Mr. S. Saha vs None
2022 Latest Caselaw 1066 Tri

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                      HIGH COURT OF TRIPURA
                            AGARTALA
                         IA NO.01 OF 2022
                  IN CONT. CAS(C) NO.134 OF 2022

             HON'BLE THE CHIEF JUSTICE (ACTING)

Present:
For the Petitioner(s)            : Mr. S. Saha, Advocate.

For the Respondent(s)            : None.

13.12.2022

Order

This is an application filed under Chapter VA of the High

Court Rules read with Article 226 of the Constitution of India for

extension of time for necessary action in pursuance to the

judgment dated 01.07.2022 passed in W.P(C) No.627 of 2021.

Heard Mr. S. Saha, learned counsel appearing for the

petitioner.

After hearing the learned counsel appearing for the

petitioner and perusing the evidence on record, this Court is not

satisfied with the reasons stated in the affidavit appended in this

instant interlocutory application and the same stands dismissed.

CHIEF JUSTICE (ACTING)

suhanjit