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Prem Goyal v. Union Of India And Others
Sikkim High Court
Mar 5, 2021
Jitendra Kumar Maheshwari, C.J.:— In IA No. 6 of 2018 and IA No. 07 of 2018, response.
2. Heard on IA No. 10 of 2019, which is an delay in filing the rejoinder by respondents no. 10 to 17, 19 and 20.
3. Considered the reasons stated in the condoned for filing the rejoinder by said rejoinder is taken on record.
4. I.A. No. 10 of 2019 be treated as disposed of.
5. In IA No. 11 of 2019, reply has been filed by the petitioner.
6. List I.A. No. 06 of 2018, 07 of 2018 and 11 of 2019 date after a month along with WP (C) No. 19 of 2020.
7. List on 26.04.2021.
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