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

(e)The affidavits to be filed in the interlocutory applications such as -

(i)Application for grant, vacation or modification of stay orders,

(ii)Expedite applications;

(iii)Applications for getting the Writ Petitions dismissed on account of having been infructuous, shall be drafted by the Government Advocate concerned in the High Court after obtaining instructions from the administrative department and Government officer concerned.

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State of Sikkim - Subsection

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