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Judgment
6 paragraphs · 105 wordsMeenakshi Madan Rai, J
In compliance to the Order of this Court dated 15-05-2024, in I.A. No.01 of 2023 in CRL.L.P/31/2023(Filing No.) [State of Sikkim vs. Rup Narayan Rai (Chamling) and Others], Learned Additional Public submits that costs of ₹ 20,000/-(Rupees twenty thousand) only, imposed on the State-Appellant, has been deposited in the Sikkim State Legal Services Authority, on 24-05-2024.
Learned Counsel for the Respondents verbally seeks time on grounds that Mr. K. T. Bhutia, Learned Senior Counsel had to suddenly leave station on account of urgent unavoidable personal work.
Not opposed.
Considered and ordered accordingly.
List on 12-08-2024 as found convenient by the parties.