Sikkim High Court
Nim Dawa Sherpa And Anr vs Lakpa Sherpa And Ors on 12 March, 2025
Author: Meenakshi Madan Rai
Bench: Meenakshi Madan Rai
Court No.2
HIGH COURT OF SIKKIM
Record of Proceedings
I.A. No. 01 of 2023, I.A. No. 02 of 2024 and I.A. No. 03 of
2024 in RSA/105/2023(Filing No.)
NIM DAWA SHERPA AND ANOTHER APPLICANTS
VERSUS
LAKPA SHERPA AND OTHERS RESPONDENTS
Date: 12.03.2025
CORAM:
THE HON'BLE MRS. JUSTICE MEENAKSHI MADAN RAI, JUDGE
For Applicants Mr. Sajal Sharma, Advocate (Legal Aid Counsel).
For Respondents
R-1 Mr. N. Rai, Senior Advocate.
Ms. Tara Devi Chettri, Advocate.
R-2, R-3, R-4 & R-5 None present.
ORDER
Learned Counsel for the Applicants verbally submits that I.A. No.02 of 2024 and I.A. No.03 of 2024 have been filed under misconception. That, in fact the concerned Respondents had already been substituted in the Learned First Appellate Court. That, in such circumstances, the said I.As are rendered infructous. He accordingly seeks to withdraw the same. That, he may be permitted to file the amended Memo of Appeal.
Not opposed.
Considered and ordered accordingly. Let necessary amendments be made as prayed for. List on 17-04-2025.
Judge 12.03.2025 ds/sdl