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
6 paragraphs · 105 wordsMeenakshi Madan Rai, J
This matter has been identified for Mediation. The parties also submit that they seek to explore possibilities for an amicable settlement by Mediation.
In view of the special mediation drive, “Mediation for Nation 2.0”, this matter is referred for Mediation to the Mediation Centre, at Gangtok.
Mr. N. Rai, Learned Senior Counsel and trained Mediator, who is present in Court room today has given his consent to his appointment as Mediator in the matter as suggested by the parties.
The Sikkim State Legal Services Authority shall take necessary steps.
The parties shall appear as and when summons are issued to them.