T. Amarnath, J
This present application has been filed under Section 148 of the Code of Civil Procedure, 1908 for enlargement of 1(one) month’s time to the appellant-applicant i.e., the Oriental Insurance Company Ltd., for compliance of the Order of this Court dated 23.02.2024
Heard Mr. P. Gautam, learned counsel appearing for the applicant-appellant as well as Mr. A. De, learned counsel appearing for the claimant-respondents.
For the reasons indicated in the accompanying affidavit appended to this present application, the prayer of the applicant-appellant for an extension of 1(one) month of time for complying with the Order of this Court dated 23.02.2024 is ordered. The applicant-appellant shall deposit the said amount on or before the 28th of April, 2024, and on such deposit; the respondent-claimants are at liberty to withdraw the same.
However, it is made clear that no further extension of time shall be granted.
With the above observation and direction, this present application stands allowed and thus disposed of.
