RUBBER PRODUCTS Vs. UOI

JUDGEMENT

(1.) THIS M. C. C. 375/95 has been filed with a prayer that time for deciding the appeal be extended. The learned Single Judge, while passing the order Ex P. 1, in M. P. No. 852/94, granted 4 months time from the date of the order i. e. 13. 5. 1994, for disposal of the appeal. That order was reviewed and the time was granted from 11. 7. 1994 to 11. 11. 1994. Thereafter, again, an application for extension of time, was filed and the time was extended by the learned Single Judge up to 31st Sep. , 1995. Now, this application has been filed for further extension of time. The applicant here is an appellant before the C. J. M. Learned counsel for the respondent also submits that in this case, time has been extended thrice. The record does not show as to what progress in the case has been made till this date. It appears that the authorities have not taken the order of the High Court seriously. Non-compliance of the order of the High Court may amount to contempt. This Court hopes and trusts that the authorities shall refrain from bringing this within the purview of contempt of court. However, both the parties agree for extension of time. Prayer accepted. Time is extended up to 30th September, 1995. The appeal must be decided within that time. It may further be observed here that the occasion for further extension shall give rise to disobedience of the direction of this Court.