High CourtsSingle Bench(2022) 06 SIK CK 0017

Kunchok Rapten Bhutia vs State Of Sikkim & Anr

Sikkim High Court · Decided on 9 June 2022

HON’BLE JUDGES
Bhaskar Raj Pradhan, J
CASE NUMBER
Writ Petition (C) No. 08 Of 2022

AI Structured Summary

Not yet generated for this judgment

Judgment

2 paragraphs · 96 words

Bhaskar Raj Pradhan, J

Mr. Yadev Sharma, learned Government Advocate appearing for respondent no.1 submits that the respondent no.1 does not desire to file counter affidavit. Mr. Simeon Subba, learned counsel appearing for respondent no.2 submits that counter affidavit has been filed and it is taken on record. Ms. Rachhitta Rai, learned counsel for the petitioner submits that she had gone through the counter affidavit filed by the respondent no.2 and the petitioner does not desire to file rejoinder thereto. In view of the submissions the pleadings are complete, list the matter for hearing on 03.08.2022.