Puspa Mishra And Others vs State Of Sikkim And Others

Meenakshi Madan Rai, J

Learned Advocate General of the State-Respondents verbally seeks time on grounds that the Learned Counsel Mr. Sameer Abhyankar who was to assist him is indisposed and Learned Government Advocate Mr. Thinlay Dorjee Bhutia is on paternity leave.

Learned Senior Counsel for the Petitioner has no serious objection.

In view of the submissions, list this matter on 21-11-2023 as found convenient by the parties.

In compliance to the Order of this Court, dated 03-08-2023, Learned Assistant Government Advocate has filed a compliance report dated 26-09-2023, affirming that costs of ₹ 40,000/-(Rupees forty thousand) only, imposed on the State-Respondents No.1 to 10, have been paid to the Sikkim State Legal Services Authority vide State Bank of Sikkim Cheque No.810500, dated 06-09-2023.