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Judgment
8 paragraphs · 152 wordsMeenakshi Madan Rai, J
It is submitted by Learned Counsel for the Respondent No.1 that he has yet to file his Vakalatnama. That, he has been informed that it is in the post and he will file it as and when received.
Learned Counsel for the Revisionist submits that the matter may be forwarded to the Mediation Centre as the parties seek to explore the possibilities for a settlement by Mediation.
Learned Counsel for the Respondent No.1 is not opposed to the submission.
It is agreed between the parties that Mr. N. Rai, Senior Advocate, may be appointed as the Mediator.
Mr. N. Rai, may be informed accordingly by the Mediation Centre, at Gangtok.
The File may be forwarded to the Mediation Centre, at Gangtok, where the parties shall appear as and when summons are received by them.
The Sikkim State Legal Services Authority shall take appropriate steps in the above context.