For vs For
2021 Latest Caselaw 13 Tri

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                              HIGH COURT OF TRIPURA
                                _A_G_A_R_T_A_L_A_
                             IA No.01 of 2020 IN WA No.05 of 2021
For Applicant(s)               :   Mr. Debalay Bhattacharya, G.A.
For Respondent(s)              :   Mr. C.S. Sinha, Advocate.

HON'BLE THE CHIEF JUSTICE MR. AKIL KURESHI HON'BLE MR. JUSTICE S.G. CHATTOPADHYAY

_O_ R_ D_ E_ R_ 04/01/2021 (Akil kureshi, CJ)

Rule.

Shri C.S. Sinha, learned counsel waived Rule on behalf of the

respondent original petitioner.

Though we notice that there is considerable delay in filing the

writ appeals by the Government, undisputedly number of writ appeals arising

out of the same judgment of the learned Single Judge are pending and are being

considered by the Court. A few writ petitions making similar prayers have also

been filed. These writ petitions are also being heard simultaneously with the

writ appeals. Since these writ appeals arise out of the same judgment of the

learned Single Judge which the Government has challenged in writ appeal

No.232 of 2019 and connected appeals which the Court is examining. Delay

filing the present writ appeal is therefore condoned.

IA disposed of accordingly.

(S.G. CHATTOPADHYAY), J (AKIL KURESHI), CJ

Dipesh