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Judgment
Meenakshi Madan Rai, J
Response to I.A. No.01 of 2022 has not been filed by Respondent Nos.1, 2 and 4.
Mr. Pramit Chettri, Advocate appears on behalf of Mr. Johnson Subba, Advocate for the Respondent No.1 and verbally seeks one weeks’ time to file response while Learned Counsel for Respondent Nos.2 and 4 submit that they will make only verbal submissions in the matter.
It is evident that the last Order of this Court was dated 13-12-2022 despite which the Respondent No.1 has failed to file response and is now seeking further one weeks’ time.
Let response be filed as sought by Learned Counsel appearing for Respondent No.1 today subject to payment of cost of ₹1,000/-(Rupees one thousand) only, to be paid by Respondent No.1 to the Sikkim State Legal Services Authority for utilisation as Emergency Fund in the One Stop Centre, at Gangtok.
Learned Counsel Ms. Tashi Doma Sherpa, enters appearance for the Respondent No.5 and undertakes to file Vakalatnama during the course of the day. Learned Counsel also verbally seeks and is granted one weeks’ time to file response to to I.A. No.01 of 2022.
List on 01-03-2023.