(1.) The Petitioners by filing this Application seek extension of time beyond 2/10/2021 to decide the Appeal, dtd. 1/7/2019, filed by the Respondent before the Committee of Appeals of the Petitioner University.
(2.) This Court, while deciding Writ Appeal No.01 of 2021 on 3/7/2021, had directed the Executive Authority to decide the Appeal as expeditiously as possible but not later than three months. Three months was completed on 2/10/2021.
(3.) On perusing the Application seeking extension of time and after hearing Learned Senior Counsel for the Petitioners, we are not convinced by the grounds put forth, which are neither substantial nor do they appeal to reason.