CHIEF SECRETARY GOVERNMENT OF SIKKIM Vs. MAMTA RAI

JUDGEMENT

(1.) I.A. No.04 of 2022, is an application under Order VI Rule 17 read with Sec. 151 of the Code of Civil Procedure, 1908, filed by the State-Appellants, seeking to amend their application being I.A. No.01 of 2020, which was filed under Sec. 5 of the Limitation Act, 1963, seeking condonation of delay in filing Regular Second Appeal.

(2.) On perusal of the records, it appears that numerous Affidavits have been exchanged between the parties for the purposes of I.A. No.01 of 2020. Learned Additional Advocate General seeks to withdraw both I.A. No.01 of 2020 and I.A. No.04 of 2022, and instead of amending the application seeks leave to file a fresh application for condonation of delay.

(3.) Not opposed.