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Judgment
4 paragraphs · 134 wordsBhaskar Raj Pradhan, J
The issue sought to be raised in the present writ petition is covered by W.P. (C) No. 42/2023 Ambika Pradhan & Anr. Vs. State of Sikkim & Ors. in which the Hon’ble Chief Justice on 06.12.2023 has passed a detailed Order. In view of the directions contained therein, nothing further remains to be adjudicated in the present writ petition.
Mr. Sujan Sunwar, learned Assistant Government Advocate for the respondent nos. 1 to 4 submits that pursuant to the direction dated 06.12.2023 passed in W.P. (C ) No. 42/2023 the bill has been placed before the house but it is yet to be passed.
The learned Senior Counsel for the petitioner therefore, desires to withdraw this writ petition. The W.P. (C) No.56 of 2023 stands disposed as withdrawn.