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Judgment
Meenakshi Madan Rai, J
The Assistant Manager for the Appellant-Insurance Company is present today and verbally seeks time on grounds that Learned Counsel Ms. Sarala
Gurung is indisposed today. He has no ground as to why the other Advocate on record, Mr. Pramit Chhetri is absent today.
Learned Counsel for the Respondent No.1 submits that no settlement could be arrived with the Appellant Company. He also informs this Court that
the Respondent No.1 has in the meanwhile passed away and he requires some time to take steps in this regard.
Prayer for time on behalf of the Appellant-Insurance Company is allowed subject to payment of costs of Rs.5,000/-(Rupees five thousand) only,
which shall be deposited with the Sikkim State Legal Services Authority within fifteen days from today and is to be utilized for the welfare of children
in Child Care Institutions.
List this matter on 14-03-2022 by which date Counsel for the Respondent No.1 shall take steps with regard to the Respondent No.1.