Hemlata Agarwal Vs Travel Venture International Express Pvt. Ltd. And Others.
.... lf of the Respondents No.1 to 4 on grounds that the conducting Counsel is unable to appear before this Court today as she is attending two days’ training programme at the Sikkim Judicial Academy, Gangtok, Sikkim. The Petitioner is present in person and submits that her Counsel is also engag ...
Sikkim High Court
Narayan Dhungel & Ors Vs Land Revenue & Disaster Management Department & Ors.
.... use of the error. Error stands rectified. Issue fresh notice upon the respondent no.4 subject to filing of requisite within three days. “Dasti” in addition is permitted. 2. Insofar as respondent no.5 to 7 are concerned the office note dated 21.03.2024 states that neither AD cards nor uns ...
Sikkim High Court
Chandu Sherpa & Ors Vs Raju Rai & Anr.
.... GMENT Bhaskar Raj Pradhan, J On the joint request of the learned counsel for the parties an adjournment is sought on the ground that some of the Advocates are required to attend training programme organized by the Sikkim Judicial Academy for Advocates. In such view of the matter, the ...
Sikkim High Court
Court On Suo Motu Vs Secretary, Ministry Of Surface Transport & Ors.
.... micus and others appearing in the matter, we notice that the pace of work — especially between Teesta Bridge and Rangpo (Sikkim) — is quite tardy and requires speeding up since the monsoons are practically around the corner. The learned Amicus has informed us that he had recently held a mee ...
Sikkim High Court
Mani Kumar Subba Vs State Of Sikkim & Ors.
.... e petitioner to ensure effective service of notice upon the non-appearing respondents and file an affidavit of service on or before the next date, indicating service as directed herein. We take notice of the fact that the State-respondents have already filed their affidavit-in-opposition i ...
Sikkim High Court
New India Assurance Co. Ltd. Vs Hemlata Lucksom And Another
.... e Government of Sikkim, Department of Health Care, Human Services and Family Welfare, Municipal Corporation, Gangtok, has also been submitted to fortify his submission. A birth certificate of Ms. Sunita Pradhan, the legal heir of Ms. Sukmit Thapa, issued by the Government of West Bengal, Departm ...
Sikkim High Court
New India Assurance Co. Ltd. Vs Sukmit Thapa
.... e Government of Sikkim, Department of Health Care, Human Services and Family Welfare, Municipal Corporation, Gangtok, has also been submitted to fortify his submission. A birth certificate of Ms. Sunita Pradhan, the legal heir of Ms. Sukmit Thapa, issued by the Government of West Bengal, Departm ...
Sikkim High Court
New India Assurance Co. Ltd. Vs Sukmit Thapa
.... e Government of Sikkim, Department of Health Care, Human Services and Family Welfare, Municipal Corporation, Gangtok, has also been submitted to fortify his submission. A birth certificate of Ms. Sunita Pradhan, the legal heir of Ms. Sukmit Thapa, issued by the Government of West Bengal, Departm ...
Sikkim High Court
Ranjit Ghimirey Vs State Of Sikkim
.... other application seeking to place additional documents on record, which are medical documents pertaining to the Appellant/Convict indicating that he is a patient of hypertension and is on medication. Not opposed. The Application is allowed and disposed of accordingly. I.A. No.02 ...
Sikkim High Court
Dr. Bandana Sarda Vs State Of Sikkim & Ors.
.... petition, no response has been filed to I.A. No. 03 of 2024 which is an application for impleadment of certain private respondents. 2. On hearing the learned counsel for the parties, this Court is of the view that both these applications are required to be considered together. In such view ...
Sikkim High Court
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