High CourtsSingle Bench

Tshering Pintso Bhutia vs Union Of India & Ors.

Sikkim High Court · Decided on 26 March 2026 · Citation: (2026) 03 SIK CK 1280

HON’BLE JUDGES
Bhaskar Raj Pradhan, J
CASE NUMBER
Writ Petition (C) No. 13 Of 2026
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Judgment

4 paragraphs · 104 words

Bhaskar Raj Pradhan, J

1.

Heard the learned Senior Counsel for the petitioner. Ms. Sangita Pradhan, learned Deputy Solicitor General of India appears on behalf of respondent no.1 and Ms. Pema Bhutia, learned Assistant Government Advocate appears for respondent no.2 on advance notice accepts notice and waives formal notice thereof.

2.

Issue notice upon respondent nos. 3 and 4 in writ petition as well as in I.A. No.01/2026 subject to filing of requisites within three days. The learned Deputy Solicitor General of India seeks time to file response to I.A. No. 01/2026. Two weeks time as prayed for is granted.

3.

List on 21.04.2026.