Mani Kumar Gurung Vs Govind Khati And Others
.... k, is fixed for hearing/further orders on 09-05-2024. That, vide Order of this Court dated 02-04-2024 the proceedings in the Appeal had been stayed. That, Learned Counsel for the parties have no objection if the stay is vacated and the matter is finally heard and disposed of by the Learned ...
Sikkim High Court
Dr. Bandana Sarda Vs State Of Sikkim & Ors.
.... JUDGMENT Bhaskar Raj Pradhan, J 1. The petitioner has filed an application for amendment of the writ petition as well as application for additional parties. The learned counsel for the respondents desires to file response to the same. Three weeks as prayed for is granted. 2. L ...
Sikkim High Court
Maya Devi Darjee Vs Executive Engineer, Sikkim Investigation Division, Central Water Commission, Government Of India
.... Bhaskar Raj Pradhan, J I.A. No. 01 of 2023 1. Reply to I.A. No. 01 of 2023 is not yet been filed by the respondent. The learned Deputy Solicitor General of India seeks two weeks time for the same. Time granted. No further time shall be granted. 2. Li ...
Sikkim High Court
Bikash Sewa Vs Executive Engineer, Sikkim Investigation Division, Central Water Commission, Government Of India
.... Bhaskar Raj Pradhan, J I.A. No. 01 of 2023 1. Reply to I.A. No. 01 of 2023 is not yet been filed by the respondent. The learned Deputy Solicitor General of India seeks two weeks time for the same. Time granted. No further time shall be granted. 2. Li ...
Sikkim High Court
Union Of India & Ors. Vs State Of Sikkim & Ors.
.... MENT Bhaskar Raj Pradhan, J 1. The Registry reports that consignment details of the services of 32 respondents are not found. The learned Deputy Solicitor General of India appearing for the petitioners submits that she will take necessary steps to ensure that the respondents are serv ...
Sikkim High Court
Branch Manager, National Insurance Company Limited & Ors. Vs
.... Section 152 of the Code of Civil Procedure, 1908. At page 5, Paragraph 9 of the said Judgment ( supra ) reads as follows; “9. The question for consideration is “Whether the compensation of computation arrived at by the Learned Claims Tribunal was correct?” The following is the rect ...
Sikkim High Court
Shyam Bahadur Rai & Ors. Vs State Of Sikkim & Ors.
.... NTTAG-JUDGMENT Bhaskar Raj Pradhan, J 1. The learned Assistant Government Advocate for the respondents seeks an adjournment on the ground that the learned Additional Advocate General is unwell and therefore, could not appear before this Court today. Time prayed for is granted. 2 ...
Sikkim High Court
Kamal Das Rai Vs State Of Sikkim And Others
.... erlooked. The memorandum of the offer of appointment of the Respondent No.2 bearing no.60/Ptg. & Sty., dated 16-08-1991, offered him appointment in a temporary capacity to the post of cameraman in the Printing and Stationary Department, Government of Sikkim, on a monthly pay of ₹ 1,030 ...
Sikkim High Court
Pema Tshering Lepcha @ Mikmar Vs State Of Sikkim
.... “465. Finding or sentence when reversible by reason of error, omission or irregularity .—(1) Subject to the provisions hereinbefore contained, on finding, sentence or order passed by a Court of competent jurisdiction shall be reversed or altered by a Court of appeal, confirmation or revisi ...
Sikkim High Court
Pradeep Khatiwara Vs State Of Sikkim
.... ection 84 of the Penal Code, 1860, the accused may rebut it by placing before the Court all the relevant evidence — oral, documentary or circumstantial, but the burden of proof upon him is no higher than that which rests upon a party to civil proceedings‖. It was further observed: ...
Sikkim High Court
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