Eastern Export Safety Products Private Limited & Anr Vs Assessing Authority, Commercial Taxes Division & Ors

Sikkim High Court 21 Nov 2023 Writ Petition (C) No. 40 Of 2021 (2023) 11 SIK CK 0034
Bench: Single Bench

Judgement Snapshot

Case Number

Writ Petition (C) No. 40 Of 2021

Hon'ble Bench

Bhaskar Raj Pradhan, J

Advocates

K. T. Tamang, Zangpo Sherpa, Shakil Raj Karki, Sujan Sunwar

Judgement Text

Translate:

Bhaskar Raj Pradhan, J

1. Mr. K. T. Tamang, learned counsel for the petitioners seeks an adjournment on his personal ground as he is not keeping well. Not opposed by the learned counsel for the petitioners. Adjournment granted.

2. List it after the reopening of the ensuing winter vacation.

Madhya Pradesh High Court
Rajesh Shivhare Vs State Of Madhya Pradesh And Others
22 Jan 2026
Madhya Pradesh High Court
Dharmendra Kansana Vs State Of Madhya Pradesh
22 Jan 2026
From The Blog
Madras High Court to Hear School’s Plea Against State Objection to RSS Camp on Campus
Feb
07
2026

Court News

Madras High Court to Hear School’s Plea Against State Objection to RSS Camp on Campus
Read More
Delhi High Court Quashes Ban on Medical Students’ Inter-College Migration, Calls Rule Arbitrary
Feb
07
2026

Court News

Delhi High Court Quashes Ban on Medical Students’ Inter-College Migration, Calls Rule Arbitrary
Read More
Quick Actions
Download PDF Open PDF in New Tab
Case Metadata
  • Ck Citation: (2023) 11 SIK CK 0034
  • Coram: Bhaskar Raj Pradhan, J
  • Bench: Single Bench
  • Advocates: K. T. Tamang, Zangpo Sherpa, Shakil Raj Karki, Sujan Sunwar
Stay Updated

Subscribe for weekly highlights on judgements, legal insights, and workflow tips.