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Judgment
3 paragraphs · 114 wordsBhaskar Raj Pradhan, J
Respondent no.6 is present in person and desires to engage a counsel for that he seeks some time. He also seeks four weeks time to file his counter affidavit. The Sikkim State Legal Services Authority has intimated that Mr. U.P. Sharma, learned Advocate has been appointed as Senior Legal Aid Counsel for respondent nos. 4 and 7. Mr. Kusan Limboo, learned counsel appears in proxy for him who is not present today. Four weeks time is granted to the respondents to file their counter affidavits. The records of the registry revealed that respondent no.5 has also been served however, he is neither present in person nor represented.
List on 04.05.2023.
