For vs For
2021 Latest Caselaw 978 Tri

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                         HIGH COURT OF TRIPURA
                               AGARTALA
               IA No.03 of 2021 in WA No. 125 of 2021(D.O)
For Applicant(s)     :     Ms. S. Nandi, Advocate.
For Respondent(s)    :     None.

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

                                    ORDER

27/09/2021 (Akil Kureshi, CJ)

This application is filed by the original petitioner who is the

respondent in State Writ Appeal No. 125 of 2021. This writ appeal along

with Writ Appeal No.127 and Writ Appeal No.139 of 2021 were dismissed

by the Division Bench by a judgment 10th August, 2021. However, in this

judgment no time limit was granted for implementing the directions of the

Single Judge contained in the judgment in challenge before the Division

Bench. We notice that even in the original judgment of the Single Judge no

such time limits were laid down. However, it would be desirable to lay

down time limit for implementation of the Court order so that the

directions may not remain unimplemented for indefinite period of time.

Under the circumstances, this interim application is disposed of with

the direction that the directions contained in the decision of the Single

Judge as confirmed by the Division Bench in the said judgment dated 10th

August, 2021 be implemented within four months from today.

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A copy of this order may be served on the concerned respondents by

the applicant.

I .A disposed of.

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

Dipankar