Citation : 2021 Latest Caselaw 1270 UK
Judgement Date : 1 April, 2021
Office Notes,
reports, orders or
SL. proceedings or
Date COURT'S OR JUDGES'S ORDERS
No directions and
Registrar's order
with Signatures
MCC No. 196 of 2020
MCC No. 197 of 2021
In
WPMS No. 3323 of 2019
Hon'ble Sharad Kumar Sharma, J.
Mr. Yashpal Singh, Advocate for the petitioner.
This Writ Petition was disposed of by the Coordinate Bench of this Court vide its judgment dated 31st October, 2019, whereby, the Appellate Authority was directed to decide he Appeal within a period of 10 weeks from the said date. When the Appeal was not decided, the 7th Addl. District Judge, Dehradun, vide his letter No. 385/XV-2020 dated 29th February, 2020, had sought extension of time.
The said Extension Application was rejected by the Coordinate Bench of this Court on 13th March, 2020.
Today, the matter is yet again listed on an application for extension of time for compliance, submitted on an administrative side, being Misc. Application No. 197 of 2021, on an official correspondence made by the Court of 4th Addl. District Judge, Dehradun, seeking extension of time by two months to comply the direction.
This Court is not inclined to extend the time period as provided, for the reason being that the earlier application was already rejected by the Coordinate Bench of this Court. Hence, the application as submitted by the Court of 4th Addl. District Judge, Dehradun, may be a reason that the records of the Appeal was received by him by way of a transfer by the District Judge, but that in itself cannot preclude his predecessors, to not to comply the direction issued on 31st October, 2019.
Hence, the Application stands rejected. The Court below is directed to act accordingly, before any action is taken.
(Sharad Kumar Sharma, J.) Dated 01.04.2021 Shiv
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