AI Structured Summary
Not yet generated for this judgment
Judgment
Bhaskar Raj Pradhan, J
On the request of the learned Additional Advocate General the matter was adjourned to 01.03.2022 for final hearing. The learned Assistant Government Advocate appears on behalf of the learned Additional Advocate General and submits that she had to be in Delhi for another case and therefore, could not appear before this court. The learned counsel also submits that as she does not have the brief she could not prepare for hearing. The matter was listed for final disposal today and the date was fixed as per the convenience of the learned Additional Advocate General.
Mr. T.B. Thapa, learned Senior Counsel appearing for the respondent submits that he is fully prepared to argue the case based on the fact that the matter was listed for hearing today. Although, he was informed that they are desirous in seeking an adjournment before this court today.
The court however, was not informed.
The appellant shall pay a cost of Rs. 7500/- which shall be deposited within a period of five days from today to the Bar Association of Sikkim.
In the circumstances, the matter shall be listed for final hearing on 16.03.2022 on which date the learned counsel are requested to come prepared for final disposal.