Tshering Pintso Bhutia vs Union Of India & Ors.

Bhaskar Raj Pradhan, J

The learned counsel representing the petitioner submits that Mr. A. Moulik, learned Senior Counsel is unwell and therefore could not appear before this Court today. He seeks an adjournment.

On 26.03.2026 in the presence of the learned Deputy Solicitor General of India and the learned Assistant Government Advocate this Court issued notice to the respondents granting them two weeks time to file a response to I.A. No.01/2026. However the said respondents have not filed any response as yet.

The learned Deputy Solicitor General of India desires further three weeks time to file a response. The learned Government Advocate submits that he may file a response, if found necessary.

Respondent nos. 3 and 4 who were earlier not represented are now being represented by Mr. Yadev Sharma, learned Advocate and Mr. Anupam Brahma, learned counsel respectively. Mr. Devendra Pujari, Chief Manager, Bank of Baroda-respondent no.3 is also present before this Court today. They undertake to file their Vakalatnama during the course of the day. Permitted. They also desire two weeks time to file a response to I.A. No.01/2026.

The idea to give time to the learned counsel for the respondent nos. 1 and 2 who were already represented was with a view to ensure that the interim application is decided at the earliest. The failure to file a response will delay the hearing. As the respondent nos. 3 and 4 are being represented for the first time, this Court deems it appropriate to grant them two weeks time. The rest of the respondents may also file their response within the same time. No further time will be granted to them. The interim application will be decided on the next date.

List on 28.05.2026.