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Judgment
5 paragraphs · 154 wordsMeenakshi Madan Rai, J
Mr. Yozan Rai, Advocate verbally seeks time on grounds that Mr. N. Rai, Learned Senior Legal Aid Counsel, is out of station on urgent unavoidable personal work which is not opposed by other parties.
Considered and adjournment allowed.
The Petitioner was to file response to the Additional Affidavit, dated 18-06-2022, filed by Respondent No.16, i.e., the Land Revenue and Disaster Management Department, Government of Sikkim. Response to the Additional Affidavit has not been filed by the Petitioner even after almost two months. Learned Counsel for the Petitioner is warned that, should such delay occur on account of the Petitioner, costs shall be imposed in future. Today, the same is being dispensed with for the reason that time is being sought for by Learned Counsel for the Respondent Nos. 1 to 13.
List the matter on 09-11-2022, as found convenient by the parties, in the interregnum let the response be filed.