Puran Gurung Vs State Of Sikkim & Another
.... Heard Mr. Karma Thinlay Namgyal, learned Senior Counsel for the Petitioner. Mr. Zangpo Sherpa, learned Additional Advocate General, appears on behalf of the respondents. List it for admission after winter vacation on 04.03.2024. In the meanwhile, respondents may file a shor ...
Sikkim High Court
Union Of India Vs M/S Nar Bahadur Dahal
.... xtending the period under this sub-section, if the Court finds that the proceedings have been delayed for the reasons attributable to the arbitral tribunal, then, it may order reduction of fees of arbitrator(s) by not exceeding five per cent. for each month of such delay. Provided further t ...
Sikkim High Court
Nim Pincho Bhutia & Ors Vs Bhim Bahadur Rasaily/Kami Ors
.... contemplated in the affidavit filed by the State respondent. It was also directed that the District Collector shall make enquiry strictly in accordance with law. Thereafter, pursuant to the order passed by the Division Bench dated 24.08.2017, the State Government issued notification constitutin ...
Sikkim High Court
Chewang Dorjee Bhutia Vs Secretary, Land Revenue Department And Ors
.... Today, when the writ petition is taken up for consideration, it is submitted by the learned Additional Advocate General representing the State of Sikkim that no opportunity of hearing was granted in favour of the writ petitioner by the statutory appellate authority, being the Secretary, Land R ...
Sikkim High Court
Mani Kumar Subba Vs State Of Sikkim Through Chief Secretary, Government Of Sikkim, Tashiling Secretariat, Gangtok-737101 & Ors
.... y the learned Additional Advocate General appearing for the State of Sikkim that the State government has already constituted a committee with cabinet approval on 17th October, 2023, to look into the issues centering around this natural disaster. It is further submitted by the learned Additional ...
Sikkim High Court
Union Of India & Ors Vs State Of Sikkim & Ors
.... ord. Learned Counsel for the State Respondents desires to file reply within a period four weeks. Time as prayed for is granted. 2. As per order dated 12.10.2023 amended Writ Petition was filed on 03.11.2023. Subsequently notices were issued to the newly added Respondents Nos. 5 to 209. Re ...
Sikkim High Court
Mani Kumar Rai & Ors Vs State Of Sikkim & Ors
.... DGMENT Bhaskar Raj Pradhan, J Learned Senior Counsel as well as learned Additional Advocate General jointly prayed for time. Time as prayed for is granted. As this is a 2021 matter the learned Counsel shall come prepared on the next date of hearing. In view of the ensuing w ...
Sikkim High Court
Amber Bahadur Subba (Limboo) And Others Vs Gopal Sharma And Others
.... Award has been annexed to the letter dated 01-12-2023, forwarded by the High Court Legal Services Committee to the Joint Registrar (Judicial), of this High Court. 4. It is jointly submitted by the parties present today that the Deed of Compromise was executed by and between the parties an ...
Sikkim High Court
Nar Bahadur Chettri (Khatiwada) And Another Vs Devi Lall Khatiwada And Others
.... s while determining the issues pertaining to the relationship of the parties and thereby determine the inheritance rights of the female family members . (ii) Whether the Learned First Appellate Court failed to consider the documents relied upon to determine the status of the suit properties ...
Sikkim High Court
M/S Lexicon Commercial Enterprises Ltd Vs Umakanta Sharma & Ors
.... Further, in the order dated 07.11.2023 there is an error in paragraph 1 thereof. The order should read “FAO” instead of “Writ Petition”. The order is accordingly rectified. 3. Learned Counsels Mr. Hissey Gyaltsen Bhutia appears on behalf of Respondent No. 2 and seeks to file his Vakalatnam ...
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!
