Section 22(1)(a) in Conduct of the Government Litigation, Rules, 2000

[Cites 0, Cited by 0] [Section 22(1)] [Section 22] [Entire Act]

State of Sikkim - Subsection

Section 22(1)(a) in Conduct of the Government Litigation, Rules, 2000

(a)In view of the expeditious and summary nature of the proceeding, prompt action is necessary at every stage of the Writ Petition on the part of the Government Advocate concerned in the High Court as well as the administrative department and the Government officer concerned.

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State of Sikkim - Subsection

Section 22(1)(a) in Conduct of the Government Litigation, Rules, 2000