M/S Lexicon Commercial Enterprises Ltd. Vs Umakanta Sharma & Ors.
.... -JUDGMENT Bhaskar Raj Pradhan, J 1 . On the request of the learned counsel for the respondent no.2 an adjournment is granted on the personal ground of the learned Senior Counsel leading her. Not objected by the learned Senior Counsel as well as learned Counsel for the other parties. ...
Sikkim High Court
Airports Authority Of India & Ors. Vs State Of Sikkim & Ors
.... the paper book as it is submitted that it is bulky. These two appeals under consideration are regular first appeal and therefore, it may be relevant to examine these documents which have been exhibited by the parties. 2. In view of the same, the Registry is directed to make one supplementa ...
Sikkim High Court
State Of Sikkim Vs Rup Narayan Rai (Chamling), Son Of Lachuman Rai & Ors.
.... s and the process of arranging the documents. It was held that it was a preposterous proposition propounded that if there is some merit in the case, the period of delay is to be given a go by. It was held that if a case is good on merits, it will succeed in any case. It is really a bar of limita ...
Sikkim High Court
Inbrew Beverages Private Limited Vs M/S Mount Distilleries Limited
.... Biswanath Somadder, CJ This is an application seeking adjournment of the matter on the personal ground of the learned counsel representing the respondent. Considering the prayer as made in the application, the matter stands adjourned for four weeks. The application, being IA ...
Sikkim High Court
Ambika Pradhan And Anr Vs Purna Kumar Pradhan And Ors.
.... 1 Rule 27 read with section 107 of the CPC, 1908, for adducing additional evidence. After having perused the impugned order in detail, (which is not reproduced herein only in order to avoid prolixity), this Court is of the view that the same is supported with cogent and justifiable reasons ...
Sikkim High Court
Greaves Cotton Limited Vs Kamala Pradhan & Anr.
.... Bhaskar Raj Pradhan, J 1. On the request of Mr. Sayak Ranjan Ganguly, learned Counsel for the Petitioner, the instant Revision Petition is allowed to be withdrawn for the Petitioner to exhaust alternative remedy provided under the Consumer Protection Act of 2019. 2. CRP No.4 o ...
Sikkim High Court
Ravi Tamang Vs State Of Sikkim & Ors.
.... ent No.8 but instead by the Ministry of Social Justice and Empowerment. Learned Senior Counsel for the Petitioner desires some time to take steps. 2. The learned Counsel appearing for State-Respondents No.1 and 2 submits that although the Writ Petition has been amended by the Petitioner, o ...
Sikkim High Court
Winner And Fuerzaa (JV) Vs Chief Engineer, Bro
.... Bhaskar Raj Pradhan, J 1. Ms. Rinchen Ongmu Bhutia, learned Counsel appearing on behalf of Mr. Hissey Gyaltsen, learned Counsel for the Petitioner submits that he is unwell and out of station. Adjournment is sought for, which is not objected to. 2. List ...
Sikkim High Court
Aakash Gurung & Ors. Vs State Of Sikkim & Ors.
.... ents No.15 and 27 seeks to appear for Respondents No.13, 16 and 28 as well. He desires to file Vakalatnama within a period of one week. Permitted. 3. In spite of service, Respondents No.5, 6, 7, 10, 17, 21, 22 and 23 are not yet represented. They are also not present today. 4. Mr. R ...
Sikkim High Court
M/S Future Gaming Solutions India Pvt. Ltd. Vs Union Of India & Anr.
.... Bhaskar Raj Pradhan, J 1. The learned Counsel for the Petitioner submits that the matter is now in the weekly list of the Hon’ble Supreme Court but yet not decided. She seeks an adjournment. 2. List this matter again on 29.08.2024. ...
Sikkim High Court
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