Sangay Doma Bhutia And Others Vs M/S Yama Enterprises Private Respondents Ltd. And Another
.... r Order VI Rule 17 read with Section 151 of the Code of Civil Procedure, 1908, by which the Petitioners seek to amend the pleadings by inserting the amendments as proposed in the application. Learned Counsel for the opposing parties have no objection to the application which is accordingly ...
Sikkim High Court
National Insurance Company Limited Vs Nim Tshering Sherpa And Another And Another
.... Act, 1988, seeking condonation of 11 days delay in filing the instant Appeal. The application is not opposed by Learned Counsel for the Respondent No.1 and Respondent No.2. In view of the said submissions and on consideration of the grounds enumerated in the Petition, I am satisfied t ...
Sikkim High Court
National Insurance Company Limited Vs Doma Lhamu Tamang And Another
.... Act, 1988, seeking condonation of 11 days delay in filing the instant Appeal. The application is not opposed by Learned Counsel for the Respondent No.1 and Respondent No.2. In view of the said submissions and on consideration of the grounds enumerated in the Petition, I am satisfied t ...
Sikkim High Court
National Insurance Company Limited Vs Nim Lhamu Sherpa And Another
.... Act, 1988, seeking condonation of 11 days delay in filing the instant Appeal. The application is not opposed by Learned Counsel for the Respondent No.1 and Respondent No.2. In view of the said submissions and on consideration of the grounds enumerated in the Petition, I am satisfied t ...
Sikkim High Court
National Insurance Company Limited Vs NIM Tshering Sherpa And Another
.... Act, 1988, seeking condonation of 11 days delay in filing the instant Appeal. The application is not opposed by Learned Counsel for the Respondent No.1 and Respondent No.2. In view of the said submissions and on consideration of the grounds enumerated in the Petition, I am satisfied t ...
Sikkim High Court
Mani Kumar Subba & Anr. Vs State Of Sikkim
.... haskar Raj Pradhan, J After arguing this matter for sometime the learned Senior Counsel for the petitioners seeks to withdraw this matter with liberty to file afresh. Liberty cannot be granted for the cause which he has brought before this Court. However, if he has any fresh cause which ma ...
Sikkim High Court
National Insurance Company Limited Vs Nim Tshering Sherpa And Another
.... Act, 1988, seeking condonation of 11 days delay in filing the instant Appeal. The application is not opposed by Learned Counsel for the Respondent No.1 and Respondent No.2. In view of the said submissions and on consideration of the grounds enumerated in the Petition, I am satisfied t ...
Sikkim High Court
Ajit Tamang & Ors. Vs Norbu Tshering Tamang & Ors.
.... Bhaskar Raj Pradhan, J The learned Senior Counsel for the petitioners as well as learned counsel for the respondents desires a further adjournment to do research on the question of law involved in the present matter. For the said purpose the matter is adjourned to 05.07.2024 on the reque ...
Sikkim High Court
Chandra Kumar Chettri & Anr Vs Kipu Lepcha
.... led to the various pleadings in the amended counter affidavit. 2. This is a petition under Article 227 of the Constitution of India. The short issue is on the legality of the impugned order dated 04.04.2023 which has been passed in a reference received under section 3H (4) of the National ...
Sikkim High Court
Dhan Kumari Pradhan Vs Bigyan Pradhan And Others
.... Meenakshi Madan Rai, J Learned Senior Counsel for the Appellant submits that CRP No.01 of 2024 is listed for hearing finally on 03-06-2024 and that this matter be heard thereafter. Not opposed. Considered and ordered accordingly. List on 07 ...
Sikkim High Court
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