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Judgment
8 paragraphs · 112 wordsA. Muhamed Mustaque, CJ
Read our order dated 29.05.2026.
Learned Additional Advocate General submits that, after the last order passed by this Court, the State Government lifted the odd-even restrictions imposed in the other districts of Sikkim, except Gangtok.
The submission is recorded.
An affidavit has also been filed by the Joint Secretary, Home Department, Government of Sikkim, and the same is received on record.
Learned Senior Counsel for the Petitioner submits that the restrictions imposed in the Gangtok are causing serious difficulties to lawyers and, therefore, ought to be lifted.
Considering this aspect, we adjourn the matter for six weeks for instructions from the respondents.
Stand over to 30th July, 2026.