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
7 paragraphs · 102 wordsMeenakshi Madan Rai, J
Respondent No.1 is present in person. She seeks some time to engage a Counsel. She has been informed of the provisions of free legal aid and that for the said purpose she can submit an application to the Member Secretary, Sikkim State Legal Services Authority.
Mr. Thupden G. Bhutia, Learned Counsel for the Respondent No.2 enters appearance today and has filed his Vakalatnama.
Learned Counsel for the Appellant verbally seeks time on grounds that the Learned Senior Counsel is out of station on account of urgent personal unavoidable work.
Not opposed.
Considered and ordered accordingly.
List on 09-08-2024.