BAR ASSOCIATION OF SIKKIM Vs. STATE OF SIKKIM

JUDGEMENT

(1.) It is submitted on behalf of the State Government that they require two more weeks to place on record their stand regarding the recommendation, in terms of the direction of this Court dtd. 23/2/2026. Accordingly, the matter stands adjourned.

(2.) Ms. Laxmi Chakraborty and Mr. O.P. Bhandari, learned counsel appearing for the Sikkim High Court Bar Association, submit that they have filed an application for intervention, which is under defect.

(3.) Let the defects be rectified and the application be filed before the next date. Stand over to 24/3/2026.