Ganga Maya Chettri Vs District Collector, Gangtok, Sikkim & Ors.
.... Bhaskar Raj Pradhan, J 1. The learned Assistant Government Advocate seeks further three weeks time to file counter-affidavit. Three weeks as prayed for is granted. Two weeks thereafter, to the petitioner to file rejoinder if they so desire. 2. List on ...
Sikkim High Court
Dr. Bandana Sarda Vs State Of Sikkim & Ors.
.... 2. The learned counsel for the State-respondent however, submits that the post advertised are specifically for certain specific subjects and not that of the subject the petitioner specializes in. The Order of this Court is quite clear. During the process of filling up the vacancies, in the mea ...
Sikkim High Court
Union Of India & Ors. Vs State Of Sikkim & Ors.
.... Bhaskar Raj Pradhan, J 1. The learned Deputy Solicitor General of India for the petitioners seeks one week’s time to file rejoinder to the counter-affidavits filed by the respondents. Time prayed for is granted. 2. List on 14.03.2024. ...
Sikkim High Court
Sunil Kumar Gupta Vs Jawahar Prasad Gupta
.... parties the present appeal was admitted for hearing. In the meanwhile the respondent has moved for execution. If the decree is executed during pendency of the appeal the appeal would be rendered infructuous. As such considering the facts of this case this Court deems it fit to stay the executio ...
Sikkim High Court
Uwendra Thapa @ Nordy & Anr. Vs Tsewang Dorjee Rinzing & Ors.
.... Bhaskar Raj Pradhan, J 1. The matter could not be settled through mediation. The report of the Sikkim State Legal Services Authority is on record stating so. 2. List this matter for hearing on 30.04.2024. ...
Sikkim High Court
Maya Devi Darjee Vs Executive Engineer, Sikkim Investigation Division, Central Water Commission, Government Of India
.... er desires to amend the application dated 14.09.2023 for amendment of the writ petition. He submits that he desires to rectify the same due to certain errors that have apparently crept in. Not objected by the learned counsel for the respondent. The application may be rectified within five days h ...
Sikkim High Court
Bikash Sewa Vs Executive Engineer, Sikkim Investigation Division, Central Water Commission, Government Of India
.... er desires to amend the application dated 14.09.2023 for amendment of the writ petition. He submits that he desires to rectify the same due to certain errors that have apparently crept in. Not objected by the learned counsel for the respondent. The application may be rectified within five days h ...
Sikkim High Court
Phigu Tshering Bhutia Vs Karma Samten Bhutia & Ors.
.... reflects that respondent nos. 1 to 8 although served however, remained absent. 2. Notices were re-issued through Court process server on 8. 11.2023. The report of the Registry reflects that the process server has duly served the respondent nos. 1 to 8 and office copies of the notices conta ...
Sikkim High Court
Yograj Chettri & Anr Vs State Of Sikkim & Ors
.... haskar Raj Pradhan, J 1. Heard Mr. Gulshan Lama, learned counsel for the petitioner. Issue notice upon the respondent, subject to filing of requisite within three days. Mr. Thinlay Dorjee Bhutia, learned Government Advocate for the respondent nos. 1 to 4 accepts notice and waives formal n ...
Sikkim High Court
Cipla Limited Vs Union Of India & Ors.
.... as granted to the respondents to file counter-affidavits. However, none of them have filed their counter-affidavits. They desire further two weeks time to do so. Not objected by the learned counsel for the petitioner. Time granted. Two weeks thereafter, to the petitioner to file rejoinder, if th ...
Sikkim High Court
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