Tripura University And Ors vs Onkar Sadhan Adhikari And Anr
2024 Latest Caselaw 936 Tri

Tripura High Court

Tripura University And Ors vs Onkar Sadhan Adhikari And Anr on 20 June, 2024

Author: Arindam Lodh

Bench: Arindam Lodh

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                                  HIGH COURT OF TRIPURA
                                        AGARTALA

                                      IA No.3 of 2024
                                            In
                                    WA No.4 of 2022(D/O)
          Tripura University and Ors.
                                                                       ....Applicant(s)
                                       Versus

          Onkar Sadhan Adhikari and Anr.
                                                                    ....Respondent(s)

For the Applicant(s) : Mr. S. Saha, Advocate For the Respondent(s) : Mr. P. Roy Barman, Sr. Advocate Mr. K. Nath, Advocate

HON'BLE MR. JUSTICE ARINDAM LODH HON'BLE MR. JUSTICE S.D. PURKAYASTHA Order

20/06/2024

This is an application filed under Chapter VIII of the Tripura High Court Rules read with Article 226 of the Constitution of India for extension of time for necessary action in pursuance to the judgment dated 21.03.2024 passed in WA No.04 of 2022.

Heard Mr. S. Saha, learned counsel appearing for the applicants. Also heard Mr. P. Roy Barman, learned senior counsel assisted by Mr. K. Nath, learned counsel appearing for the respondents.

Considered.

Accordingly, 2(two) months' time is allowed to the applicants to comply with the impugned judgment dated 21.03.2024.

The instant interlocutory application stands allowed and disposed.

                                  JUDGE                                      JUDGE


Snigdha

 SAIKAT Digitally signed
        by SAIKAT KAR

 KAR 16:32:23 +05'30'
        Date: 2024.06.20