Srijana Gurung Vs Union Of India And Ors.
.... to prevent the deluge of litigation, on account of the road construction presently being carried out by the NHIDCL, Respondent No.6, there has been no response on this aspect. Instead, a reply Affidavit has been filed on behalf of the State Respondents No.4 and 5 without even alluding to the que ...
Sikkim High Court
Chandu Sherpa & Ors. Vs Sunita Rai & Ors
.... The learned counsel for the petitioners submits that he filed the present writ petitions as it was felt that he could not use this evidence on affidavit during the trial of the present case. However, it is submitted that he has now read the judgment of the Supreme Court in Mohd. Abdul Wahid vs. ...
Sikkim High Court
Bishnu Prasad Sharma Vs Chief Electoral Officer, Election Department, Gangtok & Ors
.... n, J The learned Senior Counsel appearing for the petitioner desires to withdraw this writ petition with liberty to approach the right forum. The petitioner is permitted to withdraw the same with liberty to approach the right forum. In case any such grievance is not redressed, the parties m ...
Sikkim High Court
Sangay Doma Bhutia And Others Vs M/S Yama Enterprises Private Ltd. And Another
.... he earlier Petition was a “Writ Petition” while the amended Petition is a “Civil Revision Petition”. That, in view of the said differences, the computer does not accept the second nomenclature as the earlier Petition was registered as a “Writ Petition”. In the circumstances, Learned Counse ...
Sikkim High Court
M/S Torrent Pharmaceuticals Ltd. (UNIT III) (Erstwhile Unichem Laboratories Ltd.) Vs Union Of India & Ors.
.... Bhaskar Raj Pradhan, J 1. The learned Counsel for the Petitioner submits that although rejoinder has been filed, it is in defect. She submits that she will cure the same during the course of the day. Permitted. 2. List thereafter, on 30.08.20 ...
Sikkim High Court
Upendra Nath Dubey Vs State Of Sikkim And Others
.... hi Madan Rai, J Learned Government Advocate for the Respondents concluded his arguments. Arguments on both sides thus stands concluded. Let the Petitioner in person and Learned Government Advocate for the Respondents file written Synopsis of arguments in not more than four pages ...
Sikkim High Court
Neptune Holidays Private Limited. Vs State Of Sikkim & Ors.
.... Bhaskar Raj Pradhan, J 1. On the request of the learned counsel for the petitioner, list this matter for hearing on 02.09.2024. 2. In the meanwhile, the interim order passed on 11.08.2023 shall continue. ...
Sikkim High Court
Neptune Holidays Private Limited Vs Assistant Commissioner Of CGST And CX, Siliguri Audit Circle VI & Ors
.... 4 when notice was issued. It is submitted that a panel advocate has been assigned this matter and therefore, the learned Deputy Solicitor General of India would want to withdraw from this matter. Permitted. 2. Heard the learned counsel for the parties. Admit. The respondents may file counte ...
Sikkim High Court
Bimla Devi Vs Chief Commissioner Of Central Excise And Service Tax & Ors
.... Raj Pradhan, J 1. The learned counsel for the petitioner submits that a defective rejoinder has been filed which is required to be rectified. It is stated that since the petitioner is in ill health some time may be required to do so. One week’s time is granted to the petitioner to cure th ...
Sikkim High Court
Ganesh Tamang Vs State Of Sikkim
.... on that primary evidence is the best evidence to establish with certainty the fact in question. As elucidated in the provision extracted supra, secondary evidence is permissible in the absence of the original document and after the Court is convinced of the circumstances due to which the documen ...
Sikkim High Court
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