Rinzing Sherpa 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 on 11-09-2024 as found convenient by the parties. ...
Sikkim High Court
Karan Chettri & Ors Vs State Of Sikkim
.... he “IPC”), is twenty years. 4. After hearing submissions of Learned Counsel for the parties, in view of the mandate of law a sentence of rigorous imprisonment of twenty years, each, is imposed on each of the Convicts (i.e., Karan Chettri in Crl.A. No.07 of 2022 and Nima Sherpa @ Nani Ko Ba ...
Sikkim High Court
Dhan Kumar Chettri @ Kumar Chettri Vs State Of Sikkim
.... Meenakshi Madan Rai, J Learned Counsel for the Appellant verbally seeks time, which is not objected to by the Learned Additional Public Prosecutor. Considered and ordered accordingly. List on 16-09-2024 as found convenient by the parties ...
Sikkim High Court
Lendup Lepcha Vs State Of Sikkim
.... d about the commission of the crime. This fact, as deposed by the complainant (PW-10), has been adequately corroborated by the Child Line Centre Co-ordinator (PW-13) and the victim‟s mother (PW-11). 8. The victim‟s mother (PW-11) was an eye witness to the last incident. On 04.06 ...
Sikkim High Court
Mani Kumar Subba Vs State Of Sikkim & Ors.
.... rned counsel for the petitioner submits that since it was served upon him five day ago he was not able to draft the rejoinder. He seeks more time to file rejoinder. Two weeks time is granted to the petitioner to file rejoinder. The learned counsel for the respondent nos. 3 to 6 submits that they ...
Sikkim High Court
Gulshan Kumar Limboo & Ors. Vs State Of Sikkim & Ors.
.... Bhaskar Raj Pradhan, J 1. An adjournment is sought by the learned counsel for the petitioners on the personal ground of the learned Senior Counsel. Not objected by the learned Additional Advocate General for the respondents. 2. List this matter on 0 ...
Sikkim High Court
Zydus Health Care Ltd. (Earlier M/S Zydus Healthcare, Sikkim (Firm) Vs Assistant Commissioner Of Income Tax Circle 3(2) Gangtok
.... GMENT Bhaskar Raj Pradhan, J 1. The learned counsel for the respondent seeks an adjournment on the ground that the learned Deputy Solicitor General of India is unwell and unable to appear before this Court today. Not objected by the learned counsel for the petitioner. 2. List ...
Sikkim High Court
Meena Jha Vs State Bank Of India And Others
.... en made over to the Respondents No.1 and 2 and Respondents No.6 and 7. Respondents No.3 to 5 have never appeared before this Court as appears from the records. It is submitted by Learned Counsel for the Petitioner that copies of the Additional Affidavit has thus not been made over to the Re ...
Sikkim High Court
Inbrew Beverages Private Limited Vs M/S Mount Distilleries Limited
.... Learned Advocate, Mr. Tenzing Thinlay Bhutia, appears before us and submits, on instructions received from his senior — Mr. Pramit Chettri, learned Advocate, who is appearing on behalf of the appellant in this matter — that his senior is unwell. As such, he prays for time. In such ci ...
Sikkim High Court
Birendra Rai @ Biren Vs State Of Sikkim
.... l appearing on behalf of Learned Counsel for the Appellant verbally seeks time on grounds that the Counsel on record is unable to appear before this Court today on account of the deplorable road conditions due to the monsoons. Learned Additional Public Prosecutor has no objection and he als ...
Sikkim High Court
Get In Touch With Us
We are here to help. Want to learn more about our services? Please get in touch, we'd love to hear from you!