North Eastern Electric Power ... vs Nurul Islam & Anr
2024 Latest Caselaw 669 Tri

Tripura High Court

North Eastern Electric Power ... vs Nurul Islam & Anr on 1 May, 2024

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                    HIGH COURT OF TRIPURA
                          AGARTALA
                        I.A. No.3 of 2024
               In L.A. App. No.127 of 2019(D.O.)

North Eastern Electric Power Corporation (NEEPCO), represented
by the Head of the Project
                                               -----Applicant(s)
                             Versus
Nurul Islam & Anr.

                                              ----- Respondent(s)

For Applicant(s) : Mr. S. Bhattacharjee, Adv.

For Respondent(s)     :    Mr. S. Deb, Sr. Adv.

             HON'BLE MR. JUSTICE BISWAJIT PALIT

                             Order
01/05/2024

Learned Counsel, Mr. S. Bhattacharjee is present for the

applicant-appellant. Learned Senior Counsel, Mr. S. Deb is also

present for the claimant-respondent. None is present for the L.A.

Collector.

This is an application under Section 151 of CPC seeking for

extension of the time period fixed by this Court vide order dated

14.03.2023 passed in I.A. No.2 of 2023 in L.A. App. No.127 of

2019(D.O) for disposal of Misc. L.A. No.33 of 2015 pending in the

Court of Learned L.A. Judge, Sepahijala District, Sonamura.

Heard both the sides at length.

Considered.

In course of hearing, Learned Counsel for the appellant

submitted that on a reference under Section 18 of the L.A. Act

challenging the judgment of the Learned L.A. Judge, Sepahijala

District, Sonamura, the claimant-respondent preferred an appeal

before the Hon'ble High Court against the award passed on

21.06.2019 in connection with Misc. L.A. No.33 of 2015 and

before the High Court, the case was registered as L.A. App.

No.127 of 2019 and after hearing both the sides vide order dated

10.03.2022, this High Court was pleased to set aside the order

dated 21.06.2019 passed by Learned L.A. Judge and remanded

back the matter to the Court of L.A. Judge again to dispose of the

case within a period of 6(six) months with effect from 10.03.2022.

Accordingly, proceeding was started but that could not be

completed. So, the appellant approached the High Court seeking

extension of time and this High Court again by order dated

14.03.2023 further extended the period and directed to dispose of

the case within a period of 06(six) months from that day. This

time also the case could not be disposed of. So, Learned L.A.

Judge vide order dated 20.02.2024 directed the parties to seek for

further extension of time before the High Court. Accordingly, the

appellant has preferred this petition under Section 151 of CPC.

Considered.

No objection from the side of the claimant-respondent.

So, considering all, for proper disposal of the case bearing

no. Misc. L.A. No.33 of 2015 pending before the Court of Learned

L.A. Judge, Sepahijala District, Sonamura, the present application

is considered and further 3(three) months time is granted from

today. The Learned L.A. Judge, Sepahijala, District, Sonamura

shall make all endeavour to dispose of the case latest by

31.07.2024.

With this observation, the instant I.A. stands allowed and

disposed of.

A copy of this order be communicated to Learned L.A. Judge,

Sepahijala District, Sonamura.

JUDGE

SABYASACHI Digitally signed by SABYASACHI BHATTACHARJEE BHATTACHARJEE Date: 2024.05.02 19:11:10 -07'00' Deepshikha