State Of Sikkim & Ors. Vs M/s Tashi Delek Gaming Solutions (P) Ltd., 135-Continental Building, Dr. A.B. Road, Worli, Mumbai � 18
.... lause was dependent on the legality of the contract and if a contract is illegal and void, an arbitration clause, which is one of the terms thereof must also perish with it. 9. These judgments were rendered by the Hon’ble Supreme Court interpreting the Arbitration Act, 1940. The Hon’ble Su ...
Sikkim High Court
Tseten Palzor Bhutia Vs State Of Sikkim & Ors.
.... Biswanath Somadder, CJ On the prayer of the learned Advocate representing the appellant, who submits that his learned senior had to go to Siliguri for some personal reasons, we adjourn this matter till 03rd December, 2024, with consent from the respond ...
Sikkim High Court
Bijay Chamling Vs State Of Sikkim
.... Bhaskar Raj Pradhan, J On the request of the learned Counsel for the petitioner, list this matter for hearing on 19.11.2024 since the Mediation did not work. ...
Sikkim High Court
Union Of India Vs M/S Mk Infrastructure (P) Ltd.
.... Biswanath Somadder, CJ Having heard the learned Advocates for the parties, let this matter appear on 03rd December, 2024, for further consideration. ...
Sikkim High Court
Union Of India Vs Valecha Shivalaya-Interdril (JV)
.... Biswanath Somadder, CJ Having heard the learned Advocates for the parties, let this matter appear on 03rd December, 2024, for further consideration. ...
Sikkim High Court
M/S Sikkim Urja Limited Vs M/S Abir Infrastructure Private Limited And Others
.... Biswanath Somadder, CJ On the prayer of the learned Advocates appearing on behalf of the parties, let this matter appear on 03rd December, 2024, for further consideration. ...
Sikkim High Court
CB Hang Yaku Rai Vs M/S A.K. Builders
.... there is another address provided at the bottom of the respondent’s letter-head. He submits that an opportunity may be given to his client to effect service at the said address. Considering the facts and circumstances of the instant case, this Court is of the view that a notice together wi ...
Sikkim High Court
Tulshi Das Subba Vs Man Bir Subba & Ors
.... Bhaskar Raj Pradhan, J 1. The learned Government Advocate representing respondent nos. 4, 5 and 7 submits that the Government is in the process of amending necessary rules and sometime may be granted to do so. 2. On the request of the learned Government Advocate, list this matt ...
Sikkim High Court
State Of Sikkim Vs Lall Bahadur Rai
.... “11 . ……………………………………………………………………………………. (i) he Respondent is convicted of the offence under Section 9(m) punishable under Section 10 of the POCSO Act. (ii) He is acquitted of the offence under Section 9(n) of the POCSO Act. In view of the provision of Section 71 of the IPC, it is ...
Sikkim High Court
Sandeep Gajmer @ Sandeep Gazmer Vs State Of Sikkim
.... cutor objects to the Petition on grounds that in fact the Petitioner by his own averment in the Petition admitted that he has an elder brother who can thus step in and take care of their ailing parents, apart from which the arrest memo indicates that the Petitioner while on Bail had failed to ap ...
Sikkim High Court
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