State Of Sikkim Vs Lall Bahadur Rai
.... Mr. S. K. Chettri, Learned Additional Public Prosecutor verbally seeks time on grounds that the conducting Additional Public Prosecutor is down with viral fever. Considered and ordered accordingly. List on 01-04-2024. ...
Sikkim High Court
Nim Dawa Sherpa And Another Vs Lakpa Sherpa And Others
.... Meenakshi Madan Rai, J None appears for the Respondents. In the interest of justice, re-issue Notice to all the Respondents. Requisites be filed within three days. Registry shall ensure that all details for appearance including date are entered in the Notice to the R ...
Sikkim High Court
Lalit Subba Vs State Of Sikkim
.... nakshi Madan Rai, J Heard Learned Counsel for the Appellant. Issue Notice to the Respondent. Learned Assistant Public Prosecutor is present for the State-Respondent on advance Notice and waives formal Notice. Call for the records from the Learned Trial Court. Let Pape ...
Sikkim High Court
Bikash Rai Vs State Of Sikkim
.... n Rai, J Heard Learned Counsel for the Appellant. Issue Notice to the Respondent. Learned Assistant 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
Srijana Gurung Vs Union Of India And Others
.... resent on advance Notice for the State-Respondents No.2, 3, 4 and 5, waives formal Notice. Issue Notice to the Respondents. Learned Deputy Solicitor General for the Respondent No.1 is present on advance Notice and waives formal Notice. Requisites be filed within three days. ...
Sikkim High Court
Mahesh Agarwal Vs Umesh Agarwal And Another
.... Meenakshi Madan Rai, J Counter-Affidavit has been filed by the Respondent No.1 yesterday. Accordingly, Learned Senior Counsel for the Petitioner seeks three weeks’ time to file the Rejoinder. List on 09-04-2024. In the interregnum, let Rejoind ...
Sikkim High Court
Kamal Das Rai Vs State Of Sikkim And Others
.... Madan Rai, J It is submitted by Learned Assistant Government Advocate for the State-Respondent No.1 that the Learned Government Advocate who was conducting this matter is tending to his mother-in-law. He seeks short adjournment. Since this does not appear to be a valid ground for adjou ...
Sikkim High Court
Mahindra Gurung And Others Vs Bhagi Maya Gurung And Others
.... Meenakshi Madan Rai, J Learned Counsel for the Appellants seeks to withdraw I.A. No.01 of 2024 with liberty to file afresh. Considered and allowed. List on 10-04-2024. ...
Sikkim High Court
Court On Suo Motu Vs Secretary, Ministry Of Surface Transport & Ors.
.... ing/restoration work of the National Highway No. 10 between 25.8 km. and 28 km. is quite tardy. The learned Deputy Solicitor General of India and the learned Advocate appearing on behalf of the State of West Bengal and its authorities shall take necessary instructions from their clients and ...
Sikkim High Court
IN RE - Discharge Of Effluents By Pharma Companies Situated At Singtam Vs
.... s in compliance of the order dated 07th December, 2023, passed by this Court, be kept on record. The learned Additional Advocate General submits that some more time is required for further re-working on the draft Legislation which was prepared and shown to the learned Amicus earlier. I ...
Sikkim High Court
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