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Judgment
5 paragraphs · 115 wordsBhaskar Raj Pradhan, J
I.A. No. 02 of 2024
An application has been filed by the petitioners to explore the possibility of Mediation in W.P. (C) No. 36 of 2021. The learned counsel for the petitioners however, submits that since both the matters are inter-connected, if the parties agreed, both the matters may be referred for Mediation.
The learned Government Advocate on instructions accepts the proposal for Mediation so does the other parties. The matters are referred to the Sikkim State Legal Services Authority for Mediation.
List these matters after the report received from the Sikkim State Legal Services Authority. I.A. No. 02 of 2024 is allowed and stands disposed of accordingly.