High CourtsSingle Bench(2023) 09 SIK CK 0041

Dhan Kumari Pradhan vs Bigyan Pradhan And Others

Sikkim High Court · Decided on 21 September 2023

HON’BLE JUDGES
Meenakshi Madan Rai, J
CASE NUMBER
Second Appeal Order No. 02 Of 2023

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Judgment

7 paragraphs · 122 words

Meenakshi Madan Rai, J

Heard Learned Counsel for the Appellant.

The Appellant is aggrieved by the Order dated 09-08-2023, of the Court of Learned Principal District Judge, Gangtok, in Title Appeal No.05 of 2023, whereby the Order of the Court of Learned Civil Judge, Rongli Sub-Division, Pakyong District, in Title Suit No.01 of 2023, dated 08-06-2023, rejecting the application for temporary injunction filed by the Respondents, was reversed by the impugned Order of the Learned First Appellate Court.

Issue Notice to the Respondents.

Requisites be filed within a week from today.

Let parties maintain the status quo in terms of the Order dated 09-08-2023, in Title Appeal No.05 of 2023, of the Learned First Appellate Court, till further orders.

List on 19-10-2023.