Citation : 2021 Latest Caselaw 704 Tri
Judgement Date : 12 July, 2021
Page 1 of 2
HIGH COURT OF TRIPURA
AGARTALA
I.A. No.01/2021 in W.A. No.152/2021
For Applicant(s) : Mr. G.K. Nama, Advocate.
For Respondent(s) : Mr. Arijit Bhaumik, Advocate.
HON'BLE THE CHIEF JUSTICE MR. AKIL KURESHI
HON'BLE MR. JUSTICE S.G. CHATTOPADHYAY
ORDER
12/07/2021.
(Akil Kureshi, CJ).
This application is filed by the appellant-original respondent No.3 to
challenge the judgment of the learned Single Judge in W.P. (C) No.370 of
2016. The applicant seeks condonation of delay in filing the Writ Appeal.
This application is strongly opposed by Mr. Arijit Bhaumik, learned
counsel for the original petitioners. He submitted that the decision was
rendered by the learned Judge on 10.12.2019, which was long before the
spread of coronavirus. This Appeal, therefore, would not be governed by
the directives of the Supreme Court providing for ignoring the corona
period for the purpose of limitation. In any case, there is no explanation for
delay prior to the period of March, 2020.
The submissions made by the counsel are hyper technical. As is
well-known, considering the serious spread of coronavirus in the country
in the month of March, 2020, on account of serious difficulties faced by
litigants, the Supreme Court has passed successive orders providing that
the period post March, 2021 shall not count towards limitation for multiple
Court proceedings. The period of limitation in the present Appeal would
have expired around the time when the country was placed under
lockdown in the last week of March, 2020. The Appeal, therefore, cannot
be dismissed on the ground of delay denying the opportunity to the
applicant to challenge the judgment of the learned Single Judge on merits.
In the result, delay caused in filing the Writ Appeal is condoned.
I.A. is disposed of.
(S.G. CHATTOPADHYAY), J (AKIL KURESHI), CJ sima
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