Director, Shiga Energy Pvt. Ltd. vs State Of Sikkim And Others

Meenakshi Madan Rai, J

Learned Senior Counsel for the Cross-Objector/Petitioner has just commenced his submission and sought to place reliance on the Judgment of this High Court dated 29-08-2013, in WP(C) No.07 of 2012 (Mr. Thupten Kalden Bhutia and Another vs. State of Sikkim and Others), however it is found that the said Judgment is not in the records of CO No.04 of 2016. That, it was in fact in the records of RFA No.15 of 2016 which was disposed of as withdrawn vide Order of this Court dated 01-08-2023.

Learned Counsel for the parties jointly submit that all documents relied on by Learned Counsel for the parties in RFA No.15 of 2016 be called from the said RFA for reference in the instant Cross-Objection.

Registry to take necessary steps in terms of the above submissions.

Learned Counsel for the Respondents No.5, 6, 8 and 9 undertakes to file any other documents that are necessary for adjudication in the matter, which is not opposed by Learned Counsel for the other parties.

Necessary steps be taken by Learned Counsel for the parties.

List this matter for hearing on 11-10-2023.