Bikash Sewa Vs Executive Engineer, Sikkim Investigation Division, Central Water Commission, Government Of India
.... Bhaskar Raj Pradhan, J On the request of the learned counsel for the petitioner for adjournment on the personal ground of Mr. Zangpo Sherpa, learned Counsel, list this matter again on 31.07.2024. ...
Sikkim High Court
Zydus Health Care Ltd. Vs Assistant Commissioner Of Income Tax Circle 3(2) Gangtok
.... Bhaskar Raj Pradhan, J 1. The learned Deputy Solicitor General of India seeks four weeks time to file counter affidavit. Four weeks as prayed for is granted. Two weeks thereafter, to the petitioner to file rejoinder if required. 2. List on 02.08 ...
Sikkim High Court
Bharat Sanchar Nigam Limited (B.S.N.L.) & Ors Vs Sashidhar Nepal
.... Pradhan, J 1. There is a communication from the Lok Adalat stating that the respondent has failed to appear in spite of notice. On hearing the learned counsel for the parties it is evident that there is no attempt on either side to settle the matter amicably, although it was proposed earli ...
Sikkim High Court
Karan Chettri Vs State Of Sikkim
.... .” (xi) This witness stated that the accused in the black jacket lifted PW-2 and put her on the other bed, opened his pants and pulled the quilt over himself and the victim and thereafter rubbed himself against her. He then also switched off the lights. A2 being drunk just sat in the room. ...
Sikkim High Court
Ram Bahadur Subba @ Tawkey Vs State Of Sikkim
.... details, thereupon they informed their paternal aunt about the incident. (ii) PW-3 has corroborated the evidence of PW-1 and PW-5 and stated that she saw the victim talking to PW-5 and after some time PW-5 told her that the Appellant had committed penetrative sexual assault on PW-1. The vic ...
Sikkim High Court
Pema Tenzing Bhutia Vs State Of Sikkim Through, The Secretary, Land Revenue & Disaster Management Department, Government Of Sikkim Tashiling, Gangtok Sikkim, Pin Code- 737101 & Ors.
.... e date of actual payment. However, it is quite clear that the principal amount of compensation payable along with interest thereon till the date of computation by the District Collector has been duly deposited by the respondent no.4 before the District Collector, Mangan. 4. In view of the ...
Sikkim High Court
Branch Manager, Shriram General Insurance Company Limited Vs Stenshila Hansdak And Others
.... cking report the Registry submits that the Respondents have been duly served. Despite the said service none enters appearance for the Respondents. In view of the fact that the Respondents are from the Dumka District of Jharkhand, Darjeeling and Jalpaiguri Districts of West Bengal, re-issue ...
Sikkim High Court
Bijay Chamling Vs State Of Sikkim
.... JUDGMENTTAG-JUDGMENT Bhaskar Raj Pradhan, J 1. Heard, the learned counsel for the petitioner. Issue notice upon the State-respondent. The learned Additional Public Prosecutor appears on behalf of State-respondent accepts notice and waives formal notice thereof. 2. List this mat ...
Sikkim High Court
Pema Tenzing Bhutia Vs State Of Sikkim & Ors
.... ENTTAG-JUDGMENT Bhaskar Raj Pradhan, J 1. On the request of the learned counsel for the respondent no.4 list again on 12.06.2024 on the ground that her senior, learned Deputy Solicitor General of India is not in a position to appear today due to her pressing personal problem. 2. ...
Sikkim High Court
Ashok Kumar Singhi Vs Sajjan Kumar Agarwal
.... G-JUDGMENT Bhaskar Raj Pradhan, J 1. Mr. Ranjit Prasad, learned counsel intends to appear on behalf of the respondent however, it is stated that the respondent is out of station and Vakalatnama is yet to be signed. He undertakes to file his Vakalatnama within three days. Permitted. ...
Sikkim High Court
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