As per case facts, the Learned Senior Counsel for the Appellants sought to withdraw the Petition due to certain defects, with the request for liberty to file it afresh. The ...
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HIGH COURT OF SIKKIM : GANGTOK
Record of Proceedings
F.A.O No. 04 of 2025
SHRI DHAN BAHADUR THAPA AND ANOTHER APPELLANTS
VERSUS
STATE OF SIKKIM AND OTHERS RESPONDENTS
Date: 09-02-2026
CORAM:THE HON’BLE MRS. JUSTICE MEENAKSHI MADAN RAI, JUDGE.
For Appellants Mr. N. Rai , Senior Advocate.
Mr. Yozan Rai, Advocate.
Mr. Pem Lhamu Lepcha, Advocate.
Ms. Sohitya Kala Limboo, Advocate.
For Respondents Mr. Zangpo Sherpa, Additional Advocate General.
Mr. S. K. Chettri, Government Advocate.
ORDER
Rai, J.
After hearing Learned Senior Counsel for the Appellants for
some time, on account of certain defects in the petition, he
seeks to withdraw the Petition with liberty to file afresh.
Not opposed by Learned Counsel for the Respondents.
In view of the submissions, this Petition stands disposed of
as withdrawn with liberty to file afresh.
Pending applications, if any, also stand disposed of.
Judge
09-02-2026
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