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Judgment
8 paragraphs · 219 wordsMeenakshi Madan Rai, J
Registry reports that Vakalatnama has been filed by Counsel for the Respondent No.2.
Paper-Books have been made over to the Counsel for the Respondent No.2 who submits that no errors are found therein.
Appellant is present through Learned Counsel Mr. B. K. Gupta. After hearing the Learned Counsel for the Appellant for some time, on some questions being put to Learned Counsel for the Appellant by the Court, he was unable to give any response to the questions neither was he able to point to the relevant evidence or the documents on the basis of which he was arguing his case.
Following the above circumstance, Learned Counsel for the Appellant submitted that he is a Legal Aid Counsel for the Appellant, and that he was not in a position to argue the matter further in the instant matter and that another Counsel may be appointed for the Appellant.
In view of the submissions put forth in the open Court, the Sikkim State Legal Services Authority shall appoint a Counsel for the Appellant immediately and hand over the relevant Case Papers to enable the Counsel to thoroughly study the matter.
On the next date, the Counsel so engaged by the Sikkim Legal Services Authority shall come prepared for final arguments in the matter.
List on 09-05-2023.