Commissioner Of CGST And CX. Vs M/S Alkem Health Science
.... d Deputy Solicitor General of India submits that there are certain inadvertent defects in the pleadings and also in the list of dates filed before this Court. In such circumstances, we grant leave to the appellant to withdraw the instant statutory appeal and file afresh within a period of f ...
Sikkim High Court
Commissioner Of CGST And Cx. Vs M/S Alkem Laboratories Ltd.
.... d Deputy Solicitor General of India submits that there are certain inadvertent defects in the pleadings and also in the list of dates filed before this Court. In such circumstances, we grant leave to the appellant to withdraw the instant statutory appeal and file afresh within a period of f ...
Sikkim High Court
Alkem Laboratories Limited Vs Union Of India And Ors.
.... ries Limited, that the learned Senior Advocate representing the appellant has recently undergone some medical procedure after hospitalisation and as such, prays for some time. Since this appeal arises out of a common judgment and order passed by a learned Single Judge of this Court – which ...
Sikkim High Court
Karma Tshering Bhutia Vs State Of Sikkim & Ors.
.... counsel and submits that he is before this Court under the authority of his Vice-Chancellor. However, on a specific query of the Court as to whether his University is ready to go through the process of Mediation, he could not give any satisfactory answer. He merely submits that the University is ...
Sikkim High Court
Court On Suo Motu Vs Secretary, Ministry Of Surface Transport & Ors.
.... 24th April, 2024, be kept on record. Upon perusing the said report, it appears that there has been some degree of progress with regard to the stretch of NH-10 between km. 25.8 and km. 28.0, which was severely affected during the flash flood which took place on the 4th of October last year, ...
Sikkim High Court
Border Roads Organisation Vs M/S Vij Engineers And Consultant Private Limited
.... e matter is taken up for consideration, the learned Advocate representing the respondent, M/s Vij Engineers and Consultant Pvt. Ltd., prays for some time to get ready with the matter in order to answer the short point which arises for consideration in the present Arbitration Appeal. Consider ...
Sikkim High Court
M/S Sikkim Urja Limited Vs M/S Abir Infrastructure Private Limited And Others
.... vice of notice together with copies of Arbitration Appeal No. 01/2024 upon all the respondents. It merely indicates that steps have been taken to send the pleadings to the respondents through Speed Post. However, no delivery reports have been filed along with the affidavit of service. As such, w ...
Sikkim High Court
M/S Torrent Pharmaceuticals Ltd. (UNIT III) (Erstwhile Unichem Laboratories Ltd.) Vs Union Of India & Ors.
.... Counter affidavits have not been filed by the respondents. The learned Deputy Solicitor General of India appearing for the respondents along with Ms. Manasi Mukherjee, learned counsel seeks further time to file counter affidavits. Three weeks as prayed for is granted. Two weeks thereafter, to th ...
Sikkim High Court
Zydus Health Care Ltd. (Earlier M/S Zydus Healthcare, Sikkim (FIRM) Vs Assistant Commissioner Of Income Tax Circle 3(2) Gangtok
.... UDGMENTTAG-JUDGMENT Bhaskar Raj Pradhan, J I.A. No. 03 of 2024 1. The learned Deputy Solicitor General of India appearing for the respondent desires to file a response to I.A. No. 03 of 2024 filed by the petitioner. Two weeks time as prayed for is granted. 2. List thereaf ...
Sikkim High Court
Uwendra Thapa @ Nordy & Anr Vs Tsewang Dorjee Rinzing & Ors.
.... Bhaskar Raj Pradhan, J 1. An adjournment is being sought on the personal ground of the learned counsel for the respondent nos. 3 and 4. Not opposed by the learned counsel for the other parties. Adjournment granted. 2. List for hearing on 22.05. ...
Sikkim High Court
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