Union Of India Vs M/S Mukul Enterprises, 13, Rifle Range Road, (Near Bondel Gate Flyover), Ground Floor, Kolkata, P.O. Ballygunge, Pin 700019 And Others
.... e appeals on two grounds, one of them being that the appeals were barred by limitation as they were not filed within a period of sixty days. The Supreme Court examined this ground in the appeals against the Delhi High Court’s judgment and held the contention to be untenable. The submission made ...
Sikkim High Court
Zydus Health Care Ltd. (Earlier M/S Zydus Healthcare, Sikkim (FIRM) Vs Assistant Commissioner Of Income Tax Circle 3(2) Gangtok
.... Bhaskar Raj Pradhan, J 1. The learned Deputy Solicitor General of India seeks further one week’s time to file response to I.A. No. 03 of 2024. Not objected to by the learned counsel for the petitioner. Time granted. 2. List on 07.06.2024. ...
Sikkim High Court
Union Of India & Ors. Vs State Of Sikkim & Ors.
.... Bhaskar Raj Pradhan, J 1. The learned Deputy Solicitor General of India seeks time on her personal ground which is not objected to by the learned counsel for the other parties. Considered. Adjournment granted. 2. List on 25.06.2024. ...
Sikkim High Court
Rinki Vs State Of Sikkim And Others
.... d 03-04-2024. That, the Notification supra elucidates the composition of the committee so constituted; comprising of (1) Secretary, Finance Department, Government of Sikkim, as the Chairperson; (2) Principal Director of Sikkim State Lottery, Government of Sikkim, as the Member Secretary; (3) M ...
Sikkim High Court
Mani Kumar Rai & Ors. Vs State Of Sikkim & Ors.
.... re initially appointed, it has been informed that the initial appointment orders have not been filed by the petitioners except for petitioner no.2. 2. In such view of the matter, an adjournment is sought to produce relevant appointment orders. 3. The learned Additional Advocate Gene ...
Sikkim High Court
Dawa Tshering Bhutia Vs Tar Tshering Lepcha & Ors.
.... me back. In view of this situation, the learned counsel for the appellant seeks time to take necessary steps in this matter. 2. Mr. Rahul Rathi, learned counsel for the appellant also submits that the appellant has in fact already signed on the compromise deed; he is present in Court; as h ...
Sikkim High Court
Devi Prasad Sharma Vs State Of Sikkim & Ors.
.... el for the applicant. Issue notice upon the respondents, subject to filing of requisites within three days. Mr. Sujan Sunwar, learned Assistant Government Advocate for the respondent nos. 1 to 5 appears on advance notice, accepts notice and waives formal notice thereof. 2. The respondents ...
Sikkim High Court
Som Kumar Subba Vs Secretary, Urban Development Department & Ors.
.... el for the applicant. Issue notice upon the respondents, subject to filing of requisites within three days. Mr. Sujan Sunwar, learned Assistant Government Advocate for the respondent nos. 1 to 5 appears on advance notice, accepts notice and waives formal notice thereof. 2. The respondents ...
Sikkim High Court
Chung Chung Lepcha Vs State Of Sikkim & Ors.
.... Bhaskar Raj Pradhan, J 1. The learned Government Advocate desires further one week’s time to file counter-affidavit. One week’s time as prayed for is granted. Two weeks thereafter, to the petitioner, to file rejoinder, if required. 2. List on 18.0 ...
Sikkim High Court
Pem Choden Lepcha And Others Vs Chief Secretary, Government Of Sikkim And Others
.... MENT Meenakshi Madan Rai, J Learned Counsel for the Respondents No.9 and 10 verbally seeks time on grounds that he was unwell and is still unwell and he could not prepare the matter. Not opposed by other parties. Considered and ordered accordingly. List on 31-07-2024 a ...
Sikkim High Court
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