Ashal Kumar Thapa And Another Vs State Of Sikkim
.... n under Section 321 of the Code of the Criminal Procedure, 1973, before the Court of the Learned Special Judge (PC Act, 1988), Gangtok, Sikkim, in ST(Vigilance) Case No.01 of 2019 ( State of Sikkim vs. Ashal Kumar Thapa and Others ). The matter has been heard by the Learned Trial Court on 07-05- ...
Sikkim High Court
Sonam Lama Vs Minor Minal Rai And Others
.... earlier engaged by him, hence he applied for a Legal Aid Counsel to the SSLSA upon which Legal Aid Counsel has been made available to him. The Appellant further submits that Learned Counsel Ms. Jyoti Pradhan is aware that a Legal Aid Counsel has been appointed by the SSLSA for him as he has info ...
Sikkim High Court
Nim Dawa Sherpa And Another Vs Lakpa Sherpa And Others
.... 2-04-2025 and he seeks to substitute the Applicant No.2, by his only surviving legal heir, i.e., his daughter Ms. Dikki Doma Sherpa. Learned Counsel for the Respondent No.1 submits that she has no instructions in the matter. Having heard Learned Counsel for the Applicant No.1, I am of ...
Sikkim High Court
Ram Bahadur Das Vs State Of Sikkim & Ors.
.... such circumstances, Ms. Neha Gupta, learned Advocate on record was requested to plead the case of the petitioner. 2. Heard. Issue notice upon the respondents, subject to filing of requisites within three days. Ms. Pema Bhutia, learned Assistant Government Advocate appears on behalf of res ...
Sikkim High Court
Meena Jha Vs State Bank Of India And Others
.... Rai, J In view of the fact that Learned Government Advocate submits that Mr. Thinlay Dorjee Bhutia, Learned Government Advocate, who was conducting this matter had to leave station suddenly on grounds of medical emergency in his family the adjournment sought, which is unopposed is allowed, ...
Sikkim High Court
Commissioner Of Central Goods And Service Tax And Central Excise Vs M/S. Zydus Healthcare Limited
.... as follows:- “35G. Appeal to High Court .—(1) An appeal shall lie to the High Court from every order passed in appeal by the Appellate Tribunal on or after the 1st day of July, 2003 (not being an order relating, among other things, to the determination of any question having a relation to ...
Sikkim High Court
Union Of India Vs M/s M.K. Infrastructure (P) Ltd.
.... the Arbitrator under sub-section (1) was not sacrosanct as the said provision provides that the timeline could be extended for a further period of six months by consent of the parties. Even thereafter, by virtue of the provision of sub-section (4) thereof, the Court could further extend the peri ...
Sikkim High Court
Union Of India, Represented By Chief Engineer Vs M/s Valecha Shivalaya � Interdril (JV), Through The General Manager
.... against the over ruling of the objection raised by the petitioners therein and declaring the decree holder entitled to recovery of the amount allowing the execution petition, examined section 29-A as amended by the 2015 Amendment . It noted that section 29-A was thereafter substituted by way of ...
Sikkim High Court
Kumar Subba Vs State Of Sikkim & Ors.
.... T Bhaskar Raj Pradhan, J 1. Pursuant to the notice issued by this Court respondent no.5 appears in person. He seeks time to engage a lawyer. Permitted. Counter affidavit has not been filed by respondent nos.1 to 4. The learned Government Advocate seeks two weeks time to do so. Time g ...
Sikkim High Court
Binod Hang Subba & Ors. Vs Bidan Subba & Ors.
.... 025. In spite of the receipt of the notices they are not present or represented. The learned counsel for the appellants submits that, in fact, both the respondent nos. 5 and 6 had not appeared before the Trial Court as well and the matter was proceeded as ex parte against them. In view of the ...
Sikkim High Court
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