Sikkim High Court
Sambhu Chettri vs State Of Sikkim And Others on 20 July, 2018
Author: Meenakshi Madan Rai
Bench: Meenakshi Madan Rai
Court No. 2
HIGH COURT OF SIKKIM
Record of Proceedings
WP(C) No.69 of 2017
SAMBHU CHETTRI PETITIONER(S)
VERSUS
STATE OF SIKKIM AND ORS. RESPONDENT(S)
Date: 20.07.2018
CORAM :
THE HON'BLE MRS. JUSTICE MEENAKSHI MADAN RAI, A.C.J.
For Petitioner(s) : Mr. A. Moulik, Sr. Advocate with
Mrs. K.D. Bhutia, Mr. Ranjit Prasad and
Ms Archana Sharma, Advocates.
For Respondent(s)
For R-1 to R-4 : Mr. Karma Thinlay, Sr. Govt. Advocate
with Mr. Thinlay Dorjee, Govt.
Advocate, Mr. S.K. Chettri and Mrs.
Pollin Rai, Asst. Govt. Advocates.
...
ORDER
It is submitted by learned Counsel for both parties that the Trade Licence which the Petitioner had sought has been issued to him.
In view of the said circumstance, the Petitioner does not seek to pursue the matter and seeks to withdraw the Petition.
Considered.
The Writ Petition stands disposed of as withdrawn.
Acting Chief Justice
20.07.2018
Index : Yes / No
Internet : Yes / No
Jk/bp