HIGH COURT OF MEGHALAYA
AT SHILLONG
MC (WPC) No.2/2024 in WP (C) No.391/2023 Date of order: 31.01.2024 M/s Jorabat Shillong Expressway Limited Vs. Union of India & ors
Coram:
Hon'ble Mr. Justice H.S. Thangkhiew, Chief Justice (Acting) Hon'ble Mr. Justice B. Bhattacharjee, Judge Appearance:
For the Applicant : Mr. Philemon Nongbri, Adv For the Respondents : Dr. N. Mozika, DSGI with Ms. A. Pradhan, Adv
This is an application for extension of time to file reply to the demand show cause notice issued with DIN
No.202309DEE3000000A06F dated 30.09.2023. This Court vide order dated 11.12.2023 had allowed the petitioner 30 days' time from the date of the order to file the show cause.
Mr. Philemon Nongbri, learned counsel for the applicant submits that due to unavoidable circumstances, the said reply could not be filed within the time stipulated by this Court, as such he prays that some extension of 60 days be given.
Serial No.02 Supplementary List
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Heard the submissions and seen the grounds set out in the application especially at paragraph 5 thereof. Considering the nature of the case and the prayer made, this Court deems it fit to grant further 30 days' time from the date of this order to file the show cause. Accordingly, MC (WPC) No.2 of 2024 stands disposed of.
(B. Bhattacharjee) (H.S. Thangkhiew) Judge Chief Justice (Acting)
Meghalaya
31.01.2024
"Lam DR/PS."
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