Bikash Sewa 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
Alfred Karthak Vs District Collector-Cum-Chairman & Ors.
.... 2024 subject to filing of requisites within three days. The learned Government Advocate appearing on behalf of the respondent nos. 1 to 3 accepts notice and waives formal notice thereof. 2. Counter affidavit may be filed within three weeks. Two weeks thereafter, to the petitioner to file re ...
Sikkim High Court
State Of Sikkim Vs Suresh Pradhan
.... o been made over to us during the course of hearing. 4. Having considered the facts of the case, the nature of the offence and the submissions made before us today and having perused the medical papers, we find that presently he has no signs of Tuberculosis having been appropriately medic ...
Sikkim High Court
Krishna Kumari Chettri & Ors. Vs Union Of India & Ors.
.... Bhaskar Raj Pradhan, J I.A. No. 01/2024 1. An application has been filed by the respondent no.2. The petitioners may file a response to the same within three weeks from today. 2. List on 28.08.2024. ...
Sikkim High Court
Rinki Vs State Of Sikkim And Others
.... JUDGMENTTAG-JUDGMENT Meenakshi Madan Rai, J Learned Additional Advocate General submits that although report was filed in the Registry, it is lying in defects due to the transition from e-Filing version 1.0 to e-Filing version 3.0 . He seeks two weeks’ time. Not opposed. Li ...
Sikkim High Court
Hemlata Agarwal Vs Travel Venture International Express Pvt. Ltd. And Others
.... Meenakshi Madan Rai, J I.A. No.09 of 2024 is an application filed through Learned Counsel for the Respondent No.1 seeking adjournment on grounds that Ms. K. D. Bhutia, Learned conducting Counsel for the Respondents No.1 to 4, is in bereavement. Not opposed. Considered and orde ...
Sikkim High Court
M/S Nauratanmal Ashok Kumar Vs Yangzila Bhutiani
.... ellant appears in person in the present appeal. Today he is not present in Court. There is no application filed by the appellant as well. The learned Senior Counsel appearing for the respondent however, submits that the appellant’s son had messaged him saying that the appellant is unwell and wou ...
Sikkim High Court
M/S Nauratanmal Ashok Kumar & Anr Vs Yangzila Bhutiani & Anr.
.... 2 appears in person in the present appeal. Today he is not present in Court. There is no application filed by the appellants as well. The learned Senior Counsel appearing for the respondent no.1 however, submits that the appellant no.2’s son had messaged him saying that the appellant no.2 is unw ...
Sikkim High Court
Pema Namgyal Vs State Of Sikkim & Ors
.... t authority for compensation and in view of the same, the petitioner would like to withdraw the present Writ Petition (C) No. 61 of 2022. Permission granted. If the petitioner is aggrieved by the order passed on the application for compensation he may approach the relevant authority for appropri ...
Sikkim High Court
Edward Bara Vs State Of Sikkim
.... Meenakshi Madan Rai, J Paper-Books have been prepared and made over to Learned Counsel for the parties, who submit that no errors are found therein. List for hearing on 25-09-2024, as found convenient by the parties. ...
Sikkim High Court
Get In Touch With Us
We are here to help. Want to learn more about our services? Please get in touch, we'd love to hear from you!
