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Judgment
H. S. Thangkhiew, J
By the instant Misc. application, the applicant (M/s Mawmluh Cherra Cements Ltd.) seeks extension of time for clearance of the undisputed amount due to the petitioners (respondents herein). It is noted that this Court by order dated 15.09.2022 had allowed a period of 3(three) months to the applicant to clear the dues.
Mr. B.K. Das, learned counsel for the applicant submits that in compliance with the order, a part payment of Rs. 35,00,000/- (Rupees Thirty Five Lakhs only) was made on 01.12.2022, which is acknowledged by Mr. N. Syngkon, learned counsel for the petitioners (respondents herein). He also submits that due to financial stress, the applicant will not be able to comply with the order of this Court for payment of the balance amount in the stipulated time. In this view of the matter, he prays that the applicant be allowed further 6(six) months ‘time to clear the balance amount.
Mr. N. Syngkon, learned counsel for the petitioners (respondents herein) submits that 6 (six) months may perhaps be too long and that only a period be 3(three) months be allowed.
Considering the facts of the matter and that a part of the payment has already been made, and also considering the acute financial stress of the company, further 4(four) months’ time from today is allowed for clearance of the balance amount.
With the above noted directions, this Misc. Case stands closed and is accordingly disposed of.