State Of Sikkim Vs Jasbir Singh
.... Meenakshi Madan Rai, J Learned Additional Public Prosecutor verbally seeks time on grounds of unpreparedness. Not opposed. Considered and ordered accordingly. List on 18-11-2024 as found convenient by the parties. ...
Sikkim High Court
Divisional Manager, National Insurance Company Limited Vs Megh Nath Rai And Another
.... Meenakshi Madan Rai, J Heard Learned Counsel for the Appellant. Issue Notice to the Respondents. Requisites be filed within three days. Call for the records from the Learned MACT. List on 27-08-2024. ...
Sikkim High Court
Divisional Manager, National Insurance Company Limited Vs Bahadur Rai And Another
.... Meenakshi Madan Rai, J Heard Learned Counsel for the Appellant. Issue Notice to the Respondents. Requisites be filed within three days. Call for the records from the Learned MACT. List on 27-08-2024. ...
Sikkim High Court
Aakash Gurung & Ors Vs State Of Sikkim & Ors.
.... unsel representing the petitioners when he sought to file rejoinder to the counter affidavit filed by respondent nos. 13, 15, 16, 27 and 28 as served to him, he was informed by the Registry to withdraw the rejoinder as the counter affidavit of respondent nos. 13, 15, 16, 27 and 28 was not on reco ...
Sikkim High Court
Rinzing Chonzom Vs State Of Sikkim & Ors.
.... presenting respondent nos. 1, 3, 5 and 6 seeks further time to file counter affidavit. Three weeks as prayed for is granted. Two weeks thereafter to the petitioner to file rejoinder, if required. 3. Mr. D.K. Siwakoti, learned counsel for the petitioners submits that he has filed rejoinder ...
Sikkim High Court
Manager, New India Assurance Co. Ltd. Vs Krishna Bahadur Mukhia And Another
.... sel for the Appellant for some time, list this matter for hearing on 13-08-2024, on which date the Appellant shall explain the difference between a “bundled policy” and “package policy” which he claims are two different concepts. Learned Counsel for the Appellant shall appear in person ...
Sikkim High Court
Karma Sonam Bhempulasongpa Vs Dorjee Doma Bhutia And Another
.... eported by the Registry that Respondent No.1 has filed a Cross Objection under Order XLI Rule 22 of the Code of Civil Procedure, 1908, through e-Filing, before this Court, on 06-08-2024, which was rejected on 07-08-2024, due to the incorrect provision of law applied by her. Considering the ...
Sikkim High Court
Palden Ongchu Pazo And Another Vs Sonam Dolkar And Others
.... rt today. Learned Senior Counsel for the Respondents No.1 and 2 seeks to file an application averring that the Regular First Appeal is time barred, while admitting that there is no legal provision which allows such affidavit when there is no petition under Section 5 of the Limitation Act, 1 ...
Sikkim High Court
Mingma Sangay 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 13-11-2024, as found convenient by the parties. ...
Sikkim High Court
State Of Sikkim Vs Lakpa Sherpa
.... DGMENT Meenakshi Madan Rai, J Learned Public Prosecutor verbally seeks time on grounds that Mr. Yadev Sharma, Learned Additional Public Prosecutor, who is conducting this matter, is in bereavement. Not opposed. Consider and ordered accordingly. List on 13-11-2024, as f ...
Sikkim High Court
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