Ranjit Ghimirey Vs State Of Sikkim
.... nsidering the fact of conviction there is likelihood that he could abscond and hence, the Petition be rejected. 5. I have given due consideration to the submissions put forth before me and perused the records as also the impugned Judgment and the Order of Bail under Section 389(3) of the C ...
Sikkim High Court
Madan Subba Vs State Of Sikkim
.... s to the petition for bail and suspension on sentence on grounds that after considering the fact of conviction there is likelihood that he could abscond and hence, the Petition be rejected. 5. I have given due consideration to the submissions put forth before me and perused the records as ...
Sikkim High Court
Mingyur Bhutia @Ingrik Dorjee Vs Chief Engineer, National Hydro Power Corporation Ltd. Rangit Nagar-737111 South Sikkim And Others
.... rities for the issuance of exhibit-P6. He further admitted that he was born in 1973 and therefore, he did not have personal knowledge of the status of landed properties of his ancestors during the survey operation of 1950-52 or survey operation of 1979-80. He stated that he did not know how the ...
Sikkim High Court
Mani Kumar Gurung Vs Govind Khati And Others
.... k, is fixed for hearing/further orders on 09-05-2024. That, vide Order of this Court dated 02-04-2024 the proceedings in the Appeal had been stayed. That, Learned Counsel for the parties have no objection if the stay is vacated and the matter is finally heard and disposed of by the Learned ...
Sikkim High Court
Dr. Bandana Sarda Vs State Of Sikkim & Ors.
.... JUDGMENT Bhaskar Raj Pradhan, J 1. The petitioner has filed an application for amendment of the writ petition as well as application for additional parties. The learned counsel for the respondents desires to file response to the same. Three weeks as prayed for is granted. 2. L ...
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. Reply to I.A. No. 01 of 2023 is not yet been filed by the respondent. The learned Deputy Solicitor General of India seeks two weeks time for the same. Time granted. No further time shall be granted. 2. Li ...
Sikkim High Court
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. Reply to I.A. No. 01 of 2023 is not yet been filed by the respondent. The learned Deputy Solicitor General of India seeks two weeks time for the same. Time granted. No further time shall be granted. 2. Li ...
Sikkim High Court
Union Of India & Ors. Vs State Of Sikkim & Ors.
.... MENT Bhaskar Raj Pradhan, J 1. The Registry reports that consignment details of the services of 32 respondents are not found. The learned Deputy Solicitor General of India appearing for the petitioners submits that she will take necessary steps to ensure that the respondents are serv ...
Sikkim High Court
Branch Manager, National Insurance Company Limited & Ors. Vs
.... Section 152 of the Code of Civil Procedure, 1908. At page 5, Paragraph 9 of the said Judgment ( supra ) reads as follows; “9. The question for consideration is “Whether the compensation of computation arrived at by the Learned Claims Tribunal was correct?” The following is the rect ...
Sikkim High Court
Shyam Bahadur Rai & Ors. Vs State Of Sikkim & Ors.
.... NTTAG-JUDGMENT Bhaskar Raj Pradhan, J 1. The learned Assistant Government Advocate for the respondents seeks an adjournment on the ground that the learned Additional Advocate General is unwell and therefore, could not appear before this Court today. Time prayed for is granted. 2 ...
Sikkim High Court
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