CourtKutchehry.com
High CourtsSingle Bench(2023) 03 SIK CK 0060

College Of Agriculture Engineering And Post Harvest Technology vs State Of Sikkim And Others

Sikkim High Court · Decided on 31 March 2023

HON’BLE JUDGES
Meenakshi Madan Rai, J
CASE NUMBER
Writ Petition (C) No. 43 Of 2022
Download PDFAsk AI about this case

AI Structured Summary

Not yet generated for this judgment

Judgment

7 paragraphs · 124 words

Meenakshi Madan Rai, J

Counter-Affidavit dated 09-03-2023 has been filed by the Respondent No.4.

Rejoinder to the Counter-Affidavit of Respondent No.4 has been filed by the Petitioner on 29-03-2023.

Counter-Affidavit of State-Respondent Nos.1 to 3 has also been filed on 29-03-2023.

Learned Senior Counsel for the Petitioner submits that the Counter-Affidavit was made over to her only on 29-03-2023. She seeks time to file Rejoinder.

List on 12-05-2023 as found convenient by the parties, in the interregnum, let Rejoinder be filed.

Learned Government Advocate for the State-Respondent Nos.1 to 3 submits that in compliance of the Order of this Court, dated 24-02-2023, Compliance Report dated 29-03-2023, has been filed depositing costs of ₹2,000/- (Rupees two thousand) only, with the Sikkim State Legal Services Authority.