For vs For
2023 Latest Caselaw 496 Tri

                                                    HIGH COURT OF TRIPURA
                                                          AGARTALA

                                         IA No. 1 of 2023 in WP(C) 891 of 2021 (D/O)

              For Applicant(s)                          : Mr. T. Debbarma, Adv.
              For Respondent(s)                         : None.

                                          HON'BLE MR. JUSTICE T. AMARNATH GOUD

                                                              ORDER

03.07.2023

It is seen from the record that the Writ Petition being WP(C) 891 of

2021 was disposed of by the order dated 10.03.2023 directing the respondents

(petitioners herein) to consider the case of the petitioner (respondent herein) within

three months from the date of receipt of the copy of the order.

Now the petitioners herein has approached this court with an application

for grant of three months' time for considering the representation dated 26.11.2021

made by the petitioner in WP(C) 891 of 2021 for release of arrear of salary for the

period from 01.01.2019 to 31.11.2019 in compliance to the Judgment & Order dated

10.03.2023 passed in WP(C) 891 of 2021.

Heard Mr. T. Debbarma, learned counsel appearing for the applicant and

also perused the evidence on record.

None appears for the respondent when the matter is called up for

consideration.

For the reasons stated in the affidavit appended in the instant

application, the instant interlocutory application stands allowed and time is extended

for 3(three) months from today.

JUDGE

Dipak Digitally signed by

DIPAK DAS DIPAK DAS Date: 2023.07.05 17:42:29 +05'30'