AI Structured Summary
Not yet generated for this judgment
Judgment
5 paragraphs · 91 words
Meenakshi Madan Rai, J
Part heard Learned Counsel for the Petitioner.
In the meanwhile, on the suggestion of Learned Counsel for all parties, the matter be referred for mediation. It is agreed between all parties that Mr. N. Rai, Senior Advocate be appointed as the Mediator.
Let the Case File be forwarded to the Mediation Centre, Sikkim State Legal Services Authority (SSLSA) forthwith. Mr. N. Rai, Senior Advocate be informed of this development and date be fixed accordingly before the Mediation Centre, SSLSA.
List on 14.03.2022, the next date for hearing.
