Bishnu Maya Rai Vs Dr. Rameshwar Prasad And Others
.... feet x 25 feet stood on plot no.882 which was purchased by the ancestors of the Respondents No.1, 2 and 3 vide Sale Deed, Exhibit 2. That, although in their application under Order XXVI Rule 9 and 10 read with Section 151 of the CPC before the Learned First Appellate Court the Respondents No.1, ...
Sikkim High Court
Branch Manager, National Insurance Company Limited & Ors. Vs Avipsa Pathak And Others
.... it is shown that he has done everything in his power to keep, honour, and fulfil the promise and he himself is not guilty of a deliberate breach. 2. Even if it is treated as an absolute promise, there is substantial compliance therewith upon an express or implied mandate being given to the ...
Sikkim High Court
Narayan Dhungel & Ors. Vs Land Revenue & Disaster Management Department & Ors.
.... to file rejoinder, if required. 2. The office note dated 23.01.2024 states that unserved notice upon respondent no.3 has been received back with the remarks “Address cannot be located, hence return to sender” . In so far as respondent nos. 5 to 7 is concerned the office note dated 21.03.2 ...
Sikkim High Court
Dr. K. Bhandari Vs State Of Sikkim And Another
.... Personnel, Government of Sikkim, bearing Memo No.1204/GEN/DOP, dated 04-03-2024. Learned Government Advocate appearing for the State-Respondents submits that the Nodal Department is the Health Care, Human Services and Family Welfare Department, Government of Sikkim, whereas the certificate ...
Sikkim High Court
Cipla Limited Vs Union Of India & Ors.
.... uring the course of the day as the petitioner have already been served. Permitted. If the counter affidavit is filed by the respondent nos. 4 to 6, two weeks thereafter, to the petitioner to file rejoinder if required. 2. The learned Deputy Solicitor General of India submits that no counte ...
Sikkim High Court
M/S Future Gaming Solution India Pvt. Ltd. Vs Union Of India & Anr.
.... Bhaskar Raj Pradhan, J The learned counsel for the petitioner submits that the matter before the Supreme Court is listed for further hearing on 24.04.2024 and therefore the matter is adjourned to 14.05.2024. ...
Sikkim High Court
Jasoda Poudyal Vs State Of Sikkim & Ors.
.... haskar Raj Pradhan, J 1. The learned Government Advocate for the respondent nos. 1, 2 and 4 seeks two weeks time to file counter affidavit. Time prayed for is granted. The learned counsel for the petitioner submits that the rejoinder has been filed to the counter-affidavit filed by the re ...
Sikkim High Court
Divisional Forest Officer (T) & Ors. Vs Ashok Tshering Bhutia
.... Bhaskar Raj Pradhan, J 1. The learned Government Advocate seeks an adjournment on the ground that the learned Additional Advocate General is unwell and therefore could not appear before this Court today. The learned Senior Counsel for the respondent does not object to the same. Adjournm ...
Sikkim High Court
Shyam Bahadur Rai & Ors. Vs State Of Sikkim & Ors.
.... Bhaskar Raj Pradhan, J 1. The learned counsel 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. Not objected by the learned Senior Counsel for the appellants. Adjournm ...
Sikkim High Court
M/S Sikkim Urja Limited Vs M/S Abir Infrastructure Private Limited And Others
.... nce of all respondents are required. However, only respondent no.2 is represented at this stage. We, therefore, direct the Registry to ensure that all pleadings and records which were before the learned Commercial Court at Gangtok are before this Court on the next date. The appeal sha ...
Sikkim High Court
Get In Touch With Us
We are here to help. Want to learn more about our services? Please get in touch, we'd love to hear from you!