Tsheten Tshering Bhutia vs State Of Sikkim

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Meenakshi Madan Rai, J

Learned Counsel appearing on behalf of the Appellant verbally seeks time on grounds that the Counsel on record for the Appellant is unable to appear before this Court today on account of unavoidable urgent personal work.

Not opposed.

Considered and ordered accordingly.

List on 22-11-2023 as found convenient by the parties.