Mr. Tenzing Thinlay Bhutia vs State Of Sikkim And Ors
2023 Latest Caselaw 3 Sikkim

                                                                               COURT NO.1
                                 HIGH COURT OF SIKKIM : GANGTOK
                                        Record of Proceedings



                                         WA No. 03/2023

          MR. TENZING THINLAY BHUTIA                                 APPELLANT (S)
                                              VERSUS
          STATE OF SIKKIM & ORS.                                     RESPONDENT (S)


          For Appellant          :      Mr. Zangpo Sherpa and Ms. Anjali Shah, Advocates.

          For Respondents        :     Dr. Doma T. Bhutia, Senior Advocate and Addl.
                                       Advocate General with Mr. S.K. Chettri and Mr.
                                       Yadev Sharma, Govt. Advocates, Ms. Pema Bhutia
                                       and Mr. Sujan Sunwar, Asst. Govt. Advocates.


          Date: 28/02/2023

          CORAM:
              HON'BLE MR. JUSTICE BISWANATH SOMADDER, CHIEF JUSTICE
              HON'BLE MRS. JUSTICE MEENAKSHI MADAN RAI, JUDGE
                                        ...

O R D E R: (per the Hon'ble, the Chief Justice)

When the appeal is taken up for consideration, the learned advocate

representing the appellant submits on instruction that his client does not wish to

proceed with the instant appeal in view of the judgment and order dated 23rd

February, 2023, passed in Writ Appeal No.02 of 2023.

Considering such submission, the instant appeal along with pending

application, if any, stands dismissed as withdrawn.

                (Meenakshi Madan Rai)                      (Biswanath Somadder)
                       Judge                                    Chief Justice
jk/ds/avi/ami