High Court Of Tripura vs For
2021 Latest Caselaw 596 Tri

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                      HIGH COURT OF TRIPURA
                            AGARTALA
                   I.A. No.01/2021 in W.A. No.168/2019 (D/O)
For Applicant(s)              : Ms. P. Dhar, Advocate.

For Respondent(s)             : Mr. Mangal Debbarma, Addl. GA.

      HON'BLE THE CHIEF JUSTICE MR. AKIL KURESHI
       HON'BLE MR. JUSTICE S.G. CHATTOPADHYAY

                                 ORDER

21/06/2021.

(Akil Kureshi, CJ).

This Interim Application is filed by the original appellants of the

W.A. No.168 of 2019. The Writ Appeal was disposed of by judgment

dated 25.01./01.02.2021. By virtue of this judgment, these applicants were

liable to be reverted. Consequential directions were also issued. Directions

were to be complied with in six months.

The applicants contend that they have filed Appeal before the

Supreme Court against the said judgment of the Division Bench in Writ

Appeal. The SLP is not heard so far. They, therefore, prayed for extension

of time for complying the directions.

At the outset, learned Additional Government Advocate, Mr.

Mangal Debbarma stated that the directions contained in the judgment

have been complied with. This apart, we do not see how these applicants

can request for extension of time for compliance. The State authorities

could have made such a request. Indirectly, these applicants seek stay of

the judgment of the Division Bench, which was not granted at the time of

the disposal of the Appeal itself and therefore cannot be granted now.

In the result, Interim Application is dismissed.

  (S.G. CHATTOPADHYAY), J                        (AKIL KURESHI), CJ




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