Prakash Chand Pradhan vs Union Of India And Another
2022 Latest Caselaw 12 Sikkim

                                                                        Court No.2
                           HIGH COURT OF SIKKIM
                             Record of Proceedings

                      Cont. Case (C) No.05 of 2021

   PRAKASH CHAND PRADHAN                                           PETITIONER
                                     VERSUS
   UNION OF INDIA & ANR.                                          RESPONDENTS
   Date: 17.03.2022
   CORAM:

        THE HON'BLE MRS. JUSTICE MEENAKSHI MADAN RAI, JUDGE

   For Petitioner                  Mr. T.B. Thapa, Senior Advocate.
                                   Mr. Khem Raj Sapkota, Advocate.
   For Respondents
   R-1                             Ms. Sangita Pradhan,             Assistant
                                   Solicitor General of India.

   R-2                             Mr.   Thinlay   Dorjee            Bhutia,
                                   Government Advocate.

                                ORDER

I.A. No.01 of 2022 is an application filed by the Respondent No.1 submitting therein that the instant Contempt Petition was filed for non-compliance of the Judgment and Order of this Court dated 29.08.2019. That, now vide Notification dated 03.01.2022, the Central Government has appointed Legal Remembrancer-cum-Secretary, Department of Law and Parliamentary Affairs, Government of Sikkim as the Arbitrator in the matter. The Petitioner has accepted the said appointment. That, in the said circumstance nothing further remains for adjudication.

Learned Senior Counsel for the Petitioner concedes to the submissions of Learned Assistant Solicitor General for Respondent No.1.

In the said circumstance, I.A. No.01 of 2022 stands disposed of as also Cont. Case(C) No.05 of 2021.

Judge 17.03.2022

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