The State Of Tripura And 3 Ors vs Sri Ajit Sarkar And 6 Ors
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Tripura High Court

The State Of Tripura And 3 Ors vs Sri Ajit Sarkar And 6 Ors on 15 May, 2024

Author: Arindam Lodh

Bench: Arindam Lodh

                                           HIGH COURT OF TRIPURA
                                                 AGARTALA

                                               I.A. No.2 of 2024
                                          in WP(C) 750 of 2021(D/O)

                          The State of Tripura and 3 Ors.
                                                                                       ---Applicant(s)
                                                                Versus
                          Sri Ajit Sarkar and 6 Ors.
                                                                                       ---Respondent(s)
                          For the Applicant(s)              :       Mr. K. De, Addl. G.A
                          For the Respondent(s)             :       Mr. K. Nath, Advocate

              HON'BLE THE CHIEF JUSTICE MR. APARESH KUMAR SINGH
                      HON'BLE MR. JUSTICE ARINDAM LODH
                                                            ORDER

15.05.2024

Prayer for extension of time to comply with the directions passed by this Court in WP(C) No.750 of 2021 vide judgment dated 18.01.2023 has once again been made after it was earlier extended to three months vide order dated 29.05.2023 through the instant I.A No.2 of 2024.

This interlocutory application has been preferred much after expiry of the extended period of three months as per order dated 29.05.2023. We are, therefore, not inclined to grant any further extension.

Instant I.A is dismissed.

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




       Rohit
SAIKAT Digitally signed
       by SAIKAT KAR

KAR    Date: 2024.05.16
       17:29:26 +05'30'