Union Of India Vs M/S Mk Infrastructure (P) Ltd.
.... ned Advocate, Ms. Natasha Pradhan, appears before us and submits, on instructions received from her senior — Ms. Sangita Pradhan, learned Deputy Solicitor General of India, who is appearing on behalf of Union of India in this matter — that her senior is unwell. As such, she prays for time. ...
Sikkim High Court
Union Of India Vs M/S Valecha Shivalaya-Interdril (JV)
.... ned Advocate, Ms. Natasha Pradhan, appears before us and submits, on instructions received from her senior — Ms. Sangita Pradhan, learned Deputy Solicitor General of India, who is appearing on behalf of Union of India in this matter — that her senior is unwell. As such, she prays for time. ...
Sikkim High Court
Border Roads Organisation Vs M/S Vij Engineers And Consultant Private Limited
.... ned Advocate, Ms. Natasha Pradhan, appears before us and submits, on instructions received from her senior — Ms. Sangita Pradhan, learned Deputy Solicitor General of India, who is appearing on behalf of Union of India in this matter — that her senior is unwell. As such, she prays for time. ...
Sikkim High Court
State Of Sikkim & Anr. Vs M/S Tashi Delek Gaming Solutions (P) Ltd.
.... presented. The learned Additional Advocate General, Dr. Doma T. Bhutia, appears on behalf of the appellants and submits that she requires some more time to get herself prepared in the matter. In such circumstances, let this matter stand adjourned till 02nd August, 2024. We make it clea ...
Sikkim High Court
Border Roads Organisation (BRO) Vs Abhyudaya Housing And Construction Private Limited
.... Advocate, Ms. Natasha Pradhan, appears before us and submits, on instructions received from her senior — Ms. Sangita Pradhan, learned Deputy Solicitor General of India, who is appearing on behalf of Union of India in this matter — that her senior is unwell. As such, she prays for time. In ...
Sikkim High Court
Eastern Export Safety Products Private Limited & Anr. Vs Assessing Authority, Commercial Taxes Division & Ors
.... petitioners it is pointed out that the petitioner no.1 which has filed the writ petition has since wound up and its name struck off in the year 2022. No affidavit to that effect has been filed by the petitioners till date. An opportunity is granted to the petitioners to file an affidavit stating ...
Sikkim High Court
Palden Ongchu Pazo And Another Vs Sonam Dolkar And Others
.... the Caveat shall not remain in force after the expiry of ninety days from the date on which it has been lodged, unless the application referred to in sub-section(1) has been made before the expiry of the said period. The Appeal was filed on 17-02-2024 and re-submitted after rectifying defe ...
Sikkim High Court
Karma Tshering Bhutia Vs State Of Sikkim & Ors
.... y, 2024. On that date, we passed an order directing the matter to appear today under an appropriate heading. In the present application it has been stated inter alia that the main conducting counsel, Smt. Pubalee Bujarbaruah, is suffering from high blood pressure and the doctor has advis ...
Sikkim High Court
Mahindra Gurung And Others Vs Bhagi Maya Gurung And Others
.... D. Whether entire landed properties both ancestral and self-acquired were mutually divided among the sons and daughters of Late Kul Bahadur Gurung? E. Whether Respondents/Plaintiffs got share from the said mutation?” 6. Having considered the submissions and having perused the entir ...
Sikkim High Court
Dil BDR. Chettri (Represented By Constituted Attorney Tek Bdr Chettri) Vs Power Grid Corporation Of India Limited & Ors.
.... Bhaskar Raj Pradhan, J The learned counsel for the petitioner desires to withdraw the writ petition with liberty to approach the right forum. The petitioner is permitted to withdraw the same. If remedy is available there is no need of granting liberty to approach ...
Sikkim High Court
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