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Judgment
6 paragraphs · 106 words
Meenakshi Madan Rai, J
On 27-03-2023, I.A. No.10 of 2023 was filed by Respondent Nos.3 to 26, except for Respondent Nos.5 and 19, for placing certain documents on record, which was accordingly taken on record. The opposing parties submit that they have no response to file to the I.A. supra.
Mr. Zangpo Sherpa, Learned Additional Advocate General, verbally seeks time on grounds that he has recently been appointed as Additional Advocate General and consequently the matter has been handed over to him for which he requires some time to seek instructions.
Not opposed.
Considered and ordered accordingly.
List on 13-06-2023 as found convenient by the parties.