TT ENERGY PRIVATE LIMITED Vs. PRINCIPAL CHIEF ENGINEER CUM SECRETARY, ENERGY AND POWER DEPARTMENT, GOVERNMENT OF SIKKIM

JUDGEMENT

(1.) The learned Additional Advocate General submits that I was a part of the Division Bench in Writ Appeal No.05 of 2025 against the order of the learned Single Bench in which certain orders were passed. By a change of roster the matter has now been placed before this Court. If this Court were to hear the present matter as a Single Bench, the parties may lose their right of writ appeal before the High Court.

(2.) In such view of the matter, let the file be placed before the Hon'ble Chief Justice for appropriate orders.