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Judgment
4 paragraphs · 151 wordsBhaskar Raj Pradhan, J
Mr. Safal Sharma, learned counsel for the respondent no.1 submits that he has been recently engaged by the Sikkim State Legal Services Authority but he has not yet received any instructions from the respondent no.1. He further submits that due to the bereavement in the family of respondent no.1 he may not be able to contact her before the expiry of 45 days death rite of her deceased family member. Accordingly, an adjournment is sought which is not opposed by the learned counsel for the other parties.
Mr. Abishek Subba, learned counsel for the petitioner submits that he has now been appointed as Assistant Legal Aid Defence Counsel and in such view of the matter, he may not be able to continue appearing in this case. The learned counsel desires to withdraw his Vakalatnama as the petitioner’s counsel. Permitted.
List this matter on 22.08.2023.