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Judgment
4 paragraphs · 105 words
Bhaskar Raj Pradhan, J
Respondent no 3 has filed his counter-affidavit which is taken on record. Respondent nos. 1 and 2 desires further time to file their counter-affidavit. Three weeks as prayed for is granted to them. The petitioner desires to file rejoinder to the counter-affidavit filed by the respondent no.3. Three weeks as prayed for is granted.
Mr. Zangpo Sherpa, learned counsel who has been appearing for the petitioner seeks to withdraw from this case as he has been appointed as Additional Advocate General for the State of Sikkim. In view of the submissions made, he is permitted to do so.
List on 31.05.2023.