Krishna Kharel Vs State Of Sikkim & Ors.
.... minal Procedure, 1973 (Cr.P.C.) and pursuant to the provisions of Section 111 of the Cr.P.C. the petitioner was summoned to show cause as to why a bond with surety should not be passed against them. The petitioner challenges this order on the ground that he has not been served with any notice as ...
Sikkim High Court
Arun Kumar Gupta Vs State Of Sikkim & Ors.
.... amicably between the parties and intimation to that effect is given to the petitioner. Mr. Ranjit Prasad, learned counsel submits that Mr. A. Moulik, learned Senior Counsel representing the petitioner is out of station and therefore, could not appear before this Court today. He seeks a week’s ti ...
Sikkim High Court
Meena Jha Vs State Bank Of India And Others
.... Meenakshi Madan Rai, J Learned Counsel for the Respondents No.1 and 2 verbally seeks time on grounds of ill-health. Not opposed. Considered and ordered accordingly. Let documents be filed in the interregnum by the Petitioner. This matter be listed for hearing on 07-0 ...
Sikkim High Court
Kishore Thapa Vs State Of Sikkim & Anr
.... Bhaskar Raj Pradhan, J 1. The learned Government Advocate submits that counter affidavit is ready and he would be filing counter affidavit during the course of the day. Permitted. The petitioner may file a rejoinder within two weeks, if required. 2. List ...
Sikkim High Court
Dhan Kumari Pradhan Vs Bigyan Pradhan And Others
.... Meenakshi Madan Rai, J Learned Senior Counsel for the Appellant seeks short adjournment on grounds that he has recently been engaged by the Sikkim State Legal Services Authority on behalf of the Appellant. Not opposed. Considered, in the circumstance, adjournment is granted. ...
Sikkim High Court
Private Estate Vs M/S Snowlion Industries Limited And Others
.... bmissions put forth, the following substantial question of law is formulated for determination; “Whether in arriving in its findings, the Learned Courts below have ignored the material evidence on record furnished by the Appellant”. Issue Notice to the Respondents. The records of ...
Sikkim High Court
Malvika Foundation & Anr. Vs State Of Sikkim & Ors.
.... -JUDGMENT Bhaskar Raj Pradhan, J I.A. No. 02 of 2024 1. This is an application filed by the petitioners for Mediation. The learned counsel for the respondents desires to file a response to this application. Two weeks time to do so is granted to the respondents. 2. List th ...
Sikkim High Court
Chandu Sherpa & Ors. Vs Raju Rai & Anr.
.... Bhaskar Raj Pradhan, J 1. An adjournment is being sought on the personal ground of the learned counsel for the petitioners. Not opposed by the learned counsel for the respondents. Adjournment granted. 2. List this matter on 26.04.2024. ...
Sikkim High Court
Chandra Kumar Chettri & Anr. Vs Kipu Lepcha
.... Bhaskar Raj Pradhan, J 1. Request for adjournment is being made on behalf of the learned Senior Counsel for the respondent on the ground that he is unwell and therefore could not appear before this Court today. Not opposed by the learned counsel for the petitioners. 2. Accord ...
Sikkim High Court
Yograj Chettri & Anr. Vs State Of Sikkim & Ors.
.... ed notice has not been received by the Registry so far. The postal tracking report indicates that the respondent no.5 has been served. However, the respondent no.5 is neither present nor represented. The learned counsel for the respondent nos. 1 to 4 seeks four weeks time to file counter-affidav ...
Sikkim High Court
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