High CourtsSingle Bench

Kamal Das Chettri vs National Highways Infrastructure Development Corporation Ltd And Others

Sikkim High Court · Decided on 19 February 2026 · Citation: (2026) 02 SIK CK 1753

HON’BLE JUDGES
A. Muhamed Mustaque, CJ
CASE NUMBER
Writ Petition (C) No. 43 Of 2024
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Judgment

6 paragraphs · 99 words

A. Muhamed Mustaque, CJ

Learned Counsel for the Respondent Nos. 1, 2 and 3 are directed to serve a copy of their counter-affidavit(s) to the Respondent No.5, within a week.

Learned Counsel for the Respondent No.5 is directed to file their pleadings within two (02) weeks.

Pleadings shall be completed, if not, the matter will be taken up for final disposal on the next date.

In the meantime, Rejoinder(s), if any, may be filed.

As agreed by the learned Counsel for the parties, the matter is listed with all other connected matters for final disposal on 06th April, 2026.