Mani Kumar Gurung Vs Govind Khati And Others

Sikkim High Court 28 Nov 2024 Second Appeal From Judgment And Decree No. 02 Of 2024 (2024) 11 SIK CK 0041
Bench: Single Bench

Judgement Snapshot

Case Number

Second Appeal From Judgment And Decree No. 02 Of 2024

Hon'ble Bench

Meenakshi Madan Rai, J

Advocates

Safal Sharma, Bhusan Nepal, Yadev Sharma, Sujan Sunwar, Lahang Limboo

Judgement Text

Translate:

Meenakshi Madan Rai, J

Learned Counsel Mr. Bhusan Nepal enters appearance for the Respondent No.1 today and has filed his Vakalatnama.

Respondent No.5 is represented through Learned Counsel Mr. Lahang Limboo today who has filed his Vakalatnama.

Learned Counsel for the Appellant verbally seeks time on grounds that Learned Senior Counsel who is conducting the matter is out of station on account of urgent unavoidable personal work.

Not opposed.

Considered and ordered accordingly.

In view of the intervening Winter Vacation, list thereafter.

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