TIPPERAH TEA CORPORATION LTD. Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. R.G. Chakraborty, learned counsel appearing for the petitioners. Also heard Mr. S.S. Dey, learned Advocate General assisted by Mrs. A. Chakraborty, learned counsel appearing for the respondents-State.

(2.) From the records, it appears that the amendment sought for by the petitioners in the writ petitions bearing no. WP(C) No.357 of 2022 and WP(C) No.358 of 2022 were allowed on 2/2/2024. But, till today no amended/consolidated writ petition has been filed in proper format before this Court.

(3.) Order VI Rule 18 of the Code of Civil Procedure, 1908 lays down that the amended petition must be filed within a period of 14 days from the order of amendment, if no specific time is allowed by the Court for filing of such amended petition.