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Judgment
5 paragraphs · 191 wordsBhaskar Raj Pradhan, J
Respondent nos. 2 and 3 desire to appear in person; Mr. Tenzing Thinlay Lepcha, learned counsel appears for respondent no.5; Dr. Doma T. Bhutia, learned Senior Legal Aid Counsel assisted by Mr. Anirudh Gupta, learned Legal Aid Counsel appear for respondent no.6; Mr. Abhinav Kant Jha, learned counsel appears for respondent no.7; Mr. Sushant Subba, learned counsel appears for respondent nos.8 and 9; none appears for respondent no.4. The learned counsel appearing for the respondent nos. 6, 8 and 9 shall file their Vakalatnamas during the course of the day and the learned counsel for the respondent no.7 shall file his Vakalatnama by tomorrow as prayed for.
The learned Senior Counsel appearing for the petitioner desires to place on record an Office Order No.458/ESTT./HCS dated 22.04.2026 issued by the learned Registrar General, High Court of Sikkim. The same is permitted to be filed along with an affidavit on or before 08.05.2026.
In the meanwhile, the respondents may file their counter affidavits within a period of four weeks. Two weeks thereafter, to the petitioner, to file rejoinder, if required.
List the matter on 15.06.2026.