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Judgment
3 paragraphs · 82 wordsHaskar Raj Pradhan, J
1.
The learned counsel appearing for the parties submits that they have reached an amicable settlement but due to paucity of time the settlement agreement could not be executed. The learned counsel for the parties seeks an extension of time. Two weeks time is extended for the mediation process. The Registry shall notify the Sikkim State Legal Services Authority about the extension.
2.
List this matter after the report is received from the Sikkim State Legal Services Authority.