SHANTI DEVI Vs. STATE OF SIKKIM

JUDGEMENT

(1.) Leave granted.

(2.) This is one of those rare cases in which the decision impugned in the appeal not only merits intervention but also calls for certain observations to be made in respect of the order itself.

(3.) The appellant and her husband, Ram Nath Prasad, were running a grocery-cum-stationery shop in a rented premises owned by the respondent No.2 herein, at Ranipool in East Sikkim. The Trade Licence for running the aforesaid business was in the name of M/s. Ram Nath Prasad.