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Judgment
4 paragraphs · 106 wordsBhaskar Raj Pradhan, J
The State of Sikkim is represented by Mr. Shakil Raj Karki, learned Assistant Government Advocate for respondent no.1; Dr. Doma T. Bhutia, learned Senior Counsel assisted by Mr. S.K. Chettri, learned Advocate seeks to represent respondent no.2. Ms. Mon Maya Subba, learned counsel appears for respondent no.3.
Mr. S.K. Chettri, learned Advocate submits that he would be filing his Vakalatnama during the course of the day. Permitted. All the respondents are represented. Four weeks time is granted to the respondents to file their counter-affidavits and two weeks thereafter, to the petitioner to file rejoinder, if any.
List on 27.09.2023.