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Judgment
Bhaskar Raj Pradhan, J
The learned Deputy Solicitor General of India representing respondent nos.1, 3 to 7 submits that reply to the I.A. No. 01 of 2023 has not been filed as yet and she needs further three weeks time to do so. She also seeks further time to file counter-affidavit. Three weeks time as prayed for is granted. Three weeks thereafter, to the petitioner to file rejoinder, if they so desire. The learned Deputy Solicitor General of India also states that the Union of India has filed a transfer petition before the Honble Supreme Court of India for transfer of pending similar matters in various High Courts including Sikkim High Court.
Status Quo Order passed on 20.10.2023 to continue till the next date.
List this matter on 16.04.2024.