Upendra Nath Dubey Vs State Of Sikkim & Ors
.... ul Rathi, Learned Counsel who appears as Pro-Bono Counsel, Sikkim State Legal Services Authority, verbally seeks time on grounds that he received the case papers late on Saturday evening and requires some time to prepare the matter. Not opposed. Considered and ordered accordingly. ...
Sikkim High Court
Chandu Sherpa & Ors Vs Raju Rai & Anr
.... y the petitioners since they want to refer to the amended written statement filed in the suit in the present proceedings. The application is allowed as the amended written statement pertains to the suit from which the present writ petition arises. One week’s further time as prayed for is granted ...
Sikkim High Court
Dil Bahadur Subba & Anr Vs Union Of India & Ors
.... MENT Bhaskar Raj Pradhan, J 1. An adjournment is sought on the ground of personal difficulty of Mr. Jushan Lepcha, learned counsel for the petitioners. Not objected by the learned counsel for the respondents. Adjournment granted. 2. List it on the first Monday after the reopeni ...
Sikkim High Court
Tshering Dorjee Lepcha Vs Chimbu Lepcha And Others
.... Rai, J Learned Government Advocate appearing for the State-Respondents No.3 to 5 verbally seeks time on grounds that Mr. S. K. Chettri, Learned Government Advocate, who is conducting this matter is in bereavement. Not opposed. In view of the said circumstance, list this matter af ...
Sikkim High Court
Mamta Gurung And Others Vs Chief Secretary And Others
.... No.01 of 2023 is an application filed on behalf of the Appellants seeking adjournment on grounds that the Mr. S. S. Hamal, Learned Senior Counsel for the Appellants, who is conducting this matter is out of station for eye treatment. Not opposed. Considered and ordered accordingly. ...
Sikkim High Court
Krishna Kumari Chettri & Ors Vs Union Of India & Ors
.... as preferred three separate writ petitions which however, are in defect. He seeks 15 days time to cure the defects. 15 days time as desired by the learned Senior Counsel for the petitioners is granted to cure the defects. 2. In view of the same, he desires to withdraw the present Writ Petit ...
Sikkim High Court
M/S Lupin Limited & Anr Vs Union Of India & Anr
.... y after the recovery order dated 06.06.2022 had been issued. 3. In compliance thereto the Assistant Commissioner has submitted a report dated 06.10.2023 according to which on consideration of the documentation the recovery order needs a revision as the amount now stands at Rs.37,93,159/- o ...
Sikkim High Court
Kiki Doma Bhutia Vs Bijendra Kumar Singh
.... Bhaskar Raj Pradhan, J The learned counsel for the petitioner desires to withdraw Crl. M.C. No. 06 of 2023. Permitted to withdraw the same. The Crl. M.C. No. 06 of 2023 is dismissed as withdrawn. ...
Sikkim High Court
Kiki Doma Bhutia Vs Bijendra Kumar Singh
.... Bhaskar Raj Pradhan, J The learned counsel for the petitioner desires to withdraw Crl. M.C. No. 05 of 2023. Permitted to withdraw the same. The Crl. M.C. No. 05 of 2023 is dismissed as withdrawn. ...
Sikkim High Court
Ramesh Rai Vs State Of Sikkim
.... Respondent and waives formal Notice. The Appellant was convicted of the offence under Sections 5(m) and 5(n) punishable under Section 6 of the Protection of Children from Sexual Offence Act, 2012 and under Sections 376(2)(n), 376(2)(f) and 376(3) of the Indian Penal Code, 1860 and sentenced ...
Sikkim High Court
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