ANIL RAI Vs. STATE OF SIKKIM

JUDGEMENT

(1.) Learned Additional Advocate General verbally seeks time although response has been filed to the Petition of the applicant being I.A. No.05 of 2022, under Order I Rule 10 read with Sec. 151 of the Code of Civil Procedure, 1908, on grounds that he requires further instructions in the matter.

(2.) Not opposed.

(3.) Considered and ordered accordingly.