some additional documents. During the course of arguments, it transpires that certain documents relied on by Learned Counsel for the Appellant are not on the record. He seeks some time to file the relevant documents. Not opposed. ...
Sikkim High Court
Radhika Pradhan Vs Purna Kumar Pradhan & Ors.
.... Respondents in Writ Petition as well as in I.A. No. 01 of 2024 subject to filing of requisites within three days. 2. Mr. Shakil Raj Karki, learned Government Advocate accepts Notice on behalf of State-Respondent No.4. He waives formal Notice. 3. In the interim, till the next date S ...
Sikkim High Court
New India Assurance Co. Ltd. Vs Sukmit Thapa
.... Madan Rai, J Learned Counsel for the Applicant submits that steps are being taken with regard to the deceased addressee in terms of locating his legal heirs. He seeks some time. Let short date be given in view of the fact that the challenges is to the award granted by the Learned Mot ...
Sikkim High Court
New India Assurance Co. Ltd. Vs Hemlata Lucksom And Another
.... Madan Rai, J Learned Counsel for the Applicant submits that steps are being taken with regard to the deceased addressee in terms of locating his legal heirs. He seeks some time. Let short date be given in view of the fact that the challenges is to the award granted by the Learned Mot ...
Sikkim High Court
New India Assurance Co. Ltd. Vs Sukmit Thapa
.... Madan Rai, J Learned Counsel for the Applicant submits that steps are being taken with regard to the deceased addressee in terms of locating his legal heirs. He seeks some time. Let short date be given in view of the fact that the challenges is to the award granted by the Learned Moto ...
Sikkim High Court
Union Of India & Ors. Vs State Of Sikkim & Ors.
.... T Bhaskar Raj Pradhan, J 1. According to the learned Deputy Solicitor General of India steps have been taken to serve the unserved Respondents by sending Notices through Speed Post. The receipt of these Notices, however, is not certain as the information is that items have been dispa ...
Sikkim High Court
Zumden Lhamu Bhutia & Ors Vs Union Of India & Ors.
.... dhan, J 1. Respondents No.3 and 4 are now represented by the learned Deputy Solicitor General of India. 2. None of the Respondents have filed Counter-Affidavit. They all desire further time to do so. Three weeks time as prayed for is granted. Two weeks thereafter to the Petitioners ...
Sikkim High Court
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