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Judgment
4 paragraphs · 108 wordsBhaskar Raj Pradhan, J
This matter has returned unresolved even through the process of mediation. The communication bearing reference no. 72/SLSA/40/MC dated 07/5/2026 of the Sikkim State Legal Services Authority, Gangtok, confirms it. The matter, therefore, is required to be heard and finally decided.
Although, this Court was eager to hear this matter as soon as possible, however, the learned Senior Counsel for the appellant and the learned Counsel for the opposite parties, submit that if the matter is posted sometime in June, then may be, they will still explore the possibility of an amicable settlement. Keeping that in mind, the matter is adjourned to 18.06.2026.
List accordingly.