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Judgment
8 paragraphs · 159 wordsMeenakshi Madan Rai, J
The Appellant assails the Judgment of the Court of the Learned District Judge, Special Division – I, Gangtok, Sikkim, dated 15-04-2025, in Title Suit No.10 of 2022 (Shri Shyamal Pal vs. Dr. Bholanath Sharma and Others). The Learned Trial Court was of the view that the Plaintiff was not entitled to any of the reliefs claimed by him and thereby dismissed the suit.
I.A. No.01 of 2026 is an application filed by the Appellant under Section 5 of the Limitation Act, 1963, seeking condonation of 170 days’ delay in filing the instant Appeal.
Issue Notice to the Respondents.
Learned Counsel Mr. Lahang Limboo appears on behalf of the Respondents No.1 and 2 and waives formal Notice and undertakes to file Vakalatnama during the course of the day.
Issue Notice to the State-Respondents No.3 and 4 and private Respondents No.5, 6 and 7 on the I.A. (supra).
Requisites be filed within three days.
List on 21-04-2026.