AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
9 paragraphs · 127 wordsMeenakshi Madan Rai, J
Learned Counsel for the Petitioners verbally seeks some time on grounds that Learned Senior Counsel has undergone a surgery and is indisposed.
Not opposed.
Considered and ordered accordingly.
Learned Counsel for the Petitioners also submits that Respondent No.2 has refused to accept the Notice. He seeks re-issuance of Notice.
Re-issue Notice to the Respondent No.2. Requisites be filed within three days.
Mr. Lahang Limboo Learned Counsel for the Respondent No.1 submits that Learned Counsel Mr. Zigme Dorjee Bhutia who was assisting him in the instant matter has been absorbed as a regular employee of the State Bank of Sikkim as Senior Accounts Assistant (Legal). He seeks some time as another Counsel is likely to be appointed by the Petitioner.
Considered.
List on 28-07-2026.