Dinesh Adhikari And Others Vs State Of Sikkim And Others

Sikkim High Court 5 Apr 2023 Writ Petition (C) No. 23 Of 2020 (2023) 04 SIK CK 0017
Bench: Single Bench
Result Published

Judgement Snapshot

Case Number

Writ Petition (C) No. 23 Of 2020

Hon'ble Bench

Meenakshi Madan Rai, J

Advocates

A. Moulik, K. D. Bhutia, Ranjit Prasad, S. K. Chettri, Zigmee Bhutia, Bhusan Nepal, B. C. Tamang, Thinlay Dorjee Bhutia

Final Decision

Disposed Of

Judgement Text

Translate:

Meenakshi Madan Rai, J

Heard.

I.A. No. 04 of 2023 is an application filed by the Petitioners seeking to withdraw the Petition on grounds that the concerns of the Petitioners are likely to be addressed by the State Government.

The Respondents do not object to the Petition for withdrawal.

Considered, in view of the above submissions I.A. is allowed and disposed of.

WP(C) No.23 of 2020 stands disposed of as withdrawn.

Pending applications, if any, also stand disposed of.

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Case Metadata
  • Ck Citation: (2023) 04 SIK CK 0017
  • Coram: Meenakshi Madan Rai, J
  • Bench: Single Bench
  • Advocates: A. Moulik, K. D. Bhutia, Ranjit Prasad, S. K. Chettri, Zigmee Bhutia, Bhusan Nepal, B. C. Tamang, Thinlay Dorjee Bhutia
  • Result: Disposed Of
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