Citation : 2021 Latest Caselaw 3193 UK
Judgement Date : 18 August, 2021
Office Notes,
reports, orders or
proceedings or
sl. No Date COURT'S OR JUDGES'S ORDERS
directions and
Registrar's order
with Signatures
MCC No.6038 of 2021 (Time Extension Application)
In
WPMS No.777 of 2008
Hon'ble Sharad Kumar Sharma, J.
(Via video conferencing).
Mr. Rajendra Dobhal, Senior Advocate, for the petitioner.
Mr. Suyash Pant, Brief Holder, for the State of Uttarakhand.
Today, the matter is listed on an administrative application, which has been submitted by the Assistant Collector 1st Class, Laksar, District Haridwar, through his correspondence No.1422/Ahalmad - 2021, dated 28.06.2021, by virtue of which, he has sought an extension of time to comply, with the directions given in the judgment dated 12.03.2021.
Considering the reasons given, in the aforesaid application submitted by the Assistant Collector 1st Class, Laksar, District Haridwar, who was directed to decide the matter, within the time period as prescribed therein, is hereby extended, and he is directed to decide the matter within a period of six weeks from today.
However, it is made clear that no further extension would be granted.
Subject to the above, the time extension application stands disposed of accordingly.
(Sharad Kumar Sharma, J.) 18.08.2021
NR/
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