Hissey Doma Bhutia & Ors. Vs Gram Prasashan Kendra, 10th Aritar GPU & Ors.
.... e State Respondents that due to a complaint having been received steps were not taken for renewal. 2. The learned Government Advocate fairly submits that the record does not reveal that the State Respondents have taken any decision either on the application for renewal or on the complaint ...
Sikkim High Court
Mahesh Agarwal Vs Umesh Agarwal And Another
.... sh Agarwal and Others vs. Umesh Agarwal and Others , had specified which of the disputed properties belonged to the Petitioner and to the Respondent No.1. That, Item Nos.4, 8, 11 and 12 of Schedule “A” to the Plaint of the Title Suit No.21 of 2013, were allotted to the share of the Petitioner he ...
Sikkim High Court
Som Kumar Subba Vs Secretary, Urban Development Department & Ors.
.... nos. 9, 10 and 11 are personally present. They submit that they do not desire to contest the present appeal. The notices issued upon respondent nos. 6A and 6B have returned unserved. The petitioner to take steps to provide the correct and complete address of these respondents. The respondents wh ...
Sikkim High Court
Narayan Dhungel & Ors. Vs Land Revenue & Disaster Management Department & Ors.
.... Ms. Mingma Lhamu Sherpa, learned counsel who is led by Mr. Jorgay Namka, learned Senior Counsel. Respondent no.4 is neither present nor represented. The learned counsel for the petitioners desires to take steps in this regard. Three weeks is granted to the respondents to file counter affidavits. ...
Sikkim High Court
M/S Azz Infra Engineering Ltd. Vs Union Of India & Ors.
.... Bhaskar Raj Pradhan, J The learned counsel for the petitioner seeks an adjournment on the ground that he is being led by the learned counsel from outstation and he is not available today. Let this matter come up for hearing on 05.09.2024 as requeste ...
Sikkim High Court
Karmapa Charitable Trust And Others Vs State Of Sikkim And Others
.... Madan Rai, J Heard Learned Senior Counsel for the Petitioners. Issue Notice to the Respondents. Learned Government Advocate is present for the State-Respondents No.1 and 2 on advance Notice and waives formal Notice. Let Notice be issued to Respondent No.3 Requisites ...
Sikkim High Court
Bisleri International Private Limited Vs State Of Sikkim
.... learned Government Advocate submits that Dr. Doma T. Bhutia, learned Senior Counsel would not be representing the State in this matter. As such an adjournment is sought which is not opposed by the learned Senior Counsel for the petitioner. The matter was part heard. In view of the circumstances, ...
Sikkim High Court
Airports Authority Of India & Ors Vs State Of Sikkim & Ors.
.... index of the documents forwarded. A perusal of the index reflects that although the evidence on affidavit filed by the parties have been forwarded however the documents exhibited by the witnesses have not been forwarded. 2. The learned counsel for the parties submits that they have inspec ...
Sikkim High Court
Ravi Tamang Vs State Of Sikkim & Ors.
.... Bhaskar Raj Pradhan, J 1. The learned Senior Counsel representing the petitioner seeks an adjournment to take steps in the matter. Time prayed for is granted. 2. List on 12.09.2024. ...
Sikkim High Court
Maya Devi Darjee Vs Executive Engineer, Sikkim Investigation Division, Central Water Commission, Government Of India
.... Bhaskar Raj Pradhan, J 1. An adjournment is sought on the ground that the learned Deputy Solicitor General of India is out of station taking care of her ailing father. Not opposed by the learned counsel for the petitioner. 2. The matter is adjourned to ...
Sikkim High Court
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