For vs Mr. P. Saha
2022 Latest Caselaw 894 Tri

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                           HIGH COURT OF TRIPURA
                                 AGARTALA
                   IA No.01 of 2022 in WA No.175 of 2020 (D/O)
For Applicant(s)                    : Mr. Debalay Bhattacharya, G.A.,
                                      Mr. P. Saha, Advocate.
For Respondent(s)                   : Mr. Somik Deb, Sr. Advocate,

Mr. S. Majumder, Advocate.

HON'BLE THE CHIEF JUSTICE MR. INDRAJIT MAHANTY HON'BLE MR. JUSTICE S.G. CHATTOPADHYAY

Order 28/09/2022 (Indrajit Mahanty, C.J.)

This is an application filed by the Tripura Rehabilitation

Plantation Corporation Ltd. for extension of time to comply with judgment

and order dated 29.04.2022.

In the said judgment, 6(six) weeks' time had been directed for

implementation of the said judgment and order.

For the reasons noted in the application, time for compliance of

the said judgment and order is extended up to 02.11.2022.

List the matter on 08.11.2022.

(S.G. CHATTOPADHYAY), J (INDRAJIT MAHANTY), CJ

Pijush