MAMATA BANERJEE Vs. SUVENDU ADHIKARI

JUDGEMENT

(1.) Affidavit of compliance filed by the petitioner is taken on record.

(2.) The petitioner has complied with the earlier order of this Court with regard to the payment of fine.

(3.) This is an application for extension of time to file the written statement. Summons were received by the respondent on 20/7/2021. On the prayer of the learned Senior Advocate representing the respondent, time to file the written statement was granted upto November 15, 2021. Today, such prayer has been made and written statement has not been filed. The ground as stated for not filing the written statement on November 15, 2021 i.e. on the 117th day from the receipt of the summons is that the written statement has not yet been finalized, but the draft has been prepared.