In Wp(C) 1069/2022 ( vs Nimai Kar
2023 Latest Caselaw 452 Tri

                    HIGH COURT OF TRIPURA
                          AGARTALA
                           I.A. 1/2023
                    In WP(C) 1069/2022 (D/o)
 State of Tripura and ors.                                 ----Applicant(s)
                                     Versus
 Nimai Kar                                                 ----Respondent(s)

For Applicant(s) : Mr. S. Saha, Advocate For Respondent(s) : None

HON'BLE THE CHIEF JUSTICE MR. APARESH KUMAR SINGH HON'BLE MR. JUSTICE ARINDAM LODH Order 23/05/2023 I.A. No. 1 of 2023 has been filed on 02.05.2023 seeking extension of time for compliance of the judgment dated 14.12.2022 passed in WP(C) 1069 of 2022, whereunder the respondent-authority was directed to consider the representation dated 16.08.2022 filed by the petitioner within a period of 2 months from the date of the order.

The stipulated period having been over by 13.02.2023, such an application for extension of time almost 2 ½ months thereafter is misconceived.

It is informed that a contempt petition has already been filed by the aggrieved petitioner.

As such, we are not inclined to allow this prayer in a disposed of writ petition, which is accordingly dismissed.

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