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Judgment
3 paragraphs · 88 wordsBhaskar Raj Pradhan, J
1.
The learned counsel for the parties submit that they have discussed the matter with their respective clients who are willing to explore the possibility of settlement through the process of Mediation. The appellants as well as the respondent are present in Court and submit that they are willing to expore the possibility of settlement through Mediation. Accordingly, the matter is referred to the Sikkim State Legal Services Authority (SSLSA) for Mediation.
2.
List this matter after the report is received from the SSLSA.