Kumar Subba Vs State Of Sikkim
.... ai, J Heard Learned Counsel for the Appellant. Issue Notice to the State-Respondent. Learned Additional Public Prosecutor is present for the State-Respondent on advance Notice and waives formal Notice. Admit the Appeal. Call for the records from the Learned Trial Court ...
Sikkim High Court
Ashal Kumar Thapa Vs State Of Sikkim
.... Meenakshi Madan Rai, J Learned Senior Counsel for the Revisionist verbally seeks time on grounds of unpreparedness. Not opposed. Considered and ordered accordingly. List on 02-08-2024 as found convenient by the parties. ...
Sikkim High Court
Chandra Kumar Chettri & Anr Vs Kipu Lepcha
.... d to the impugned order has not been placed either by the petitioners or by the respondent. Sans pleadings and necessary documents it may be extremely difficult to determine the correctness of the order passed by the learned Trial Court. 2. Mr. Sajal Sharma, learned counsel for the petitio ...
Sikkim High Court
Dr. Madan kumar yadav Vs Sikkim University
.... ot to be entertained. 3. The application seeks to place on record six documents: (i) A copy of the EC meeting dated 31.10.2015 (ii) A copy of the notification dated 06.03.2019 by the respondent-University (iii) A copy of the order of JNU dated 18.09.2017 (iv) A copy of the office order of ...
Sikkim High Court
Tshering Dorjee Lepcha Vs Chimbu Lepcha And Others
.... Meenakshi Madan Rai, J Heard Learned Counsel for the Respondents No.1 and 2. Heard Learned Government Advocate for the Respondents No.3 to 5. Arguments concluded. Judgment reserved. ...
Sikkim High Court
State Of Sikkim Vs Krishna Prasad Bishwakarma And Another
.... Meenakshi Madan Rai, J Notice issued to the Respondent No.2 has been returned unserved on account of insufficiency of address. Learned Additional Public Prosecutor seeks some time to take steps in the matter. In view of the submission, list on 24 ...
Sikkim High Court
Union Of India Vs M/S Mukul Enterprises And Another
.... Meenakshi Madan Rai, J After hearing Learned Counsel for the parties for some time clarification on certain legal points are required. Learned Counsel seek short date for the purpose. List this matter on 06-05-2024. ...
Sikkim High Court
Som Bahadur Rai Vs State Of Sikkim
.... Meenakshi Madan Rai, J Learned Additional Public Prosecutor verbally seeks time on grounds that he was unwell and unable to prepare the matter. Not opposed. Considered and ordered accordingly. List on 31-07-2024 as found convenient by the ...
Sikkim High Court
State Of Sikkim Vs Pema Wangchuk Lepcha
.... student in the same school as PW-1 was also returning home on the same day after attending her school programme and she also boarded the same taxi with PW-1. Her evidence supported the evidence of PW-6. Their evidence is contrary to the evidence of PW-1. (i) In the next leg of his argumen ...
Sikkim High Court
Bisleri International Private Limited Vs State Of Sikkim
.... JUDGMENTTAG-JUDGMENT Bhaskar Raj Pradhan, J 1. The learned Government Advocate for the respondent 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. Li ...
Sikkim High Court
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