UNION OF INDIA Vs. HARUN MIAH AND ORS

JUDGEMENT

(1.) Heard Mr. B. Majumder, learned ASG appearing for the applicant.

(2.) The present interlocutory application is filed before this court seeking extension of time by further three months for complying order dtd. 29/11/2021 passed by this court in CRP 81 of 2021.

(3.) In the accompanying affidavit filed in support of this prayer, the deponent Mr. Chalhming Thanga who is the Joint Director (Administration) in the office of the Headquarter Project Pushpak, C/o 99APO, Mizoram has indicated that presently the file containing the order dtd. 29/11/2021 for compliance is in the office of LA Sec. Branch, Kolkata, Ministry of Law and Justice for advice for further taking appropriate decision by Department.