High CourtsSingle Bench

Kamal Das Rai & Another vs State Of Sikkim And Others

Sikkim High Court · Decided on 8 June 2022 · Citation: (2022) 06 SIK CK 0018

HON’BLE JUDGES
Meenakshi Madan Rai, J
CASE NUMBER
Writ Petition (C) No. 21 Of 2020
Ask AI about this case

AI Structured Summary

Not yet generated for this judgment

No AI summary yet

Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.

Judgment

9 paragraphs · 107 words

Meenakshi Madan Rai, J

I.A. No.3 of 2022 is an application seeking deletion of the name of the Petitioner No.2, Jogindra Lall Thapa, from array of Petitioners on grounds that he does not seek to pursue the matter.

Not opposed.

Considered and ordered accordingly.

Petitioner No.2 be deleted from the array of parties by the Registry. I.A. No.3 of 2022 stands disposed of accordingly.

The matter was listed for hearing today, however, Counsel for the Petitioner submits that the lead Counsel, Mr. Zangpo Sherpa had to attend the funeral of his nephew today and hence seeks adjournment.

Not opposed.

Considered, in the circumstances, adjourned.

List on 07-09-2022.