Tshering Dorjee Lepcha Vs Chimbu Lepcha And Others
.... ase involves such question. In Roop Singh (Dead) through LRs. vs. Ram Singh (Dead) through LRs . (2000) 3 SCC 708, it was reiterated that under Section 100 CPC the jurisdiction of the High Court to entertain a second appeal is confined only to such appeals which involve a substantial question o ...
Sikkim High Court
Ongdi Sherpa Vs Nim Temba Sherpa And Others
.... Meenakshi Madan Rai, J Heard Learned Senior Counsel for the Applicant on I.A. No.01 of 2024. Issue Notice to the Respondents on the I.A. Requisites be filed within three days. List on 10-07-2024. ...
Sikkim High Court
Lakpa Tenzi Sherpa Vs State Of Sikkim
.... Meenakshi Madan Rai, J Learned Counsel for the parties jointly seek time on grounds of unpreparedness. Considered. List on 01-08-2024 as found convenient by the parties. ...
Sikkim High Court
Jai Bahadur Subba And Others Vs SBI General Insurance Company Ltd.
.... Court dated 22-05-2024, Learned Counsel for the Respondent has filed I.A. No.01 of 2024 which is an application for placing additional document on record. The application is taken on record. Learned Counsel for the parties concluded their arguments. Judgment reserved. Learn ...
Sikkim High Court
Meena Jha Vs State Bank Of India And Others
.... Meenakshi Madan Rai, J Learned Government Advocate verbally seeks time on grounds that Mr. Thinlay Dorjee Bhutia, Learned Government Advocate, who is conducting this matter, is in bereavement. Not opposed. Considered and ordered accordingly. List ...
Sikkim High Court
Karma Sonam Bhempulasongpa Vs Dorjee Doma Bhutia And Others
.... Meenakshi Madan Rai, J Heard Learned Senior Counsel for the Appellant. Issue Notice to the Respondents. Requisites be filed within three days. List on 26-06-2024. ...
Sikkim High Court
Krishna Chettri Vs State Of Sikkim
.... Meenakshi Madan Rai, J Learned Counsel appearing on behalf of the Learned Legal Aid Counsel verbally seeks time on ground that the Counsel on record has gone to attend a training programme at the Sikkim Judicial Academy, Gangtok, Sikkim. Not opposed. Considered and ordered ...
Sikkim High Court
Madan Gurung Vs State Of Sikkim
.... Learned Additional Public Prosecutor verbally seeks time on grounds that Mr. Yadev Sharma, Learned Additional Public Prosecutor, who is conducting this matter has gone to attend a training programme at the Sikkim Judicial Academy, Gangtok, Sikkim. Not opposed. Considered and ordered ...
Sikkim High Court
Chewang Gyaltsen Bhutia @ Bhaichung Vs State Of Sikkim
.... Learned Additional Public Prosecutor verbally seeks time on grounds that Mr. Yadev Sharma, Learned Additional Public Prosecutor, who is conducting this matter has gone to attend a training programme at the Sikkim Judicial Academy, Gangtok, Sikkim. Not opposed. Considered and ordered ...
Sikkim High Court
State Of Sikkim Vs Suresh Pradhan
.... adan Rai, J Learned Additional Public Prosecutor verbally seeks time on grounds that Mr. Yadev Sharma, Learned Additional Public Prosecutor, who is conducting this matter has gone to attend a training programme at the Sikkim Judicial Academy, Gangtok, Sikkim. Not opposed. Conside ...
Sikkim High Court
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