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Judgment
Bhaskar Raj Pradhan, J
Heard learned Deputy Solicitor General of India as well as the learned Additional Advocate General for the State of Sikkim. The learned Deputy Solicitor General of India mentions the matter which is listed on 27.02.2023. The record reveals that the counter-affidavit has not been filed by the respondent nos. 1 and 2. The learned Additional Advocate General submits that the counter-affidavit has been filed by the respondent no.3 but it is still in the process of scrutiny.
Mr. T.B. Thapa, petitioner in person submits that he has not received the counter-affidavit nor the reply to the stay application filed by the State-respondent so far. The pleadings are yet to be completed.
The learned Deputy Solicitor General of India submits that they would want an earlier hearing of this matter and for that purpose she undertakes to file the counter-affidavit within three days from today. After the filing of the counter-affidavit rejoinder shall be filed on or before 06.02.2023 and in that event the matter could be heard on 14.02.2023.