Section 21(1)(c) in Conduct of the Government Litigation, Rules, 2000

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State of Sikkim - Subsection

Section 21(1)(c) in Conduct of the Government Litigation, Rules, 2000

(c)He shall, on finding that the Writ Petition falls under any one or more of the above points, put in appearance in the High Court on behalf of the State, at the admission stage without waiting for instructions from the administrative department or the Legal Remembrancer or the Joint Legal Remembrancers, Law Department. Where he finds that the question is between two private parties and Government's interest is not involved, he shall in the first instance obtain instructions from the administrative department concerned and then file appearance before the High Court for bringing the facts about Government's non-involvement in the case to the notice of the High Court.

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State of Sikkim - Subsection

Section 21(1)(c) in Conduct of the Government Litigation, Rules, 2000