Sikkim High Court
Dorjee Karma Dadul Kazi vs The Officer Commanding, 107 Rcc, (Bro) ... on 7 September, 2018
Author: Meenakshi Madan Rai
Bench: Meenakshi Madan Rai
Court No. 2
HIGH COURT OF SIKKIM
Record of Proceedings
WP(C) No. 16 of 2018
DORJEE KARMA DADUL KAZI PETITIONER
VERSUS
THE OFFICER COMMANDING 107 RCC, (BRO) GREF,
MANUL, NORTH SIKKIM AND ANOTHER RESPONDENT(S)
Date: 07.09.2018
CORAM:
THE HON'BLE MRS. JUSTICE MEENAKSHI MADAN RAI, A.C.J.
For Petitioner : Mr. S.S. Hamal, Advocate with Ms
Priyanka Chhetri and Mr. Mahesh
Subba, Advocate.
For Respondent(s)
For R-1 : Mr. Karma Thinlay, Central Govt.
Counsel.
For R-2 : Mr. Thinlay Dorjee, Govt. Advocate with
Mr. S.K. Chettri, Asst. Govt. Advocate.
....
ORDER
It is submitted by learned Counsel for the Respondent No. 1 that payment is being handed over to the Petitioner today vide Cheque of State Bank of India bearing No. 000663 dated 07.09.2018 amounting to Rs.12,90,331/- (Rupees twelve lakhs, ninety thousand, three hundred and thirty-one) only.
Learned Counsel for the Petitioner accepts the same on behalf of the Petitioner.
In view of the above, nothing further remains for adjudication. WP(C) No. 16 of 2018 stands disposed of.
Acting Chief Justice
07.09.2018
Index : Yes / No
bp Internet : Yes / No