SIKKIM GORKHA JAGARAN SANGH Vs. UNION OF INDIA

JUDGEMENT

(1.) This interlocutory application, being I.A. No. 11 of 2022, has been taken out in order to place a copy of the relevant Trust Deed on record.

(2.) However, it appears that the petitioners are yet to comply with the specific directions as contained in our order dtd. 7/12/2021.

(3.) While we allow the instant interlocutory application, which brings on record the relevant Trust Deed, we make it clear that the directions as contained in the order dtd. 7/12/2021, read with our subsequent order dtd. 17/2/2022, have not been complied with.