As per case facts, the revisionist and respondent nos. 1 to 4 informed the court that they have amicably settled the matter on all aspects. The question arose whether the ...
No Acts & Articles mentioned in this case
Court No.3
HIGH COURT OF SIKKIM
Record of proceedings
CRL. REV. P. No. 03 of 2025
M/S LEXICON COMMERCIAL ENTERPRISES LTD. .... REVISIONIST
VERSUS
UDHAY KUMAR PRADHAN & ORS. .... RESPONDENTS
Date: 11.12.2025
CORAM
HON’BLE MR. JUSTICE BHASKAR RAJ PRADHAN, J.
For Revisionist : Mr. S.S. Hamal, Senior Advocate with
Mr. Varun Pradhan, Advocate.
Mr. Pradeep Sharma, Advocate.
Ms. Ram Devi Chettri, Advocate.
For Respondent : Mr. Jorgay Namka, Senior Advocate with
Nos. 1 to 4. Mr. Lahang Limboo, Advocate.
Mr. Sawal Rai, Advocate.
..........
The learned Senior Counsel appearing for the revisionist and
the respondent nos. 1 to 4 submits that the matter has been
amicably settled between the parties on all aspects and therefore
they would like to withdraw the Criminal Revision Petition No.
03/2025. Permitted. The Criminal Revision Petition stands
disposed as withdrawn.
Judge
Index: yes/No
to/ Internet: yes/No
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