Bisleri International Private Limited Vs State Of Sikkim

Sikkim High Court 1 Aug 2024 Writ Petition (C) No. 06 Of 2022 (2024) 08 SIK CK 0013

Bench: Single Bench

Judgement Snapshot

Case Number

Writ Petition (C) No. 06 Of 2022

Hon'ble Bench

Bhaskar Raj Pradhan, J

Advocates

A. Moulik, Sanjeev Sharma, Ranjit Prasad, Samso Hang Subba, Divya Joshi, Shakil Raj Karki, Norzila Tamang

Judgement Text

Translate:

Bhaskar Raj Pradhan, J

1. Mr. Shakil Raj Karki, learned Government Advocate submits that Dr. Doma T. Bhutia, learned Senior Counsel would not be representing the State in this matter. As such an adjournment is sought which is not opposed by the learned Senior Counsel for the petitioner. The matter was part heard. In view of the circumstances, the matter is released from part heard.

2. List this matter for fresh hearing on 22.10.2024.

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Case Metadata

Ck Citation: (2024) 08 SIK CK 0013
Coram: Bhaskar Raj Pradhan, J
Bench: Single Bench
Advocates: A. Moulik, Sanjeev Sharma, Ranjit Prasad, Samso Hang Subba, Divya Joshi, Shakil Raj Karki, Norzila Tamang

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