Kiran Devi & Anr. Vs State Of Sikkim & Ors.

Sikkim High Court 19 Nov 2024 Writ Petition (C) No. 40 Of 2024 (2024) 11 SIK CK 0028
Bench: Single Bench
Result Published

Judgement Snapshot

Case Number

Writ Petition (C) No. 40 Of 2024

Hon'ble Bench

Bhaskar Raj Pradhan, J

Advocates

Yashir N. Tamang, Chetan Sharma, Thinlay Dorjee Bhutia, Yadev Sharma, Sujan Sunwar, Lahang Limboo, Subeksha Pradhan

Final Decision

Allowed

Judgement Text

Translate:

Bhaskar Raj Pradhan, J

A request is made by the learned Counsel for the petitioners for withdrawal of the matter with liberty to file afresh as it lacks in material particulars in the pleadings. Liberty is not necessary if there is a cause. The matter is allowed to be withdrawn and accordingly disposed as withdrawn.

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Case Metadata
  • Ck Citation: (2024) 11 SIK CK 0028
  • Coram: Bhaskar Raj Pradhan, J
  • Bench: Single Bench
  • Advocates: Yashir N. Tamang, Chetan Sharma, Thinlay Dorjee Bhutia, Yadev Sharma, Sujan Sunwar, Lahang Limboo, Subeksha Pradhan
  • Result: Allowed
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