JAGAN THAPA Vs. STATE OF SIKKIM

JUDGEMENT

(1.) This is an application moved on behalf of the petitioner under Order XXXII Rule 1 read with Rule 15 of the Code of Civil Procedure, 1908 seeking appointment of his father as next friend for the purpose of this writ petition on the ground that the petitioner who had been pursuing this writ petition is suffering from bipolar disorder. The application moved by the father of the petitioner annexes the medical documents which seem to suggest that he does suffer the medical condition. In view of the pleadings, the learned Additional Advocate General appearing for the Respondents does not object to this application being allowed. Considered. The application is allowed. Steps may be taken accordingly.