Sonam Doma Lepcha vs State Of Sikkim And Others

Meenakshi Madan Rai, J

Learned Counsel for the Petitioner submits that steps have been taken by the State-Respondent Nos.1, 2 and 5 with regard to the prayers made in this Petition and some time is required in the matter.

Learned Government Advocate for the State-Respondents seeks one month’s time. That, as necessary orders are to be issued, the concerned file is with the Department of Health Care, Human Services and Family Welfare, Government of Sikkim.

In view of the steps already said to have been taken by the State-Respondent Nos.1, 2 and 5, it is expected that the said Respondents shall complete all necessary formalities by 31-08-2022 and submit report to this Court on or before the said date.

List on 02-09-2022.