Sikkim High Court
Mr. Tenzing Thinlay Bhutia vs State Of Sikkim And Ors on 28 February, 2023
Bench: Chief Justice, Meenakshi Madan Rai
COURT NO.1
HIGH COURT OF SIKKIM : GANGTOK
Record of Proceedings
WA No. 03/2023
MR. TENZING THINLAY BHUTIA APPELLANT (S)
VERSUS
STATE OF SIKKIM & ORS. RESPONDENT (S)
For Appellant : Mr. Zangpo Sherpa and Ms. Anjali Shah, Advocates.
For Respondents : Dr. Doma T. Bhutia, Senior Advocate and Addl.
Advocate General with Mr. S.K. Chettri and Mr.
Yadev Sharma, Govt. Advocates, Ms. Pema Bhutia
and Mr. Sujan Sunwar, Asst. Govt. Advocates.
Date: 28/02/2023
CORAM:
HON'BLE MR. JUSTICE BISWANATH SOMADDER, CHIEF JUSTICE
HON'BLE MRS. JUSTICE MEENAKSHI MADAN RAI, JUDGE
...
O R D E R:(per the Hon'ble, the Chief Justice) When the appeal is taken up for consideration, the learned advocate representing the appellant submits on instruction that his client does not wish to proceed with the instant appeal in view of the judgment and order dated 23rd February, 2023, passed in Writ Appeal No.02 of 2023.
Considering such submission, the instant appeal along with pending application, if any, stands dismissed as withdrawn.
(Meenakshi Madan Rai) (Biswanath Somadder)
Judge Chief Justice
jk/ds/avi/ami