BRANCH MANAGER STATE BANK OF INDIA, DGAR BRANCH, SHILLONG Vs. BIANGHUN MYRBOH

JUDGEMENT

(1.) By means of this Misc. Application, the applicant who was arrayed as respondent No. 3 is praying for extension of time for compliance of this Court's order dated 04.04.2019. The ground for extension is set out at Para 6 of the application, which is quoted herein below:

(2.) Ms. T. Yangi B, learned counsel for the applicant/respondent No. 3 submits that extension of time is necessary only with regard to the arrear pension which relates from the later part of 2001 till 2019. As regards the family pension from May, 2019, the same will be disbursed immediately.

(3.) Having heard the submissions of the learned counsels, in the interest of justice, the applicant/respondent No. 3 State Bank of India is allowed additional 6(six) weeks' time from today to fully comply with the judgment dated 04.04.2019. No further time will be permitted.