CHUNG CHUNG LEPCHA Vs. STATE OF SIKKIM

JUDGEMENT

(1.) On the last occasion, when the matter was listed on 01.10.2020, the Court had passed the following order:-

(2.) Mr.Y.K.Subba, learned Counsel submits that the petitioner has informed him that he himself had filed I.A No.02/2020. He reiterates that the application was filed without his knowledge and the petitioner had not withdrawn the Vakalatnama.

(3.) Also heard Mr. Vivek kohli, learned Advocate General, Sikkim.