Sikkim High Court
State Of Sikkim & Ors vs Thupden Kalden Bhutia And Ors on 18 October, 2023
Author: Meenakshi Madan Rai
Bench: Meenakshi Madan Rai
Court No.2
HIGH COURT OF SIKKIM
Record of Proceedings
I.A. No. 01 of 2016 in RFA No.15 of 2016
STATE OF SIKKIM AND OTHERS APPELLANTS
VERSUS
THUPTEN KALDEN BHUTIA AND OTHERS RESPONDENTS
Date: 18.10.2023
CORAM:
THE HON'BLE MRS. JUSTICE MEENAKSHI MADAN RAI, JUDGE
For Appellants Mr. Zangpo Sherpa, Additional Advocate General.
Mr. Sujan Sunwar, Assistant Government Advocate.
Mr. Shakil Raj Karki, Assistant Government Advocate.
For Respondents
R-1, R-2, R-4 & R-5 Mr. T. R. Barfungpa, Advocate.
Mr. Kazi Sangay Thupden, Advocate.
Mr. Hem Lall Manger, Advocate.
R-3 Ms. Gita Bista, Advocate.
Ms. Pratikcha Gurung, Advocate.
R-6 Mr. Sudhir Prasad, Advocate.
R-7 Mr. Chetan Sharma, Advocate.
R-8 Mr. Rahul Rathi, Advocate.
ORDER
In view of the Judgment passed today in CO No.04 of 2016 (Director, Shiga Energy Pvt. Ltd. vs. State of Sikkim and Others), CO No.05 of 2016 (Thupten Kalden Bhutia and Another vs. State of Sikkim and Others) and CO No.02 of 2022 (Tenzing Kelsang Kalden vs. State of Sikkim and Others), I.A. No. 01 of 2016 in RFA No.15 of 2016 also stands disposed of accordingly.
Judge 18.10.2023 ds/sdl