Citation Codes Equivalent Citations citation codes Case Number Ex. A. No. 36 of 2018 and O.A. No. 64 of 2011 Attorney(S) By Legal Practitioner, By Legal Practitioner, for the Applicant; Judges Umesh Chandra Srivastava, Member (Judicial) Abhay Raghunath Karve, Member (Administrative) See more information ... Smart Summary Factual and Procedural Background This opinion addresses an application for extension of time to comply with a prior order. The respondents, through their counsel, requested additional time to complete compliance. Legal Issues Presented The opinion addresses a procedural matter and does not frame distinct legal issues. Arguments of the Parties The opinion does not contain a detailed account of the parties' legal arguments. Table of Precedents Cited No precedents were cited in the provided opinion. Court's Reasoning and Analysis The court considered the request made by the respondents' counsel for a four-week extension to comply with the prior order and allowed the same without elaboration. Holding and Implications The court granted a four-week extension to the respondents for complete compliance with the order. The direct effect is that the respondents have additional time to fulfill their obligations; no new precedent was established. Show full summary ... JUDGMENT Vijay Kumar v. Union Of India 1. On the case being taken up for hearing Dr. Chet Narayan Singh, Ld. Counsel for the respondents is present and he submits that four weeks further time be granted to make complete compliance of the order which is allowed.2. List on 10.02.2022.