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Judgment
3 paragraphs · 85 wordsBhaskar Raj Pradhan, J
Mr. Shakeel Ahmed, learned counsel for the petitioners submits that as directed earlier amendment writ petition has been filed. Since a new respondent has been added, issue notice upon the Sikkim Professional University-respondent No.3, subject to filing of requisities within three days. The learned Government Advocate for respondent nos. 1 and 2 seeks three weeks further time to file counter-affidavits. Time sought for is granted. Two weeks thereafter is granted to the petitioner to file rejoinder, if any.
List on 01.03.2023.