CHIEF SECRETARY, GOVERNMENT OF SIKKIM Vs. MAMTA RAI

JUDGEMENT

(1.) Heard Learned Counsel for the parties on I.A. No.05 of 2022, which is an application filed by the State-Appellants under Sec. 5 of the Limitation Act, 1963, seeking condonation of 633 days' delay in filing the Second Appeal. Arguments concluded. Delay condoned.

(2.) Order pronounced orally in open Court. Detailed Order vide separate sheets of paper. I.A. No. 05 of 2022 stands disposed of accordingly.

(3.) List on 26/6/2023 for hearing on admission. In the meanwhile, call for the records from the Learned Trial Courts.