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Judgment
Bhaskar Raj Pradhan, J
A judgment was passed by this court on 31.03.2022 by which the records were sent back to the Court of the learned District Judge, Special Division-I, East Sikkim at Gangtok to take additional evidence. The time frame contemplated by the judgment was three weeks from 31.03.2022. A communication dated 24.06.2022 has been sent by the learned District Judge to the registry of this court stating that it could not be completed within the stipulated time due to the reasons stated therein. The learned District Judge seeks further time till July 2022 to complete the proceedings as contemplated in the judgment.
Heard the learned counsel for the parties. In view of the submissions made, time as prayed for by the learned District Judge is granted.