Meenakshi Madan Rai, J
I.A. No.01 of 2024 is an application filed by the Petitioner herein, who was Cross-Objector in CO No.02 of 2022 in RFA No.15 of 2016 (Tenzing Kelsang Kalden vs. State of Sikkim and Others) seeking stay of disbursement of further amount by the Respondent No.2 (Respondent No.4 in CO No.02 of 2022 in RFA No.15 of 2016), in favour of the Respondents No.3 and 4 herein who were Cross-Objectors No.1 and 2, in CO No.05 of 2016 in RFA No.15 of 2016 (Thupten Kalden Bhutia and Another vs. State of Sikkim and Others), till the disposal of this Contempt Petition.
Having heard Learned Counsel for the Petitioner and Learned Additional Advocate General appearing for the Respondents No.1 and 2, the further disbursement of the Award is stayed till further Orders of this Court.
Heard on the Contempt Petition.
Learned Additional Advocate General for the Respondents No.1 and 2 seeks short time to obtain instructions in this matter.
None appears for the Respondents No.3 and 4, although it is submitted by Learned Counsel for the Petitioner that Notice was served upon them in advance by registered post and the service of affidavit has been filed on behalf of the Petitioner.
We may await the appearance of the parties who have been duly served.
List on 10-06-2024 by which date it is expected that the Learned Additional Advocate General will have taken necessary steps failing which Respondent No.2 shall be issued Notice to appear personally in Court.
