Ashish Manger Vs State Of Sikkim
.... Meenakshi Madan Rai, J Judgment pronounced in open Court. Detailed Judgment vide separate sheets of paper. Appeal disposed of. ...
Sikkim High Court
Ashish Manger Vs State Of Sikkim
.... ted for the following reasons; (i) It is the unequivocal statement of the victim in her Section 164 Cr.P.C. statement that the offence took place in 2015 and she has fortified this submission by corroborating it in her cross-examination before the Court, wherein she reiterated that the off ...
Sikkim High Court
Ranjit Ghimirey Vs State Of Sikkim
.... Meenakshi Madan Rai, J Learned Counsel for the Appellant verbally seeks time to collate the necessary documents for the purposes of the instant matter. Not opposed. Considered and ordered accordingly. List on 22-05-2024. ...
Sikkim High Court
Bidhan Trikhatri Vs State Of Sikkim
.... GMENTTAG-JUDGMENT Meenakshi Madan Rai, J Scanned copies of the records of the Learned Trial Court have been received. Learned Counsel appearing on behalf of the Learned Senior Counsel on record verbally seeks time. Not opposed. Considered and ordered accordingly. ...
Sikkim High Court
Passi Lamu Sherpa And Another Vs Branch Manager, New India Assurance Co. Ltd
.... legal heir and would step into shoes of the owner/driver and therefore her Claimants would be disentitled to the compensation is a preposterous argument, more so when both husband and wife are no longer living. (v) The reliance of the Learned MACT in Geeta Khatiwada (supra) to dismiss ...
Sikkim High Court
Ealsona Rai Alias Sonam Vs State Of Sikkim
.... Meenakshi Madan Rai, J Learned Additional Public Prosecutor verbally seeks time on grounds of personal difficulty. Not opposed. Considered and ordered accordingly. List on 19-06-2024 as found convenient by the parties. ...
Sikkim High Court
Ajay Rai Vs State Of Sikkim
.... n Rai, J Heard Learned Counsel for the Appellant. Issue Notice to the Respondent. Learned Additional Public Prosecutor is present for the State-Respondent on advance Notice and waives formal Notice. Admit the Appeal. Call for the records from the Learned Trial Court. ...
Sikkim High Court
Anand Kumar Ojha Vs Ramesh Kumar Agarwal
.... y, Mr. Passang Tshering Bhutia, learned Counsel is present along with the Appellant. The learned Counsel submits that the Appellant desires that he withdraw from the case to enable him to engage another Lawyer. The Appellant, on being asked as to how much time he would require to deposit the dis ...
Sikkim High Court
Dr. T. M. Thomas Issac Vs Santiago Martin
.... nt today. Heard Learned Counsel for the parties on I.A. No.01 of 2023 which is an application filed by the Petitioner seeking stay of the proceedings in Private Complaint No.09 of 2020, Santiago Martin vs. T. M. Thomas Issac , before the Court of the Learned Judicial Magistrate, Gangtok, S ...
Sikkim High Court
Rachana Agarwal Vs Dr. Arvind Kumar Goyal And Others
.... ay be forwarded to the Mediation Centre as the parties seek to explore the possibilities for a settlement by Mediation. Learned Counsel for the Respondent No.1 is not opposed to the submission. It is agreed between the parties that Mr. N. Rai, Senior Advocate, may be appointed as the ...
Sikkim High Court
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