Sikkim High Court
Dadi Ram Sharma And Ors vs State Of Sikkim And Ors on 20 February, 2024
Author: Meenakshi Madan Rai
Bench: Meenakshi Madan Rai
THE HIGH COURT OF SIKKIM : GANGTOK
(Civil Extraordinary Jurisdiction)
DATED : 20th February, 2024
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SINGLE BENCH : THE HON'BLE MRS. JUSTICE MEENAKSHI MADAN RAI, JUDGE
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WP(C) No.11 of 2020
Petitioners : Dadi Ram Sharma and Others
versus
Respondents : State of Sikkim and Others
Application under Article 226 of
the Constitution of India
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Appearance
Mr. S. S. Hamal, Senior Advocate with Mr. Anirudh Gupta and Mr.
Pradeep Sharma, Advocates for the Petitioners.
Mr. Zangpo Sherpa, Additional Advocate General with Mr. S. K.
Chettri, Government Advocate, Mr. Sujan Sunwar, Assistant
Government Advocate and Ms. Roshni Chettri, Advocate (R-3) for the
State-Respondents.
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ORDER(ORAL)
Meenakshi Madan Rai, J.
Learned Counsel for both the parties are present and submit that the matter has been successfully mediated in the Mediation Centre, at Gangtok, on 06-12-2023.
That, the parties are satisfied with the Mediation result. Nothing further remains for adjudication. The matter stands disposed of accordingly. Pending applications also stand disposed of.
( Meenakshi Madan Rai ) Judge 20-02-2024 sdl