Sikkim High Court
Tej Bahadur Thapa vs Union Of India And Ors on 16 March, 2022
Author: Bhaskar Raj Pradhan
Bench: Bhaskar Raj Pradhan
Court No.3.
HIGH COURT OF SIKKIM
Record of proceedings
W. P. (C) No. 07 of 2022
TEJ BAHADUR THAPA .... PETITIONER
VERSUS
UNION OF INDIA & ORS. .... RESPONDENTS
Date:16.03.2022
CORAM
HON'BLE MR. JUSTICE BHASKAR RAJ PRADHAN, J.
For Petitioner : Petitioner in person.
..........
The petitioner in person desires to withdraw the present writ petition with liberty to file afresh, as it seems that certain formal defects have crept in. He is permitted to do so. The Writ Petition (C) No.07 of 2022 stands disposed as withdrawn. Liberty granted.
Judge Index: yes/No to/ Internet: yes/No