Raju Pradhan Vs State Of Sikkim & Ors.
.... ocess is on and shall be done within two months. Justice cannot be delayed. 3. Heard the learned Additional Advocate General for the respondent nos. 1 and 2. Issue notice upon the respondents, subject to filing of requisites within three days. The learned Additional Advocate General accept ...
Sikkim High Court
Desh Kumar Rai & Ors. Vs Krishan Kumar, Md. Nhidcl & Ors
.... r Raj Pradhan, J 1. The learned counsel for the petitioners seeks an adjournment on the ground that the learned Senior Counsel leading him is out of station and therefore, unable to appear in the matter today. Not objected by the learned Government Advocate for the respondent nos. 2 and 3 ...
Sikkim High Court
Purna Bahadur Basnett Vs District Collector, Namchi Districts & Ors
.... o assess the damages was called for and subsequently the assessment has been redone. 2. The payment of compensation for the damages is presently pending consideration before the Ministry of Roads Tansport and Highways-respondent no.4. 3. The learned Government Advocate submits that h ...
Sikkim High Court
Churamani Basnett Vs District Collector, Namchi Districts & Ors
.... o assess the damages was called for and subsequently the assessment has been redone. 2. The payment of compensation for the damages is presently pending consideration before the Ministry of Roads Tansport and Highways-respondent no.4. 3. The learned Government Advocate submits that h ...
Sikkim High Court
Rinzing Chonzom Vs State Of Sikkim & Ors
.... ed Government Advocate representing respondent nos. 1, 3, 5 and 6 submits that the counter affidavit is more or less ready and shall be filed within two days. Permitted. If the counter affidavit is filed within two days by the learned Government Advocate for the respondent nos. 1, 3, 5 and 6, tw ...
Sikkim High Court
Kipu Lepcha Vs Phumtsung Lepcha And Ors
.... Bhaskar Raj Pradhan, J 1. Heard learned Senior Counsel for the petitioner. Issue notice upon the respondents, subject to filing of requisites within three days. Mr. Thinlay Dorjee Bhutia, Government Advocate on behalf of respondent nos. 2 and 3 accepts notice and waives formal notice ...
Sikkim High Court
Mohammed Safique Vs Abishek Rai S/O Dhurba Rai
.... wnership; The defendant had sent all the money orders to the plaintiff‟s grandfather although he was aware about the change in ownership. The learned District Judge was also of the view that the defendant had failed to pay the rents to the plaintiff from May 2018. Accordingly, the learned ...
Sikkim High Court
Divisional Manager, National Insurance Company Limited Vs Bahadur Rai And Another
.... the kin of another passenger involved in the same accident and in the same vehicle was paid compensation of ₹ 5,00,000/- (Rupees five lakhs) only, by the Insurance Company, thereby implicitly conceding that the Insurance Company was indeed liable to pay the compensation to the Claimant who ...
Sikkim High Court
Eastern Export Safety Products Private Limited And Anr. Vs Assessing Authority, Commercial Taxes Division & Ors.
.... TTAG-JUDGMENT Bhaskar Raj Pradhan, J An adjournment is sought on the personal ground of one of the counsel representing the petitioners. The matter is pending since 2021. List this matter for final hearing on 18.11.2024, on which date the learned counsel shall endeavour to ...
Sikkim High Court
M/S Teesta Rangit Pvt. Ltd & Anr. Vs Union Of India & Ors.
.... 4. The learned counsel for the petitioner has placed on record various orders passed by the Hon’ble Supreme Court in various matters which are pending consideration before the Hon’ble Supreme Court. A perusal thereof reflects that similar matters which were being considered by this Court had ...
Sikkim High Court
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