Border Roads Organisation (BRO) Vs Abhyudaya Housing And Construction Private Limited
.... Biswanath Somadder, CJ Having heard the learned Advocates for the parties and upon perusing the papers before us, we are of the view that the matter requires further consideration and as such, it may be listed under an appropriate heading on 10th May, ...
Sikkim High Court
Roshni Sinha Roy (RASAILY) Vs Suvranshu Sinha Roy
.... we are of the view that this is a matter which can be easily resolved through the process of Mediation. The parties have also agreed. As such, we appoint Ms. Sangita Pradhan, learned Advocate and the Deputy Solicitor General of India to mediate between the parties and try and resolve the issues ...
Sikkim High Court
Lakpa Tenzi Sherpa Vs State Of Sikkim
.... Madan Rai, J Mr. Manish Kumar Jain, Learned Counsel appearing on behalf of Ms. Puja Lamichaney, Learned Counsel for the Appellant, verbally seeks time on grounds that the Counsel on record is indisposed due to ill-health. Not opposed. Considered and ordered accordingly. Li ...
Sikkim High Court
Puspa Mishra And Others Vs State Of Sikkim And Others
.... cation filed by the Intervenor is lying in defects. Learned Government Advocate appearing for the State-Respondents No.1 to 10 verbally submits that Learned Advocate General seeks to appear via Video Link, however in view of the disturbance in the Link on account of the inclement weather, i ...
Sikkim High Court
Bimla Devi Vs Chief Commissioner Of Central Excise And Service Tax & Ors.
.... ein that a copy of the counter affidavit has been served to the petitioner. 2. Ms. Manasi Mukherjee, learned counsel for the respondents submits that although she wanted to serve the counter affidavit to the petitioner she could not do so. In such view of the matter the statement endorsed ...
Sikkim High Court
Swadhi Health Management Llp & Anr Vs State Of Sikkim & Ors.
.... ant to consider them at the time of the hearing of the writ petition therefore, the application is allowed. The documents are taken on record. Since those documents are taken on record the respondents are permitted to file additional pleadings by amending the counter-affidavit or by additional a ...
Sikkim High Court
Zydus Wellness Products Limited Vs Union Of India And Ors.
.... pers before us, we are of the view that this appeal can be heard on the basis of the pleadings and records that were placed and considered by the First Court. As such, we direct the Registry to place this appeal under an appropriate heading for hearing on 30th April, 2024, together with the othe ...
Sikkim High Court
Ajit Tamang & Ors. Vs Norbu Tshering Tamang & Ors.
.... Bhaskar Raj Pradhan, J 1. Respondent no. 1 has filed a counter-affidavit to which the petitioners have also filed the rejoinder. The learned Government Advocate for the respondent nos. 2 and 3 submits that he does not desire to file counter-affidavit. The pleading are complete. ...
Sikkim High Court
Court On Suo Motu Vs Secretary, Ministry Of Surface Transport & Ors.
.... en replied to by the Chief Engineer, N.H. Wing, P.W. (Roads) Directorate, Government of West Bengal, on the very next date, i.e., on 20th March, 2024. By the said letter dated 20th March, 2024, the Chief Engineer, N.H. Wing, P.W. (Roads) Directorate has forwarded a proposal to the Chief Engineer ...
Sikkim High Court
Maya Devi Darjee 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
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