For vs For
2021 Latest Caselaw 1237 Tri

                                          HIGH COURT OF TRIPURA
                                                   AGARTALA
                                         IA 02 of 2021 in CRP 11 of 2020
               For Applicant(s)                  : Mr. A.L. Saha, Adv.
               For Respondent(s)                 : Mr. D. Datta, Adv.

HON'BLE MR. JUSTICE S. TALAPATRA

Order

10/12/2021

By means of this application filed under Section 148 of the CPC, the

respondent of CRP 11 of 2020 (disposed of) seeks extension of time for full

compliance of the judgment and order dated 17.02.2021 as delivered in CRP 11 of

2020.

It is really unfortunate that within the stipulated time, the above

judgment and order could not be complied with.

Be that as it may, as a final chance to the respondent who has filed

this application, two months further time is provided from the date of this order

for complying the judgment and order in full. No excuse will be entertained in

future for extension of time.

The petitioner of CRP 11 of 2020 will be at liberty to approach this

Court for taking appropriate action against the respondent, in case of non-

compliance.

In terms of the above, this application stands disposed of.

A copy of this order be supplied to Mr. A.L. Saha, learned counsel

appearing for the respondent-applicant.

JUDGE

Sabyasachi B