Bikash Sewa Vs Executive Engineer, Sikkim Investigation Division, Central Water Commission, Government Of India
.... Bhaskar Raj Pradhan, J I.A. No. 01 of 2023 1. The amended application has been filed by the petitioner. The learned Deputy Solicitor General of India desires to file a response to the same. Three weeks as prayed for is granted. 2. List on 25. ...
Sikkim High Court
Tulshi Das Subba Vs Man Bir Subba & Ors.
.... ndent nos. 2 and 6 submits that counter-affidavit has been filed. The same is taken on record. Respondent nos. 3, 8 and 9 however, in spite of services has not entered appearance as yet. The learned counsel for the petitioner submits that he does not desire to file rejoinder to the counter affid ...
Sikkim High Court
Tshering Dorjee Lepcha Vs Chimbu Lepcha And Others
.... arned Counsel Mr. Madan Kumar Sundas appearing for Learned Counsel Mr. Dewen Sharma Luitel who is representing the Respondents No.1 and 2 seeks adjournment on grounds that the Counsel on record has taken his wife for medical treatment to Siliguri, West Bengal. The prayer for time is not op ...
Sikkim High Court
Tashi Namgyal Lepcha Vs State Of Sikkim & Ors.
.... to prior commitments of the conducting counsel he will be out be out of town on 21.03.2024. If it was known to the learned counsel that the rescheduled date i.e. 21.03.2024 was not a date convenient to him he could have informed the registry at the very time, this information was communicated to ...
Sikkim High Court
Ravi Tamang Vs State Of Sikkim & Ors.
.... s been filed and the same is taken on record. Four weeks time is granted to the petitioner to file rejoinder, if required. The learned counsel for the respondent nos. 1 and 2 seeks further one week’s time to file counter affidavit. Time prayed for is granted. The learned counsel for the responde ...
Sikkim High Court
M/S Torrent Pharmaceuticals Ltd. (UNIT III) (Erstwhile Unichem Laboratories Ltd.) Vs Union Of India & Ors.
.... T Bhaskar Raj Pradhan, J 1. The learned counsel for the respondents desires to file counter affidavit and seek further time to do so including a response to I.A. No. 01 of 2023. Two weeks time is granted to them. Two weeks thereafter, to the petitioner, to file rejoinder, if they so ...
Sikkim High Court
Dhan Kumari Pradhan Vs Bigyan Pradhan & Ors.
.... 3. Notice was issued on 05.03.2024 to the respondents, pursuant to the same all the respondents have been served. The learned Senior Counsel submits that the learned Trial Court has fixed 22.03.2024 as the date for filing of reply to the application under Order VI Rule 17 of the CPC for amendme ...
Sikkim High Court
Mohammed Safique Vs Abhishek Rai
.... Bhaskar Raj Pradhan, J 1. Pursuant to the notice issued on 08.12.2023 the respondent is represented. Let Lower Court Record be called for. On receipt of the Lower Court Record the paper-books shall be prepared. 2. List thereafter, on 10.05.20 ...
Sikkim High Court
Ugen Tsewang Kazi Vs State Of Sikkim & Ors.
.... s been made over to the petitioner in the manner explained therein. The learned counsel for the petitioner on instructions from his client-the petitioner who is also personally present in Court states that he is satisfied with the payment received. In view of the same he desires to withdraw the ...
Sikkim High Court
New India Assurance Co. Ltd. Vs Hemlata Lucksom And Another
.... the Applicant. Despite the assurance given by Mr. Anirudh Gupta, Learned Counsel yesterday that he would be present in the Court today and furnish the document which authorises him to appear on behalf of the Insurance-Company, but Mr. Gupta has failed to appear before this Court today. ...
Sikkim High Court
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