The Secretary To The Government Of ... vs Shri Ratul Debbarma And 16 Ors
2024 Latest Caselaw 780 Tri

Tripura High Court

The Secretary To The Government Of ... vs Shri Ratul Debbarma And 16 Ors on 16 May, 2024

Author: Arindam Lodh

Bench: Arindam Lodh

                                             Page 1 of 1




                                  HIGH COURT OF TRIPURA
                                        AGARTALA

                                       IA No.1 of 2024
                                              In
                                   WP(C) No.960 of 2021(D/O)
          The Secretary to the Government of Tripura

                                                                        ....Applicant(s)
                                        Versus
          Shri Ratul Debbarma and 16 Ors.

                                                                      ....Respondent(s)

For the Applicant(s) : Mr. K. De, Addl. GA For the Respondent(s) : Mrs. P. Chakraborty, Advocate

HON'BLE MR. JUSTICE ARINDAM LODH Order

16/05/2024

Mr. K. De, learned Addl. GA appearing for the petitioner, by way of filing the present interlocutory application has prayed for extension of further time for interpretation of the judgment and order dated 27.03.2023 passed in WP(C) No.960 of 2021.

It is evident that the petitioner has not come up with the petition for extension of time within 3(three) months and now more than 1(one) year has been elapsed.

In view of this, I direct the petitioner to implement the impugned order immediately.

Accordingly, the instant interlocutory application for extension of time stands rejected.

                                                                        JUDGE




Snigdha

SAIKAT    Digitally signed
          by SAIKAT KAR

KAR       Date: 2024.05.16
          17:05:45 +05'30'