For vs For
2021 Latest Caselaw 697 Tri

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                              HIGH COURT OF TRIPURA
                                    AGARTALA

                                     IA No. 02 of 2021
                                  in WA No. 190 of 2021

          For Applicant(s)         : Mr. P Saha, Adv.

          For Respondent(s)        : None.

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

Order

09.07.2021

Heard Mr. P Saha, learned counsel appearing for the applicants.

This is an application under Chapter VA Rule 2(2) of the Gauhati High

Court Rules, as adopted by this High Court, for condoning the delay of 23

days in preferring the writ appeal against the judgment & order dated

31.01.2020 delivered in WP(C) No.432 of 2019 by the learned Single

Judge.

Issue notice calling upon the respondent to show cause as to why the

delay of 23 days in preferring the connected appeal shall not be condoned,

as prayed for; and/or why such further and other order(s) shall not be

passed.

Notice is made returnable on 20.08.2021.

Steps for service of notice be taken on the respondent, by registered

post with A/D, within 1(one) week from today.

                JUDGE                                               JUDGE



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