High CourtsSingle Bench

Naina Kala Sharma & Ors. vs Deepak Kumar Rai

Sikkim High Court · Decided on 24 April 2026 · Citation: (2026) 04 SIK CK 1640

HON’BLE JUDGES
Bhaskar Raj Pradhan, J
CASE NUMBER
Second Appeal From Judgment And Decree No. 02 Of 2025
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Judgment

3 paragraphs · 48 words

Bhaskar Raj Pradhan, J

1.

The learned counsel for the parties submit that the matter could not be settled through the process of mediation. The communication dated 20.04.2026 from the Sikkim State Legal Services Authority also records the same fact.

2.

List this matter for hearing on 08.06.2026.