Meenakshi Madan Rai, J
Pursuant to Notices issued, Respondents No.1, 2, 3 and 4 are represented by Learned respective Counsel as reflected hereinabove.
On 02-09-2025, this Court had stayed execution of the impugned Judgment and operation of execution of the decree on an application filed by the Appellant being I.A. No.01 of 2025.
Learned Counsel for the all Respondents submit that they have no objection to the stay granted by this Court or to the continuance of the stay till the disposal of the matter. Considered, accordingly, execution of the decree in Title Suit No.01 of 2023 (Mr. Rabjor Lachenpa vs. The Secretary, Power Department, Government of Sikkim and Others) is stayed until further orders of this Court.
Heard Learned Counsel for the Appellant.
Admit the Appeal.
Call for the records of the Learned Trial Court.
Let Paper-Books be prepared.
List on 01-12-2025.
