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Judgment
4 paragraphs · 112 wordsBhaskar Raj Pradhan, J
1.
Mr. T. R. Barfungpa, learned counsel for respondent nos. 1 to 9 submits that he has not been able to file a response to I. A. No. 3 of 2023 as the respondents are living in West Sikkim he is having difficulty to contact them personally. He seeks further time. Four weeks as prayed for is granted.
2.
The learned counsel for the appellant as well as the respondent nos. 10 and 11 do not desire to file their response to I.A. No. 03 of 2023.
3.
List I.A. No. 03 of 2023 on 10.07.2023 for hearing before which date the response, if any, shall be filed.