State Of Sikkim & Ors vs Thupden Kalden Bhutia And Ors
2023 Latest Caselaw 81 Sikkim

                                                                      Court No.2
                             HIGH COURT OF SIKKIM
                               Record of Proceedings


                    I.A. No. 01 of 2016 in RFA No.15 of 2016

STATE OF SIKKIM AND OTHERS                                       APPELLANTS
                                        VERSUS
THUPTEN KALDEN BHUTIA AND OTHERS                             RESPONDENTS

Date: 18.10.2023

CORAM:

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

         For Appellants    Mr. Zangpo Sherpa, Additional Advocate General.
                           Mr. Sujan Sunwar, Assistant Government Advocate.
                           Mr. Shakil Raj Karki, Assistant Government Advocate.
 For Respondents
R-1, R-2, R-4 & R-5        Mr. T. R. Barfungpa, Advocate.
                           Mr. Kazi Sangay Thupden, Advocate.
                           Mr. Hem Lall Manger, Advocate.

              R-3          Ms. Gita Bista, Advocate.
                           Ms. Pratikcha Gurung, Advocate.

              R-6          Mr. Sudhir Prasad, Advocate.

              R-7          Mr. Chetan Sharma, Advocate.

              R-8          Mr. Rahul Rathi, Advocate.

                                  ORDER

In view of the Judgment passed today in CO No.04 of 2016 (Director, Shiga Energy Pvt. Ltd. vs. State of Sikkim and Others), CO No.05 of 2016 (Thupten Kalden Bhutia and Another vs. State of Sikkim and Others) and CO No.02 of 2022 (Tenzing Kelsang Kalden vs. State of Sikkim and Others), I.A. No. 01 of 2016 in RFA No.15 of 2016 also stands disposed of accordingly.

Judge 18.10.2023

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