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Judgment
5 paragraphs · 95 wordsMeenakshi Madan Rai, J
In compliance of the Order of this Court, dated 27-05-2022, an affidavit-in-opposition on behalf of Respondent No.4, dated 27-05-2022, has been filed by the Learned Counsel for the Respondent No.4, along with an affidavit of compliance, dated 01-06-2022, affirming deposit of Rs.4,000/- (Rupees four thousand) only, in cash, with the Sikkim State Legal Services Authority, as costs.
Learned Senior Counsel for the Petitioner seeks two days’ time to file Rejoinder, which is not opposed by Learned Counsel for the Respondents.
Considered.
List on 17-06-2022, in the interim, let Rejoinder be filed.