Mahesh Agarwal Vs Umesh Agarwal And Another
.... DGMENTTAG-JUDGMENT Meenakshi Madan Rai, J Learned Counsel for the Petitioner and Respondent No.1 verbally seek time on grounds that the Counsel for the parties are required to attend a training session at the Sikkim Judicial Academy, Gangtok, Sikkim. In view of the circumstance, ...
Sikkim High Court
Phurba Tshering Tamang Vs Mironium Tamang & Ors.
.... days. 2. Mr. Sujan Sunwar, learned Assistant Government Advocate accepts Notice on behalf of State-Respondent Nos.2, 3 and 4. He waives formal Notice. 3. The records before the Additional District Magistrate, Gyalshing District and Appellate Authority, Land Revenue and Disaster Mana ...
Sikkim High Court
M/S Mahabir Prasad Agarwala Vs Union Of India And Ors.
.... s of sub-section (4) of section 29A of the Arbitration and Conciliation Act, 1996 (as quoted above). However, such extension of time can be granted only for sufficient cause and on such terms and conditions as may be imposed by the Court. This is clear from a plain reading of sub-section (5) of ...
Sikkim High Court
Ranjit Ghimirey Vs State Of Sikkim
.... ore the Learned Trial Court would reveal. That, he is a respectable citizen and has no reason to abscond. That, in fact, his detention in prison would prejudice his family as he has a school going son and wife, who is alone after the incarceration of the Petitioner. They are both dependent on th ...
Sikkim High Court
M/S SICPA India Private Limited & Anr. Vs Union Of India And Others
.... pellants (being the writ petitioners) would remain without any forum till a statutory appellate Tribunal is constituted and thereby injustice would be caused if the appellants have nowhere to go for redressal of their grievances in accordance with law. Simply because the writ petitioners can seek ...
Sikkim High Court
Union Of India Represented By Executive Engineer, Border Road Project, Division II. CPWD, Above Post Office, Chungthang, North Sikkim � 737120 & Anr. Vs M/S M.G. Contractors Pvt. Ltd., M.G. House, 1721, Sector-4, Panchkula Haryana � 134109 & Anr.
.... 021) 9 SCC 1 and S.V. Samudram vs. State of Karnataka and Another (2024) 3 SCC 623. In both these judgments, the Hon’ble Supreme Court has held that Section 34 does not empower the Court to modify the award passed by the Arbitrator. 12. In M. Hakeem (supra), the Hon’ble Supreme Court h ...
Sikkim High Court
Mohmuda Khatoon & Anr. Vs Md. Asif
.... reasons for assailing the impugned order are stated in the “Grounds” as contained under paragraph 3 of the application filed before us. One of the grounds that have been put forward by the appellants before us reads as follows:- “3. ………………………………………………………………. (iii) For that the appel ...
Sikkim High Court
Shyam Kumar Limboo Vs State Of Sikkim
.... GMENT Meenakshi Madan Rai, J Learned Additional Public Prosecutor verbally seeks time on grounds that Learned Additional Public Prosecutor Mr. Yadev Sharma who is conducting this matter is unwell. Not opposed. Considered and ordered accordingly. List on 14-08-2024 as ...
Sikkim High Court
M/S Envision Pvt. Ltd. And Another Vs Union Of India And Others
.... Counsel for the Petitioners verbally seeks time on grounds that the mother-in-law of the conducting Counsel has been diagnosed with a serious illness for which he required to be present in Delhi. The prayer for adjournment is not opposed on grounds that it is a personal ground taken by the ...
Sikkim High Court
M/S Teesta Rangit Pvt. Ltd. And Another Vs Union Of India And Others
.... Counsel for the Petitioners verbally seeks time on grounds that the mother-in-law of the conducting Counsel has been diagnosed with a serious illness for which he required to be present in Delhi. The prayer for adjournment is not opposed on grounds that it is a personal ground taken by the ...
Sikkim High Court
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