Sikkim High Court
Karmapa Charitable Trust And Ors vs State Of Sikkim And Ors on 25 May, 2019
Author: Vijai Kumar Bist
Bench: Vijai Kumar Bist
CJ Court
HIGH COURT OF SIKKIM
Record of Proceedings
FAO No. 02/2019
KARMAPA CHARITABLE TRUST & ORS. APPELLANT (S)
VERSUS
STATE OF SIKKIM & ORS. RESPONDENT (S)
Date: 25/05/2019
CORAM :
HON'BLE MR. JUSTICE VIJAI KUMAR BIST, CJ.
For Appellant (s) : Mr. B. Sharma, Sr. Advocate with Mr.
Norden Tshering Bhutia, Advocate.
For Respondent (s) : Mr. Karma Thinlay, Sr. Govt. Advocate,
Mr. Thinlay Dorjee Bhutia, Government
Advocate, Mr. S.K. Chettri, Asstt.
Government Advocate, Mr. D.K.
Siwakoti and Ms. Tashi Doma,
Advocates.
...
The appellants are permitted to withdraw this appeal with liberty to file afresh.
Appeal is dismissed as withdrawn with liberty to file afresh. Office is directed to return the certified copies of the orders to the learned counsel for the appellants by retaining photocopies of the same.
Chief Justice 25.05.2019 Index : Yes / No Internet : Yes / No jk/bp