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Judgment
7 paragraphs · 129 wordsMeenakshi Madan Rai, J
Heard Learned Counsel for the Revisionists who challenges the Order, dated 24-02-2026, of the Court of the Learned Civil Judge, Gangtok, Sikkim, in Title Suit No.22 of 2024 (Purna Bahadur Rai and Others vs. The Chief Secretary and Others), vide which, the application moved by the Revisionists herein, under Order VII Rule 11 (b) read with Section 151 of the Code of Civil Procedure, 1908, was rejected by the Court.
Issue Notice to the Respondents.
Requisites be filed within three days.
Heard on I.A. No.01 of 2026, which is an application seeking stay of the impugned Order dated 24-02-2026 (supra).
After having heard Learned Counsel for the Revisionists, the further proceedings in the said Title Suit, is stayed till the next date.
List on 28-05-2026.