Sangay Lama Vs Chandra Kumar Sharma & Ors

Sikkim High Court 24 Mar 2022 Regular Second Appeal No. 02 Of 2019 (2022) 03 SIK CK 0042
Bench: Single Bench

Judgement Snapshot

Case Number

Regular Second Appeal No. 02 Of 2019

Hon'ble Bench

Meenakshi Madan Rai, J

Advocates

Rachhitta Rai, N. Rai, Malati Sharma, Yadev Sharma, Hissey Gyaltsen, J.K. Chandak

Judgement Text

Translate:

Meenakshi Madan Rai, J

I.A. No.04 of 2022 is an application filed by the Appellant seeking adjournment on grounds that Learned Senior Counsel Mr. A.K. Upadhyaya is

indisposed.

Not opposed.

Considered. Ordered accordingly.

List on 27.05.2022 for hearing.

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