Dachima Tamang vs Ran Maya Sherpa And Another

Meenakshi Madan Rai, J

Heard on I.A. No.06 of 2022, which is a joint application filed by Learned Counsel for the Appellant and Learned Counsel for the Respondent No.1, under Section 151 of the Code of Civil Procedure, 1908, praying for extension of time granted by this Court vide Order dated 12-05-2022, on grounds that the examination of the witnesses is underway before the Learned Trial Court and is likely to take about two months more.

Not opposed by Respondent No.2.

Considered submissions.

In view of the submissions of Learned Counsel for the Appellant and Respondent No.1, the period of two months afforded for examination of witnesses, vide Order of this Court dated 12-05-2022, is extended further.

I.A. No.06 of 2022 stands disposed of accordingly.

In the circumstances, the matter be listed on 08-11-2022, as found convenient by the parties by which date it is expected that the recording of evidence of witnesses will be completed.