KARMAPA CHARITABLE TRUST Vs. STATE OF SIKKIM

JUDGEMENT

(1.) Pursuant to the Order of this Court dated 24.03.2020, copy of the Petition has been served upon the Caveator- Respondent No.3 who had filed Caveat Petition No.02 of 2020.

(2.) All Respondents are represented by their respective learned Counsel today. They waive formal Notice.

(3.) I.A. No.01 of 2020, a stay application, has also been filed by the Petitioners along with the Writ Petition seeking stay of the impugned Order, dated 12.02.2020.