High CourtsSingle Bench(2023) 08 SIK CK 0038

State Bank Of Sikkim vs Dawa Tshering Bhutia & Ors

Sikkim High Court · Decided on 10 August 2023

HON’BLE JUDGES
Bhaskar Raj Pradhan, J
CASE NUMBER
Regular First Appeal No. 09 Of 2019

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Judgment

3 paragraphs · 125 words

Bhaskar Raj Pradhan, J

1.

This matter has been heard for a considerable period of time. Looking at the issues involved in this matter this court is of the opinion that the issues can be effectively settled by way of mediation. The learned Senior Counsel appearing for the appellant, for the respondent no.1 and the learned counsel for the rest of the parties submit that their clients are also willing to explore the possibility of amicable settlement through the process of mediation. Mr. Tashi Rapten Barfungpa, learned counsel is appointed as a Mediator.

2.

In the circumstances, let the mater be placed for mediation before the learned Mediator. The Registry shall place the matter before the Court on receipt of the report from the Mediator.