Branch Manager, National Insurance Co. Ltd. Vs Yoel Subba And Others
.... Meenakshi Madan Rai, J Part heard Learned Counsel for the parties. List for further hearing on 30-04-2024 as the question on gratuitous passenger with regard to the Claimant/Respondent No.1 is to be clarified by both parties. ...
Sikkim High Court
M/S Mahabir Prasad Agarwala Vs Union Of India And Ors.
.... se of bringing on record the minutes of the last sitting held before the learned Arbitrator. When the instant application is taken up for consideration, the learned Advocate appearing on behalf of the applicant prays for leave to withdraw the application. The learned Deputy Solicitor Genera ...
Sikkim High Court
State Of Sikkim Vs Lall Bahadur Rai
.... . Heard Learned Counsel for the parties on the Petition for Leave to Appeal. Considered, leave granted. Petition disposed of. Register the I.A. Heard on I.A. No.01 of 2024, filed by the State-Petitioner, seeking condonation of 79 days’ delay in filing the Appeal. ...
Sikkim High Court
Madan Subba Vs State Of Sikkim
.... Assistant Public Prosecutor is present for the State-Respondent on advance notice and waives formal notice. Call for the records from the Learned Trial Court. List on 12-06-2024. Heard Learned Counsel for the parties on I.A. No.01 of 2024 which is a petition for suspension of se ...
Sikkim High Court
Ranjit Ghimirey Vs State Of Sikkim
.... Assistant Public Prosecutor is present for the State-Respondent on advance notice and waives formal notice. Call for the records from the Learned Trial Court. List on 12-06-2024. Heard Learned Counsel for the parties on I.A. No.01 of 2024 which is a petition for suspension of se ...
Sikkim High Court
Ugen Dorjee Bhutia Vs Pankaj Agarwal
.... Meenakshi Madan Rai, J Learned Counsel for the Petitioner verbally seeks time on grounds that Learned Senior Counsel had to leave station on unavoidable urgent personal work. Not opposed. Considered and ordered accordingly. List on 21-05 ...
Sikkim High Court
Rachana Agarwal Vs Dr. Arvind Kumar Goyal And Others
.... dan Rai, J Mr. Rahul Rathi, Advocate enters appearance on behalf of Respondent No.1 and undertakes to file Vakalatnama within a week. Counsel for the Petitioner submits that Learned Counsel on record Ms. K. D. Bhutia is unable to attend the Court due to urgent work. She seeks a short d ...
Sikkim High Court
M/S Mahabir Prasad Agarwala Vs Union Of India And Ors.
.... CJ On the prayer of the learned Advocate appearing on behalf of the applicant, liberty granted for filing of a supplementary affidavit for the purpose of bringing on record the minutes of the last sitting held before the learned Arbitrator. List this matter on Monday, i.e., 29th April ...
Sikkim High Court
Sangay Doma Bhutia And Others Vs M/s. Yama Enterprises Private Limited And Another
.... Meenakshi Madan Rai, J Respondents No.1 and 2 have entered appearance through their respective Counsel. Respondents shall file Counter-Affidavits within two weeks. Rejoinder, if any, be filed one week thereafter. List on 27-05-2024. ...
Sikkim High Court
Ambika Pradhan And Anr Vs Purna Kumar Pradhan And Ors.
.... r, Mr. Jorgay Namka, is unable to appear before this Court today due to some personal reasons concerning his child’s health. As such, she prays for an adjournment. Learned Senior Advocate representing respondent nos. 1, 2 and 8 has no objection for grant of such adjournment. Respondent ...
Sikkim High Court
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