DAWA TAMANG Vs. MAITA KUMAR TAMANG @ MAITAY

JUDGEMENT

(1.) Learned Counsel for the Petitioner verbally seeks time to take steps with regard to his Petition filed under Sec. 115 of the Code of Civil Procedure, 1908.

(2.) Mr. Lekden Thondup Basi, Learned Advocate is present on advance Notice for the Respondent No.2 and waives formal Notice. He undertakes to file Vakalatnama during the course of the day.

(3.) Learned Counsel for the Petitioner further submits that the proceedings before the Court of Civil Judge (Senior Division), Pakyong, Sikkim, in Title Suit Case No.09 of 2024, is likely to progress as dates have already been fixed. In view of the Petition filed, if stay is not granted then it will cause prejudice to the case of the Petitioner.