Citation : 2023 Latest Caselaw 403 Tri
Judgement Date : 16 May, 2023
Page 1 of 2
HIGH COURT OF TRIPURA
_A_G_A_R_T_A_L_A_
IA No.01 of 2023 IN WA No.41 of 2023
Tripura Gramin Bank and others
...... Applicant(s)
VERSUS
Shri Krishna Pada Banik
......Respondent(s)
For Applicant(s) : Mr. P. Saha, Advocate.
For Respondent(s) : None.
HON'BLE THE CHIEF JUSTICE MR. APARESH KUMAR SINGH HON'BLE MR. JUSTICE ARINDAM LODH _O _R _D _E_ R_ 16.05.2023
Heard learned counsel for the appellant-Bank.
The appeal is directed against the judgment dated 03.03.2023
in WP(C) No.121 of 2023 inter alia directing the respondents to consider
the representation of the petitioner dated 12.12.2022 for reconsidering his
transfer order dated 02.12.2022 within a period of 2(two) months from the
date of receipt of copy of this order.
The appeal suffers from a delay of 22 days for condonation of
which IA No.01 of 2023 has been preferred. However, after hearing
learned counsel for the appellant both on the delay condonation petition
and on merits of the appeal, we are not inclined to entertain this appeal as
the learned Writ Court has simply directed the respondents/appellants
herein to decide the representation of the petitioner for reconsideration of
his transfer order dated 02.12.2022. Obviously, no comments on merits of
the case of the petitioner have been made by the learned Writ Court in such
circumstances.
Learned counsel for the appellant-Bank seeks extension of
time for deciding the representation as the 2(two) months period may have
been over by now.
We agree to the prayer.
Time for taking a decision on the representation of the
petitioner stands extended by another 15(fifteen) days from today.
However, for the aforesaid reasons, the appeal is dismissed without any
interference.
The application stands disposed of. Pending application(s), if
any, also stands disposed of.
(ARINDAM LODH), J (APARESH KUMAR SINGH), CJ
Dipesh
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