GAGAN RAI Vs. STATE BANK OF SIKKIM

JUDGEMENT

(1.) I.A. No.06 of 2025 is an application on behalf of the Petitioners seeking stay of the operation and implementation of the Sikkim Public Demands Recovery (Amendment) Act, 2025, and for placing the proposal letters on record.

(2.) I.A. No.05 of 2025 is an amendment application on behalf of the Petitioners seeking to incorporate the following additional prayer after Prayer (i) of the Writ Petition;

(3.) Learned Counsel for the Respondent No.1 submits that he seeks to file response to both the I.As (supra) in the interregnum.