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Judgment
6 paragraphs · 98 wordsMeenakshi Madan Rai, J
This matter has been identified for Mediation. The parties also submit that they seek to explore possibilities for an amicable settlement by Mediation.
In view of the special mediation drive, “Mediation for Nation 2.0”, this matter is referred for Mediation to the Mediation Centre, at Gangtok.
Mr. S. S. Hamal, Learned Senior Counsel and trained Mediator, is appointed as Mediator in this matter as agreed to by Learned Counsel for all parties.
The Sikkim State Legal Services Authority shall take necessary steps.
The parties shall appear as and when summons are issued to them.