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Judgment
4 paragraphs · 104 wordsBhaskar Raj Pradhan, J
Heard the learned counsel for the petitioner. Issue notice upon the respondents, subject to filing of requisites within three days. Mr. Zangpo Sherpa, learned Additional Advocate General along with Mr. Thinlay Dorjee Bhutia, learned Government Advocate appears on behalf of respondent nos. 1 to 3 accepts notice and waives formal notice thereof. Counter affidavit may be filed within two weeks, one week thereafter, to the petitioner to file rejoinder if any.
In the meanwhile, the respondents shall maintain status quo with regard to the matter pending before the Sub-Divisional Magistrate, Pakyong Sub-Division.
List this matter on 03.07.2026.