For vs For
2021 Latest Caselaw 111 Tri

                          HIGH COURT OF TRIPURA
                                AGARTALA

                                 I.A. No.01 of 2021
                               in W.A. No.19 of 2021

For Applicant (s)          :      Mr. A. Bhowmik, Adv.
For Respondent(s)          :      Mr. B. Majumder, Asst. S.G.

HON'BLE MR. JUSTICE S. TALAPATRA HON'BLE MR. JUSTICE S.G CHATTOPADHYAY Order 04.02.2021

Heard Mr. A. Bhowmik, learned counsel appearing for the applicant as well as Mr. B. Majumder, learned Asst. S.G. appearing for the respondents.

This is an application for condoning the delay of 112 days but according to the Stamp Reporter's computation, the delay is 29 days, in preferring the appeal against the judgment and order dated 16.01.2020 delivered in W.P.(C) No.595 of 2019 by the learned Single Judge.

Mr. B. Majumder, learned Asst. S.G. appearing for the respondents at the outset has submitted that the respondents will not oppose the prayer for condonation.

Having perused the causes so assigned for delay and as there is no opposition from the respondents, this petition for condonation of delay stands allowed and the delay as indicated above is condoned.

Accordingly, this interlocutory application stands disposed of.

        JUDGE                                                     JUDGE




Sujay