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Judgment
Bhaskar Raj Pradhan, J
A communication bearing reference No.131/SLSA/02/MC dated 16.11.2022 has been received by the Registry of this Court stating that the case could not be settled before the Mediation Centre, East at Gangtok. Along with the Mediated Case Information Form duly filed by the Mediator has also been annexed. A perusal thereof reflects that Mediator had notified that the parties submitted that they were awaiting approval of their draft agreement from the Government. The learned counsel for the parties also submits that the draft agreement which has been prepared mutually by them is pending approval of the Hon’ble Chief Minister and it is awaited.
List this matter on 03.03.2023 before which date if the parties enters upon a settlement, the Sikkim State Legal Services Authority may be notified for due process thereafter.