Karma Loday Gyatso vs Tenzing Pema

Meenakshi Madan Rai, J

Heard Learned Counsel for the Petitioner.

None appears for the Respondent.

Issue Notice to the Respondent.

Requisites be filed with three days.

Learned Counsel for the Petitioner submits that in the interregnum the proceedings in D.V. Case No.18 of 2025 (Tenzing Pema vs. Karma Loday Gyatso), pending before the Court of the Learned Judicial Magistrate, 1st Class, Gangtok, may be stayed.

That, an application for stay has also been filed. Perusal of the records indicate that no such Petition is before this Court.

Let the Counsel take steps to make enquiries from the Registry and report later.

Later

Learned Counsel for the Petitioner submits that the application for stay has been located in the Judicial Section of this High Court.

Registry shall ensure that in future no such lapse occurs.

In such circumstances, let the proceedings in D.V. Case No.18 of 2025 (Tenzing Pema vs. Karma Loday Gyatso), pending before the Court of the Learned Judicial Magistrate, 1st Class, Gangtok, be stayed until further orders of this Court.

List on 04-03-2026.