High CourtsDivision Bench

Mingma Sangay vs State Of Sikkim

Sikkim High Court · Decided on 27 April 2026 · Citation: (2026) 04 SIK CK 1646

HON’BLE JUDGES
Meenakshi Madan Rai, J · Bhaskar Raj Pradhan, J
CASE NUMBER
Criminal Appeal No. 16 Of 2024
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Judgment

5 paragraphs · 41 words

Meenakshi Madan Rai, J

Learned Counsel appearing for Learned Counsel on record verbally seeks time on grounds that, the Counsel on record is out of station.

Not opposed.

Considered and ordered accordingly.

List on 27-07-2026 as found convenient by the parties.