Sri Upendra Tripura & Another vs Shri Lalhming Thanga Darlong
2023 Latest Caselaw 669 Tri

                                   Page 1 of 2




                        HIGH COURT OF TRIPURA
                              AGARTALA
                           Cont.Cas(C) No.63/2023

Sri Upendra Tripura & another
                                                             ......... Petitioner(s).
                               VERSUS
Shri Lalhming Thanga Darlong, IAS & others
                                                           .........Respondent(s).

For Petitioner(s) : Mr. P. Roy Barman, Sr. Advocate, Mr. Kawsik Nath, Advocate, Ms. A. Debbarma, Advocate.

For Respondent(s) : Mr. Dipankar Sarma, Addl. G.A.

HON'BLE THE CHIEF JUSTICE MR. APARESH KUMAR SINGH HON'BLE MR. JUSTICE ARINDAM LODH

Order 22/08/2023

The respondents have not been able to obtain any interim stay of

the order dated 12.12.2022 passed by this Court in W.A. No.153 of 2022 by

which this Court refused to interfere with the judgment and order passed by the

learned Single Judge. The respondents were directed to complete the entire

process of regularization of the petitioners within a period of 3(three) months

from the date of receipt of the copy of the order. The contempt petition has

been filed after expiry of the period stipulated by this Court. The order sheet of

the case shows that the notices were issued upon the respondents No.1 to 3 on

20.04.2023. The respondents appeared on the next date, i.e. on 18.05.2023. It

was submitted on behalf of the respondents that the State has gone in SLP

before the Apex Court bearing Diary No.20762 of 2023. As such, the matter

was adjourned for 4(four) weeks so that appropriate orders could be produced

on the next date. The matter was taken on 13.07.2023 thereafter. However,

learned counsel for the respondents submitted that the case was at the level of

defects and steps were being taken for removal of the defects for being listed it

before the Bench.

After hearing learned counsel for the parties, the matter was

adjourned for today, i.e. after six weeks giving them opportunity to obtain

interim order or to comply with the order. Today, neither the respondents have

been able to obtain an interim order nor they have complied with the order.

They have also not made any application for extension of time to comply the

order. It appears that the respondents are not serious about compliance of the

order or pursuing the Special Leave Petition before the Apex Court. In such

circumstances, this Court is constrained to grant two weeks' further time to

comply with the order or else obtain an interim order in their favour, otherwise

this Court may be compelled to summon the respondents No.1 and 2 on the

next date.

The matter be listed on 12.09.2023.

(ARINDAM LODH), J                      (APARESH KUMAR SINGH), CJ

Pulak




PULAK BANIK Date: 2023.08.27
            16:02:49 +05'30'