Madan Subba Vs State Of Sikkim
.... Assistant Public Prosecutor is present for the State-Respondent on advance notice and waives formal notice. Call for the records from the Learned Trial Court. List on 12-06-2024. Heard Learned Counsel for the parties on I.A. No.01 of 2024 which is a petition for suspension of se ...
Sikkim High Court
Ranjit Ghimirey Vs State Of Sikkim
.... Assistant Public Prosecutor is present for the State-Respondent on advance notice and waives formal notice. Call for the records from the Learned Trial Court. List on 12-06-2024. Heard Learned Counsel for the parties on I.A. No.01 of 2024 which is a petition for suspension of se ...
Sikkim High Court
Ugen Dorjee Bhutia Vs Pankaj Agarwal
.... Meenakshi Madan Rai, J Learned Counsel for the Petitioner verbally seeks time on grounds that Learned Senior Counsel had to leave station on unavoidable urgent personal work. Not opposed. Considered and ordered accordingly. List on 21-05 ...
Sikkim High Court
Rachana Agarwal Vs Dr. Arvind Kumar Goyal And Others
.... dan Rai, J Mr. Rahul Rathi, Advocate enters appearance on behalf of Respondent No.1 and undertakes to file Vakalatnama within a week. Counsel for the Petitioner submits that Learned Counsel on record Ms. K. D. Bhutia is unable to attend the Court due to urgent work. She seeks a short d ...
Sikkim High Court
M/S Mahabir Prasad Agarwala Vs Union Of India And Ors.
.... CJ On the prayer of the learned Advocate appearing on behalf of the applicant, liberty granted for filing of a supplementary affidavit for the purpose of bringing on record the minutes of the last sitting held before the learned Arbitrator. List this matter on Monday, i.e., 29th April ...
Sikkim High Court
Sangay Doma Bhutia And Others Vs M/s. Yama Enterprises Private Limited And Another
.... Meenakshi Madan Rai, J Respondents No.1 and 2 have entered appearance through their respective Counsel. Respondents shall file Counter-Affidavits within two weeks. Rejoinder, if any, be filed one week thereafter. List on 27-05-2024. ...
Sikkim High Court
Ambika Pradhan And Anr Vs Purna Kumar Pradhan And Ors.
.... r, Mr. Jorgay Namka, is unable to appear before this Court today due to some personal reasons concerning his child’s health. As such, she prays for an adjournment. Learned Senior Advocate representing respondent nos. 1, 2 and 8 has no objection for grant of such adjournment. Respondent ...
Sikkim High Court
Ranjit Ghimirey Vs State Of Sikkim
.... nsidering the fact of conviction there is likelihood that he could abscond and hence, the Petition be rejected. 5. I have given due consideration to the submissions put forth before me and perused the records as also the impugned Judgment and the Order of Bail under Section 389(3) of the C ...
Sikkim High Court
Madan Subba Vs State Of Sikkim
.... s to the petition for bail and suspension on sentence on grounds that after considering the fact of conviction there is likelihood that he could abscond and hence, the Petition be rejected. 5. I have given due consideration to the submissions put forth before me and perused the records as ...
Sikkim High Court
Mingyur Bhutia @Ingrik Dorjee Vs Chief Engineer, National Hydro Power Corporation Ltd. Rangit Nagar-737111 South Sikkim And Others
.... rities for the issuance of exhibit-P6. He further admitted that he was born in 1973 and therefore, he did not have personal knowledge of the status of landed properties of his ancestors during the survey operation of 1950-52 or survey operation of 1979-80. He stated that he did not know how the ...
Sikkim High Court
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