SEKHAR CH. DEB Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Mr. B. Choudhury, learned P.P. states that he shall no longer be representing the respondent No. 2 for the reason that an official of the said respondent had taken away the file and not imparted any further instructions. Also he has no information as to whether the cost stands deposited or not.

(2.) On 30th May, 2018 this Court passed the following order:

(3.) The petitioner through counsel prays for extension of the said order by three months for enabling him to fulfill the requirements in terms of the order dated 11 th May, 2018 passed by the Sub-Divisional Magistrate (for short SDM), Panisagar (Annexure-J).