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Judgment
5 paragraphs · 151 wordsMeenakshi Madan Rai, J
It is submitted by Mr. Pradeep Tamang, Advocate, who is present on behalf of Learned Legal Aid Counsel that Learned Senior Legal Aid Counsel is indisposed and Mr. Sushant Subba, Legal Aid Counsel has proceeded to another District for his personal work.
Learned Counsel for the parties were aware that the Judgment was to be pronounced today besides which telephonic information was also given to them by the Reader. Despite this circumstance, Learned Legal Aid Counsel chose to stay away from this Court.
Consequently, Mr. Sushant Subba, Learned Legal Aid Counsel for the Appellant, shall pay costs of ₹ 10,000/- (Rupees ten thousand) only, to the Sikkim State Legal Services Authority for utilisation in the ‘One Stop Centre’, at Lumsey, Gangtok, for the inconvenience caused to the Court today.
Counsel for the parties are to be present before the Court, tomorrow i.e., 25-05-2023, for pronouncement of Judgment.