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Judgment
4 paragraphs · 255 wordsBhaskar Raj Pradhan, J
The learned Senior Counsel appearing for the petitioner submits that copies of I.A. No. 01 of 2023 have been served by e-mail to the respondents. However, all the learned counsel for the respondents submits that they have not received the same. The learned Senior Counsel for the petitioners desires to serve them once again. It shall be done within a period of two days. If the respondents desire to file reply to the I.A. No. 01 of 2023 the same shall be done within a period of three weeks.
Mr. Jorgay Namka, learned Senior Counsel along with Mr. Prajwal Rai, learned counsel states that they have been appointed as Legal Aid Counsel for respondent nos. 4 to 7 by Sikkim State Legal Services Authority. They desire to file their Vakalatnama during the course of this week. Permitted. It is submitted that insofar as respondent no.7 is concerned the previous counsel on record had filed a counter affidavit through e-filing mode which is said to be in defect. Now since there has been a change in the counsel it is submitted that they have no access to the counter-affidavit filed by the previous counsel. The Registry may furnish a copy of the counter-affidavit filed which is in defect to the learned counsel for the respondent no.7 who shall take further steps to rectify the defects, pointed out within a period of three days after the receipt of the copy of the counter-affidavit from the Registry.
List thereafter, on 30.11.2023.