LAWS(SIK)-2026-2-5

NAINA KALA SHARMA Vs. DEEPAK KUMAR RAI

Decided On February 12, 2026
Naina Kala Sharma Appellant
V/S
Deepak Kumar Rai Respondents

JUDGEMENT

(1.) Mr. Tashi Rapten Barfungpa, learned Senior Counsel appears on behalf of the appellants along with Mr. Passang Tshering Bhutia, learned Legal Aid Counsel, who states that he has been recently appointed by the Sikkim State Legal Services Authority and that he shall file his vakalatnama during the course of the day. Ms Tara Devi Chettri, learned counsel appears on behalf of the respondent.

(2.) On hearing the learned Counsel for the parties, this Court is of the opinion that the dispute between them could be resolved through the process of mediation. Learned Counsel for the parties seek some time to confirm with their respective clients and respond.

(3.) In the circumstances, list the matter on 4/3/2026.