Ia No.2/2021 In Wa No.70/2018( vs Sri Subhash Sarkar And Ors
2021 Latest Caselaw 311 Tri

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                         HIGH COURT OF TRIPURA
                               AGARTALA

                      IA No.2/2021 in WA No.70/2018(D/O)
Tripura State Electricity Corporation Limited
                                                      .............. Applicant(s).
               - Vs. -
Sri Subhash Sarkar and Ors.
                                                    ............... Respondent(s).

For Applicant(s) : Mr. N Majumder, Advocate. For Respondent(s) : Mr. Debalaya Bhattacharya, Govt. Advocate.

HON'BLE THE CHIEF JUSTICE MR. AKIL KURESHI HON'BLE JUSTICE MR. ARINDAM LODH _O_R_D_E_ R_

10/3/2021 (Akil Kureshi, CJ).

This application is filed by the Tripura State Electricity

Corporation Limited (TSECL) seeking extension of time for complying

with the directions of the Court.

It is pointed out that under order dated 27 th January 2021 in

Contempt Case No.13/2020, filed by the original petitioner, the Court had

provided that the original respondents (i.e. the TSECL and others) shall

comply with the directions contained in the judgment of the Division

Bench dated 15th July, 2019 subject to outcome of Special Leave

Petition(SLP) latest by 15th March 2021 if by such time no interim

protection is granted to the respondents by the Supreme Court.

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Learned counsel for the applicant pointed out that in the SLP filed

by the applicant, the Supreme Court passed order on 1 st February, 2021 in

which after condoning delay notice in the SLP as well as stay petition has

been issued making it returnable on 26th March, 2021.

Considering such facts, time granted earlier is extended till

30th June, 2021 or till disposal of the stay petition by the Supreme Court

whichever is later.

Interlocutory application is disposed of accordingly.

            ( ARINDAM LODH, J )                     ( AKIL KURESHI, CJ )




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