Present vs For The
2021 Latest Caselaw 213 Tri

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                        HIGH COURT OF TRIPURA
                             AGARTALA

                            IA NO.01 OF 2020
                        IN LA APP NO.44 OF 2020

           HON'BLE MR. JUSTICE ARINDAM LODH

Present:
For the Appellant-Applicant(s)     : Mr. S. Bhattcharjee, Advocate.

For the Respondent(s)              : Mr. P. Gautam, Advocate.

22.02.2021

Order

This is a petition filed under Section 5 of the Limitation Act

for condoning the delay of 1760 days in preferring the connected

L.A. Appeal No.44 of 2020 against the judgment dated

27.05.2015 passed in Misc. (L.A.) No.74 of 2012 by the learned

L.A. Judge, West Tripura, Agartala, Court No.1.

Heard Mr. S. Bhattacharjee, learned counsel appearing for

the appellant-applicants as well as Mr. P .Gautam, learned

counsel appearing for the respondents L.A. Collector.

Mr. Bhattacharjee, learned counsel has submitted that the

ground for the delay is that the appellant-applicants could not

collect the exemplar sale deed during the proceedings before the

learned L.A. Judge.

I have considered the submission of Mr. Bhattacharjee,

learned counsel for the appellant-applicants. In my opinion, the

ground as urged by the learned counsel is not at all

entertainable.

Accordingly, I find no merit in the above petition for

condonation of delay. Consequently, the instant petition for

condonation of delay stands dismissed.

JUDGE

suhanjit