Mani Kumar Subba Vs State Of Sikkim & Ors.
.... annot be disposed of finally without calling for affidavits and there is no scope of passing any ad-interim order. Accordingly, let affidavit-in-opposition be filed within a period of six weeks from date. Reply thereto, if any, within three weeks thereafter. List the writ petition, bei ...
Sikkim High Court
M/S Envision Pvt. Ltd. And Another Vs Union Of India And Others
.... pearing through Video Link from Delhi and submits that he was unable to reach Gangtok due to late communication with the Learned Counsel on record in Gangtok. Since it is a lengthy matter, it would be in the interest of justice for Learned Counsel for all parties to appear before this Court ...
Sikkim High Court
M/S Teesta Rangit Pvt. Ltd. And Another Vs Union Of India And Others
.... pearing through Video Link from Delhi and submits that he was unable to reach Gangtok due to late communication with the Learned Counsel on record in Gangtok. Since it is a lengthy matter, it would be in the interest of justice for Learned Counsel for all parties to appear before this Court ...
Sikkim High Court
State Of Sikkim Vs Rup Narayan Rai (Chamling) And Others
.... MENTTAG-JUDGMENT Meenakshi Madan Rai, J Learned Assistant Public Prosecutor verbally seeks three weeks’ time on grounds that Mr. Thinlay Dorjee Bhutia, Learned Public Prosecutor, who is leading the matter, is engaged in unavoidable personal work. Not opposed. Considered. ...
Sikkim High Court
Thoubalmayum Fazal Alias Fajal Khan Vs State Of Sikkim
.... Meenakshi Madan Rai, J Paper-Books have been prepared and made over to Learned Counsel for the parties who submit that no errors are found therein. List for hearing on 20-05-2024, as found convenient by the parties. ...
Sikkim High Court
State Of Sikkim Vs Jasbir Singh
.... Meenakshi Madan Rai, J Paper-Books have been prepared and made over to Learned Counsel for the parties who submit that no errors are found therein. List for hearing on 15-05-2024, as found convenient by the parties. ...
Sikkim High Court
Jagat Singh Singhi Vs Radhay Shyam Swami
.... Bhaskar Raj Pradhan, J 1. Adjournment is sought on the ground that the learned counsel for the respondent is out of station and unable to appear before this Court today. 2. On his request, list this matter on 08.04.2024. ...
Sikkim High Court
Karan Chettri Vs State Of Sikkim
.... upden Youngda appearing on behalf of Learned Counsel on record Ms. Puja Lamichaney verbally seeks time on grounds that the she has been advised bed rest. That she seeks to appear in person before this Court and not through Video Conference on account of erratic network. Not opposed. Co ...
Sikkim High Court
Branch Manager, National Insurance Co. Ltd. Vs Yoel Subba And Others
.... udhary enters appearance for the Respondent No.1 today and has filed his Vakalatnama. None appears for the Respondent No.3. Paper-Books have been prepared and made over to Learned Counsel for the parties who submit that no errors are found therein. Meanwhile, re-issue Notice to t ...
Sikkim High Court
M/S Rongnichu Hydro Project Private Limited Vs State Of Sikkim & Ors.
.... rther time to file counter-affidavit. Two weeks further time is granted to the respondent nos. 1 to 5 to file counter-affidavit. Two weeks thereafter, to the petitioner, to file rejoinder, if required. Requisite have not been filed by the petitioner for issuance of notice upon respondent no.6. T ...
Sikkim High Court
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