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Judgment
9 paragraphs · 118 wordsMeenakshi Madan Rai, J
Heard Learned Senior Counsel for the Appellant.
Issue Notice to the Respondents.
Learned Government Advocate is present on advance Notice and waives formal Notice for the State-Respondents No.2, 3 and 4.
Requisites be filed within three days for Respondents No.1 and 5.
Heard on I.A. No.01 of 2024 which is an application seeking stay of the operation of the Judgment dated 18-07-2024, of the Court of the Learned Principal District Judge, Gangtok, in Civil Appeal No.03 of 2022 (Mani Kumar Gurung vs. Govind Khati and Others).
Learned Government Advocate for the Respondents No.2, 3 and 4 has no objection.
Let the impugned Judgment be stayed until further orders of this Court.
List on 23-10-2024.