Sumba Sherpa Vs Union Of India & Ors
.... NT Bhaskar Raj Pradhan, J 1. None of the respondents have filed their counter affidavits, although time was granted to them. They seek two weeks further time to file their counter affidavits. Time prayed for is granted. Two weeks thereafter, to the petitioner to file rejoinder, if re ...
Sikkim High Court
Krishna Kumari Chettri & Ors. Vs Union Of India & Ors.
.... NT Bhaskar Raj Pradhan, J 1. None of the respondents have filed their counter affidavits, although time was granted to them. They seek two weeks further time to file their counter affidavits. Time prayed for is granted. Two weeks thereafter, to the petitioner to file rejoinder, if re ...
Sikkim High Court
Jasoda Poudyal Vs State Of Sikkim & Ors.
.... Pradhan, J 1. The respondent nos. 1, 2 and 4 have not filed their counter affidavits as yet. They seek further two weeks time to file their counter affidavits. Not opposed by the learned counsel for the other parties. Time prayed for is granted. Two weeks thereafter, to the petitioner to f ...
Sikkim High Court
Cipla Limited Vs Union Of India & Ors
.... Government Advocate for the respondent no. 2 states that they do not desire to file counter affidavit. Ms. Manasi Mukherjee, learned counsel for the respondent nos. 5 and 6 states that counter affidavit has been filed but it is in defect. She desires five days time to cure the defect. Permitted ...
Sikkim High Court
Sunil Kumar Gupta Vs Jawahar Prasad Gupta
.... Bhaskar Raj Pradhan, J 1. The learned counsel representing respondent submits that reply to I.A. No. 02 of 2024 has been filed however, the same is in defect. He desires three days time to rectify the same. Permitted. 2. List for hearing of the R.F.A. No.05 of 2023 as well as ...
Sikkim High Court
Manager, New India Assurance Co. Ltd. Vs Man Maya Ramudamu
.... Meenakshi Madan Rai, J Learned Counsel present for the Applicant today submits that he is appearing on behalf of the Applicant. There are no documents to indicate such authorisation. He undertakes to inform the Counsel of the Applicant. Considered, let the authorised Counsel appear o ...
Sikkim High Court
Dr. T. M. Thomas Issac Vs Santiago Martin
.... JUDGMENT Meenakshi Madan Rai, J Learned Senior Counsel submits that requisites were not filed in the matter. He undertakes to file requisites during the course of the day and seeks to serve notice by “ Dasti ”. Prayer considered and allowed. Registry to take steps according ...
Sikkim High Court
Birendra Rai @ Biren Vs State Of Sikkim
.... Ms. Anu Sharma, Learned Counsel appearing on behalf of Ms. Puja Lamichaney, Learned Counsel for the Appellant, submits that the Counsel on record is unable to appear before this Court today on account of severe spondylitis and seeks some time. Not opposed. Considered and ordered ac ...
Sikkim High Court
Chitraman Chettri Vs State Of Sikkim
.... ntly during the course of hearing on the last date Learned Counsel for the Revisionist submitted that the Revisionist had repaid an amount of approximately ₹ 2,50,000/-(Rupees two lakhs and fifty thousand) only, to some of the persons whose money he had defalcated. Let the Revisionis ...
Sikkim High Court
Sarad Ghalay Vs Chewang Lhamu Bhutia And Others
.... the Appellant and his brothers materialized only in the year 2001, this is indicative of the fact that in 1997, when the objection dated 31-03-1997 was submitted before the Respondent No.4, the Appellant was in a joint family with his brothers and thereby well aware of the circumstances, of whi ...
Sikkim High Court
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