Puspa Mishra And Others Vs State Of Sikkim And Others
.... t today, on account of some personal difficulty. Learned Senior Counsel for the Petitioners submits that he is prepared with the matter, however, as personal difficulty has been projected, he has no objection. This matter has been filed in the year 2020 and numerous adjournments have be ...
Sikkim High Court
Eastern Export Safety Products Private Limited & Anr Vs Assessing Authority, Commercial Taxes Division & Ors
.... TAG-JUDGMENT Bhaskar Raj Pradhan, J 1. Mr. K. T. Tamang, learned counsel for the petitioners seeks an adjournment on his personal ground as he is not keeping well. Not opposed by the learned counsel for the petitioners. Adjournment granted. 2. List it after the reopening of the ...
Sikkim High Court
Kamal Das Rai Vs State Of Sikkim And Others
.... -JUDGMENT Meenakshi Madan Rai, J Learned Government Advocate submits that the date has been wrongly recorded in his diary and he has thus not prepared the matter. He seeks adjournment. Not opposed. In view of the intervening vacation from the 9th of December, 2023, list this ...
Sikkim High Court
Bishnu Prasad Sharma Vs Secretary, Land Revenue And Disaster Management Department & Ors
.... dhan, J 1. Although the pleadings are complete, the learned counsel for the respondent no.3 seeks an adjournment on the ground of personal difficulty of Mr. Bhusan Nepal, learned counsel leading him. Not objected by the learned counsel for the other parties. Adjournment granted. 2. ...
Sikkim High Court
Hissey Doma Bhutia & Ors Vs Gram Prasashan Kendra, 10th Aritar Gpu & Ors
.... ocate for the respondent nos. 2 to 4. Not objected by the learned counsel for the petitioners. Three weeks time as prayed for is granted. Two weeks thereafter, to the petitioner to file rejoinder, if any. 2. The order dated 21.09.2023 reflects that the respondent no.1 had appeared in perso ...
Sikkim High Court
Ugen Tsewang Kazi Vs State Of Sikkim & Ors.
.... pondent no.1, stating that the cheque has been deposited by the Education Department in favour of the Land Revenue Department. Although this is not compliance of the order passed earlier, the learned Assistant Government Advocate assures that payment would be made over to the petitioner within a ...
Sikkim High Court
Dadi Ram Sharma And Others Vs State Of Sikkim And Others
.... date i.e., 11-07-2023. Learned Counsel for both parties submit that one more month may be afforded to the parties to complete all the modalities of settlement. Seen the letter addressed by the Sikkim State Legal Services Authority to the Registry also whereby the Mediator has sought extens ...
Sikkim High Court
State Of Sikkim Vs Pema Wangchuk Lepcha
.... Meenakshi Madan Rai, J Learned Counsel for the Respondent verbally seeks time on grounds that he was unable to prepare the matter. Not opposed. Considered and ordered accordingly. List this matter after the winter vacation as found convenient b ...
Sikkim High Court
Tashi Pintso Lepcha Vs State Of Sikkim
.... onal Public Prosecutor for the State-Respondent verbally seeks time on grounds that Mr. S. K. Chettri, Learned Additional Public Prosecutor, who is conducting this matter, is in bereavement and is unable to appear before this Court today. Not opposed. Considered and ordered accordingl ...
Sikkim High Court
Ram Bahadur Subba @ Tawkey Vs State Of Sikkim
.... onal Public Prosecutor for the State-Respondent verbally seeks time on grounds that Mr. S. K. Chettri, Learned Additional Public Prosecutor, who is conducting this matter, is in bereavement and is unable to appear before this Court today. Not opposed. Considered and ordered accordingl ...
Sikkim High Court
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