ANIL RAI Vs. STATE OF SIKKIM

JUDGEMENT

(1.) During the course of hearing on I.A. No.05 of 2022 which is an application under Order I Rule 10 read with Sec. 151 of the Code of Civil Procedure, 1908, filed the Petitioners, it was agreed between the parties that the Petitioners shall approach the appropriate Authority with regard to the grievances detailed in the Writ Petition.

(2.) Time is afforded accordingly.

(3.) List on 17/11/2022, as found convenient by the parties.