HANTEY GYATSO KAZI Vs. STATE OF SIKKIM

JUDGEMENT

(1.) The Learned Counsel for the Respondent No.4 submits that certain disputed points could not be raised in the Mediation by the Respondent No.4. Now, modalities have been worked out by the Respondent No.4 for which Learned Counsel prays that the matter may be referred back once again to Mediation to enable the parties to amicably settle the dispute.

(2.) Learned Senior Counsel for the Appellant and Learned Additional Advocate General for the Respondents No.1 to 3, 5 and 6 have no objection.

(3.) Let the parties appear before the Mediation Centre, at Gangtok, on 17/3/2026 as agreed to between them.