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Judgment
Bhaskar Raj Pradhan, J
The matter is being taken up on second call. The counsel for the petitioner is not present inspite of notice for hearing. Mrs. Anju Lhamu Bhutia, Assistant Commissioner, CGST & CX, Gangtok and Mr. Nirmal Pradhan, Superintendent CGST & CX, Gangtok appears during the second call. They submit that the counsel for the petitioner could not be present due to his personal difficulties. The petition has been filed by them for relief they seek. It is the petitioner’s duty to ensure that they are represented by counsel if they desire any relief. However, in the interest of justice the matter is adjourned to 16.11.2022 on which date the petitioner shall ensure that they are represented by counsel.
List on 16.11.2022.