NARESH SUBBA Vs. ONG TSHERING BHUTIA

JUDGEMENT

(1.) Learned District Judge, East Sikkim at Gangtok, has sent a communication to the Registrar General, High Court of Sikkim, annexing a copy of the Order passed by him on 08.05.2019 in Eviction Suit No.08 of 2015 (Mr. Naresh Subba and Another vs. M/s Ong Tshering Bhutia and Another), in which he has stated that since one of the witnesses of the plaintiffs is his brother-in-law, it would not be appropriate for him to take up the matter and has hence referred the matter to this Court for transfer.

(2.) Ground shown by the District Judge appears to be correct.

(3.) Since the matter is referred by the learned District Judge, I do not think it is necessary to send notice to the parties.