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Judgment
4 paragraphs · 98 wordsMeenakshi Madan Rai, J
Learned Counsel for the Petitioners submits that in a related matter the same parties (excluding the Respondents No.3 and 4) are before the Mediation Centre, at Gangtok, being WP(C) No.01 of 2021. That, till such time the matter is taken up and resolved or otherwise in the Mediation Centre, this matter may be adjourned.
This prayer is not opposed by Learned Government Advocate for the Respondents No.1 and 2 and Learned Counsel for the Respondents No.3 and 4.
In the circumstance, let the matter be adjourned to 10-04-2026 as found convenient by the parties.