High CourtsSingle Bench(2023) 05 SIK CK 0078

Puspa Mishra And Others vs State Of Sikkim And Others

Sikkim High Court · Decided on 25 May 2023

HON’BLE JUDGES
Meenakshi Madan Rai, J
CASE NUMBER
Writ Petition (C) No. 45 Of 2020

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Judgment

6 paragraphs · 118 words

Meenakshi Madan Rai, J

I.A. No.04 of 2023 is an application filed by State-Respondents No.1 and 2 seeking adjournment on grounds that Mr. Zangpo Sherpa, who was recently appointed as Learned Additional Advocate General was to have conducted this matter, however it transpires that the Petitioners have consulted him prior to his appointment.

Learned Senior Counsel for the Petitioners submits that a short date be given.

The matter is before this Court from 2020. In view of the grounds put forth, four weeks’ time is afforded, however on the next date the Counsel for the State-Respondents shall come prepared for hearing.

I.A. No.04 of 2023 stands disposed of accordingly.

List on 03-08-2023 as found convenient by the parties.