State Of Sikkim Vs Krishna Prasad Bishwakarma And Another
.... eenakshi Madan Rai, J The Registry reports that service of Notice on the Respondent No.2 could not be effected. Learned Additional Public Prosecutor seeks some time to file requisites in the second address of the Respondent No.2, which he has been able to trace out. Let steps be ...
Sikkim High Court
Deepak Chettri 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 on 10-06-2024 for hearing as found convenient by the parties. ...
Sikkim High Court
Subash Gazmer 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 on 05-06-2024 for hearing as found convenient by the parties. ...
Sikkim High Court
State Of Sikkim Vs Ganesh Dhakal
.... eenakshi Madan Rai, J Heard Learned Additional Public Prosecutor for the State-Appellant. Admit the Appeal. Records of the Learned Trial Court in this matter have already been called for in Crl. A. No.14 of 2021 which is a connected matter. List this matter for hearing on 1 ...
Sikkim High Court
Tsheten Tshering Bhutia Vs State Of Sikkim
.... Meenakshi Madan Rai, J Learned Counsel, Ms.Parvin Manger appearing on behalf of Mr. T. R. Barfungpa, Learned Legal Aid Counsel, verbally seeks time on grounds that he had to suddenly leave station. Not opposed. Considered and ordered accordingly. List this matter on 17-0 ...
Sikkim High Court
Ugen Dorjee Bhutia Vs Pankaj Agarwal
.... J Mr. Leada T. Bhutia, Learned Counsel enters appearance today on behalf of the Respondent and has filed his Vakalatnama. Learned Counsel for the Petitioner verbally seeks time on grounds that Learned Senior Counsel, Mr. Jorgay Namka, is out of station. Not opposed. Consider ...
Sikkim High Court
Rinki Vs State Of Sikkim And Others
.... plaint filed by the Petitioner, concerning the jackpot prize claimed by her in draw no.34, dated 17-11-2018, at 10.00 p.m. That, in view of the said circumstance, the Committee report referred to supra be quashed and set aside. That, another Committee shall be constituted by the State-Responde ...
Sikkim High Court
Pema Chhoda Sherpa & Ors. Vs State Of Sikkim & Ors.
.... UDGMENTTAG-JUDGMENT Bhaskar Raj Pradhan, J I.A. No. 04 of 2024 1. An application for amendment of the writ petition has been filed by the petitioner. The learned counsel for the respondents desires to file a response to the same. Three weeks as prayed for is granted. 2. L ...
Sikkim High Court
Chung Chung Lepcha Vs State Of Sikkim & Ors.
.... ile counter affidavit. However, as per her counter affidavit, was filed on 20.11.2023 itself by the respondent no.4. What ought to have been reflected was that respondent nos.1 to 3 sought time to file counter affidavit and not as recorded in paragraph 1 of the order dated 04.03.2024. The order ...
Sikkim High Court
Rinzing Chonzom Vs State Of Sikkim & Ors
.... , learned Counsel for the petitioner. Issue notice subject to filing of requisites within three days limited to the extent of payment of compensation as estimated by the engineers of the respondent no.4. 2. Mr. Shakil Raj Karki, learned Government Advocate appears on advance notice on beha ...
Sikkim High Court
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