Nim Dawa Sherpa And Another Vs Lakpa Sherpa And Others
.... ubmits that response to I.A. No.02 of 2024 and I.A. No.03 of 2024 has been filed on 28-11-2024. Learned Counsel appearing on behalf of Mr. Sajal Sharma, Learned Counsel for the Applicants verbally seeks time on grounds that the Counsel on record is out of station on medical treatment. ...
Sikkim High Court
Winner And Fuerzaa (JV) Vs Chief Engineer, BRO
.... . The learned Deputy Solicitor General of India when questioned by this Court about the progress of the tender states that the tender has been awarded, however, information was not provided in the counter-affidavit filed. In such view of the matter she seeks an adjournment to place the subs ...
Sikkim High Court
Pema Chhoda Sherpa And Ors. Vs State Of Sikkim And Ors.
.... unsel for the petitioners submits that he does not desire to file rejoinder to the counter-affidavit filed by the respondents no. 1 and 2. In such view of the matter, the learned Deputy Solicitor General of India for respondents no. 3 and 4 and the counsel for the petitioners submit that pl ...
Sikkim High Court
Manoj Adhikari And Ors. Vs State Of Sikkim And Ors.
.... Bhaskar Raj Pradhan, J On the request of the learned counsel for the petitioners, adjournment beyond the winter vacation is granted for him to study the matter more extensively and make submissions in the matter. He may take appropriate steps if required. Li ...
Sikkim High Court
M/S Lexicon Commercial Enterprises Ltd. Vs Umakanta Sharma & Ors.
.... T Bhaskar Raj Pradhan, J Learned Additional Advocate General seeks time on the personal ground of Mr. Thinlay D. Bhutia, Government Advocate, who is unable to appear in the matter as he is taking care of his ailing father. As prayed for, the matter stands adjourned. List th ...
Sikkim High Court
Sumba Sherpa Vs Union Of India & Ors.
.... esires to withdraw this writ petition with liberty to approach the Arbitrator under the provisions of the National Highways Act, 1956. Liberty is not necessary if the law permits the petitioners to approach the Arbitrator under the provisions of the National Highways Act, 1956. In such view ...
Sikkim High Court
Krishna Kumari Chettri And Ors. Vs Union Of India & Ors.
.... esires to withdraw this writ petition with liberty to approach the Arbitrator under the provisions of the National Highways Act, 1956. Liberty is not necessary if the law permits the petitioners to approach the Arbitrator under the provisions of the National Highways Act, 1956. In such view ...
Sikkim High Court
Bhagirath @ Bhaktaman Biswakarma And Ors. Vs Union Of India & Ors.
.... esires to withdraw this writ petition with liberty to approach the Arbitrator under the provisions of the National Highways Act, 1956. Liberty is not necessary if the law permits the petitioners to approach the Arbitrator under the provisions of the National Highways Act, 1956. In such view ...
Sikkim High Court
Jagat Singh Singhi Vs Radhay Shyam Swami
.... the same. The learned counsel for the petitioner submits that they are yet to apply for certified copy of the judgment. The learned counsel for the respondent submits that they have recently applied for the certified copy of the judgment but it has not been made available as yet. Hence, the ...
Sikkim High Court
Directorate Of Enforcement Vs M/S Valley Distributors Llp And Others
.... i Madan Rai, J Learned Deputy Solicitor General of India verbally seeks time on grounds that she was preparing for another matter considering the voluminous documents in this matter she was unable to prepare for it. Not opposed. Considered and ordered accordingly. In view ...
Sikkim High Court
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