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Judgment
Meenakshi Madan Rai, J
Petitioner in person. He has filed his written Synopsis of arguments on 21-06-2024 in compliance to the Order of this Court dated 20-06-2024.
Learned Government Advocate submits that although Mr. Thinlay Dorjee Bhutia, Government Advocate on record was preparing the written Synopsis of arguments, he is unable to appear before this Court today due to a medical emergency as he had to take his father to Siliguri for treatment. That, the father of the Learned Government Advocate has since been hospitalized and he is tending to him. In the circumstance, he prays that the matter be listed on 03-07-2024 for submission of written Synopsis of arguments.
Not opposed.
Considered and ordered accordingly.
In view of the nature of the case and the multiplicity of the litigation, call for the records of (i) WP(C) No.03 of 1991; (ii) WP(C) No.30 of 1994 (iii) WP(C) No.08 of 1998; and (iv) WP(C) No.46 of 2005 from the Registry of this High Court.
List on 03-07-2024.