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Judgment
3 paragraphs · 121 wordsBhaskar Raj Pradhan, J
Ms. Roma Bhagat, learned Counsel appears on behalf of the petitioner desires to press I.A. No. 07 of 2022 which is an application for amendment of the writ petition. A reply has been filed by the Sikkim University which is also on record. However, the learned counsel for the Sikkim University is not available and instead he is representd by Mr. B. C. Tamang, learned Counsel on proxy. Mr.B. C. Tamang seeks some time. Considering the fact Mr. B.C. Tamang is not on record, this court has no choice but to adjourn the matter to 17.11.2022 on which date the learned counsel on record should make himself available to argue the matter.
List the matter on 17.11.2022.