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Judgment
4 paragraphs · 177 wordsBhaskar Raj Pradhan, J
1] Mr. Sampatlal Bucha, appears in person. The Registry informs that in spite of repeated notices he has neither deposited the cost in terms of the Sikkim High Court (Practice and Procedure) Rules 2011 for preparation of paper books nor visited the registry for finalization of its index. Mr. Bucha submits that he would be doing so during the course of the day. Permitted. On fulfilment of the requirement, the paper book shall be prepared and the matter listed thereafter.
2] Mr. Bucha also submits that as he would travelling to London the only dates available for him to appear and argue the matter is in the month of September, 2023. In view of the categorical submission made by Mr. Bucha, list this matter on 26.09.2023.
3] The records also reveals that I.A. No. 05 of 2022 filed by respondent no.1 is pending since 21.10.2022. The appellants may file a response to this application, if they, so desire, on or before 12.09.2023 on the issue of non-deposit of arrears of rent by them.