AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
7 paragraphs · 165 wordsMeenakshi Madan Rai, J
Learned Senior Counsel Mr. S. S. Hamal assisted by Learned Counsel Ms. Beneeta Gurung enters appearance for the Respondents No.1 and 2 and undertakes to file Vakalatnama during the course of the day.
Learned Senior Counsel Mr. Zangpo Sherpa assisted by Learned Counsel Mr. Bhaichung Bhutia and Mr. Mohan Sharma enters appearance for the Respondents No.3 to 6 and undertakes to file Vakalatnama during the course of the day.
Let Counter-Affidavits be filed within three weeks’ and Rejoinder thereto two weeks’ thereafter.
Learned Senior Counsel for the Petitioner verbally submits that the proceedings before the Learned Trial Court be stayed, however it appears that, the Petition before the Learned Trial Court is under Order VII Rule 14 of the Code of Civil Procedure, 1908.
In view of the submissions of Learned Counsel for the parties, in my considered view, it has no bearing to the instant Petition and hence the matter may continue before the Learned Trial Court.
List on 02-06-2026.