GURU SINGH SABHA Vs. STATE OF SIKKIM

JUDGEMENT

(1.) Heard Learned Counsel for the Petitioner No.1.

(2.) Petitioner No.2, Mr. Ajmer Singh Randhawa, is present in person.

(3.) When it is the turn of the Petitioner No.2 to make his submissions, he seeks an adjournment as his Counsel is absent today on account of an eye virus for which he is proceeding to Canada for treatment. That, a date accordingly be granted in the month of November, 2023. On query by this Court, he admits that, in the absence of his Counsel, he is competent to make verbal submissions however, he seeks fifteen days time to prepare his arguments. It is also his submission that he is a Cardiac Patient and therefore he cannot remain in Gangtok for a long time as the weather is not suitable for his health, hence if the date is fixed on Monday he cannot be present.