YANGZILA BHUTIANI Vs. NAURATANMAL ASHOK KUMAR

JUDGEMENT

(1.) THIS Revision is against the orders dated 05.10.2007 and 11.11.2008 of the learned District Judge, East and North Sikkim at Gangtok in T.S. No. 1 of 2003, renumbered as Eviction Suit No. 19 of 2005. The orders dated 05.10.2007 and 11.11.2008 reads as hereunder:

(2.) BY order dated 05.10.2007, the matter was adjourned for filing of the list of witnesses as the counsel for the second respondent could not appear on that date due to migraine pain.

(3.) IN this regard, Mr. S. Majumdar, learned Counsel appearing for the Revision Petitioner, on instructions from the Revision Petitioner, thus submits that he only requires four weeks time to file written statement to the counter claim filed by the respondents/defendants and the Revision Petitioner has also made an endorsement to that effect and is also counter signed by the learned Counsel for the parties, which reads as hereunder: