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Judgment
3 paragraphs · 102 words
Bhaskar Raj Pradhan, J
1.
The learned Counsel for the petitioner submits that vide Notification No.91/Home/2024 dated 25.10.2024 the Claims Commissioner under the Sikkim Greenfield Airport, Pakyong (Settlement of Claims for loss and Damage) Act, 2018 has been appointed and as such the petitioner would like to withdraw the present Writ Petition (C) No. 37 of 2024 with liberty to approach the Claims Commissioner. Not objected by the learned counsel for the respondents. The Notification is taken on record and marked ‘X’.
2.
The Writ Petition (C) No. 37 of 2024 stands disposed as withdrawn with liberty to approach the Claims Commissioner.