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Judgment
10 paragraphs · 118 wordsMeenakshi Madan Rai, J
The matter could not be settled by Mediation.
Respondent No.2 is absent despite due service of Notice.
Learned Counsel for the Petitioner verbally seeks some time to serve the Notice by “dasti” on Respondent No.2.
Let requisites be filed within three days.
Registry to take necessary steps thereafter.
Compliance Affidavit has also been filed by Learned Assistant Government Advocate for the Respondents No.3 to 5 submitting therein that ₹5,000/- (Rupees five thousand) only, each, has been deposited before the Sikkim State Legal Services Authority as ordered by this Court on 09-02-2026.
Learned Counsel for the Petitioner seeks one week’s time to file the Rejoinder.
Let Rejoinder be filed in the interregnum.
List on 28-05-2026.