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Judgment
Meenakshi Madan Rai, J
Learned Senior Counsel for the Petitioner verbally seeks two weeks’ time to file Rejoinder on grounds that he has submitted an application under Right to Information Act before the Department of Information Technology, Government of Sikkim, Respondent No.3, seeking certain information which is relevant for him to insert in his Rejoinder.
Not objected to.
Learned Government Advocate for the State-Respondent Nos.1 to 3 submits that Counter Affidavit has been filed on 03-03-2023.
In compliance to Order of this Court dated 22-02-2023, cost of ₹4,000/- (Rupees four thousand) only, has also been deposited, however affidavit affirming payment is lying in defect in the Registry. Learned Government Advocate submits that it will be cleared within a day or two.
Considered.
List on 26-04-2023.