AI Structured Summary
Not yet generated for this judgment
Judgment
Arindam Lodh, J
By way of filing the present interlocutory application, the petitioners-Tripura Gramin Bank have sought for extension of 8(eight) weeks time to comply the judgment and order of this court passed on 08.08.2022 in WP(C) No. 491 of 2020.
Heard Mr. P. Saha, learned counsel appearing for the petitioners-Tripura Gramin Bank. Also heard Mr. Somik Deb, learned senior counsel assisted by Mr. A. Baran, learned counsel appearing for the respondent-writ petitioner.
I have gone through the application for extension of time. While passing the judgment and order dated 08.08.2022, this Court had fixed a specific time frame to complete the disciplinary proceeding. The respondents-Bank had received the copy of the order on 26.08.2022 and the direction was that the entire proceeding would be completed within 3(three) months from the date of receipt of the copy of the judgment & order dated 08.08.2022.
The respondents-Bank (petitioners herein) had been given opportunity to adduce evidence within a period of six weeks from the date the Bank shall receive a copy of the order after giving opportunity to the writ-petitioner to cross-examine such witness and further direction was that the entire proceeding would be completed within a period of 3(three) months.
Be that as it may, in my opinion, this Court has become functus officio and only for clarification of the aforesaid order dated 08.08.2022 this court observes that the Bank should complete the proceeding within 26.11.2022.
A copy of this order may be supplied to Mr. P. Saha, learned counsel appearing for the petitioners-Bank.
With the aforesaid observation, the instant interlocutory application stands disposed.