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
3 paragraphs · 38 wordsBhaskar Raj Pradhan, J
1.
The learned Additional Advocate General desires sometime to take necessary steps and have a re-look at order dated 13.04.2026 passed by the learned Commercial Court, Gangtok. Time is granted.
2.
List on 10.07.2026.