Citation : 2022 Latest Caselaw 1879 UK
Judgement Date : 28 June, 2022
Office Notes, reports,
SL. orders or proceedings or
Date COURT'S OR JUDGES'S ORDERS
No directions and Registrar's
order with Signatures
28.06.2022
WPMS No. 2895 of 2021
With
MCC/1/2022 for Time Extension Applicaiton
Hon'ble Sharad Kumar Sharma, J.
Mr. Pulak Agarwal, Advocate, for the petitioner.
This Time Extension Application has been preferred by the Civil Judge (Senior Division), Nainital, seeking extension of time to comply with the judgment dated 31.12.2021, whereby the direction was issued to the Prescribed Authority to decide the proceedings of the Rent Control Case No. 10/2015, which was instituted under Section 21(1)(a) of the Act No. 13 of 1972.
After having considered the letter, written by the learned Civil Judge (Senior Division), Nainital, this Court extends the time, which had already been granted on 31.12.2021, for a further period of 60 days in consonance to the provisions of Rule 15(3) of the Rules.
Time Extension Application stands disposed of accordingly.
(Sharad Kumar Sharma, J.) 28.06.2022 Mahinder/
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