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Judgment
4 paragraphs · 95 wordsBhaskar Raj Pradhan, J
I.A. No. 08 of 2023
1.
The learned counsel, appearing in proxy, on behalf of Mr. B.C. Tamang, learned counsel for the respondent, submits that Mr. B. C. Tamang is in Siliguri and could not come back due to the road condition. Coupled with the fact that the Sikkim University is also closed pursuant to a notification of the Government of Sikkim, reply to I.A. No. 08 of 2023 could not be filed. Therefore, he seeks four weeks time to do so. Time sought for is granted.
2.
List on 28.11.2023.