High CourtsSingle Bench(2023) 11 SIK CK 0035

Puspa Mishra And Others vs State Of Sikkim And Others

Sikkim High Court · Decided on 21 November 2023

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

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Judgment

6 paragraphs · 145 words

Meenakshi Madan Rai, J

I.A. No.06 of 2023 is an application filed by Learned Government Advocate on behalf of the State-Respondents No.1 and 2, seeking adjournment on grounds that the Learned Advocate General, who is to conduct this matter is unable to appear before this Court today, on account of some personal difficulty.

Learned Senior Counsel for the Petitioners submits that he is prepared with the matter, however, as personal difficulty has been projected, he has no objection.

This matter has been filed in the year 2020 and numerous adjournments have been sought for by the State-Respondents on various grounds. Let it be noted that this is the final opportunity afforded to all the parties in the matter, no further time on any ground whatsoever to any shall be permitted.

I.A. No.06 of 2023 stands disposed of accordingly.

List this matter after the winter vacation.