For vs For
2021 Latest Caselaw 456 Tri

                               HIGH COURT OF TRIPURA
                                     AGARTALA

                                       IA No. 01 of 2020
                                    in WA No. 452 of 2020

          For Applicant (s)           : Mr. Abir Baran, Adv.

          For Respondent(s)           : Mr. R Datta, Adv.

Ms. N Chakma Saha, Adv.

HON'BLE MR. JUSTICE S. TALAPATRA HON'BLE MR. JUSTICE S.G. CHATTOPADHYAY

Order

01/04/2021

Heard Mr. Abir Baran, learned counsel appearing for the appellant

as well as Ms. N Chakma Saha, learned counsel appearing for the

respondents No. 1 & 2 and Mr. R Datta, learned counsel appearing for

the respondent No.3.

This is an application for condoning the delay of 41 days in

preferring the writ appeal from the judgment and order dated

26.02.2020 delivered in WP (C) No.85 of 2019.

In view of the order of the Apex court dated 23.03.2020 delivered

in Suo Moto Writ Petition (Civil) No. 03/2020, this court finds that no

further discussion on explanation of delay is required.

Delay, as indicated above, stands condoned. In the result this

application stands allowed and disposed of.

                JUDGE                                                  JUDGE




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