For vs For
2021 Latest Caselaw 628 Tri

                           Page 1 of 2


                   HIGH COURT OF TRIPURA
                          AGARTALA
                        IA No.1 of 2021
                    In LA APP No.20 of 2021

For Applicant(s)      :    Mr. T. Chakraborty, Adv.

For Respondent(s)     :    Mr. U. K. Majumder, Adv.

Mr. H. Sarkar, Adv.

HON'BLE MR. JUSTICE S. TALAPATRA

Order 28/06/2021 Heard Mr. T. Chakraborty, learned counsel appearing for

the applicant as well as Mr. U. K. Majumder, learned counsel

appearing for the respondent No.1 and Mr. H. Sarkar, learned

counsel appearing for the respondent No.2.

The appeal was supposed to be filed on or before

12.08.2019 but for the causes explained in paras-3 & 4 it may

be registered that some dislocation was met with the certified

copy of the judgment could not be obtained before 11.06.2019.

Thereafter, in preparation of the memorandum of appeal a

considerable time has been lost as would be seen from the note

dated 12.07.2019 [Annexure-B to this petition]. For the

intervening Covid situation, some delay had occurred and had

occurred for some processual mechanism. The appeal was filed

finally on 22.03.2021. But in the meanwhile delay of 585 days

had emerged. For condonation of the said delay, this application

has been filed by the appellant.

The counsel appearing for the respondents did not oppose

the prayer at all.

However, Mr. U. K. Majumder, learned counsel appearing

for the referring-claimant respondent No.1 has submitted that if

after admission, this court considered of granting stay, the said

order of stay may be subject to payment of 70% of the award.

Having situated thus and on reading of the causes

assigned for the delay, this court is inclined to condone the

delay and accordingly it is ordered.

In terms of the above this application stands allowed and

disposed of.

JUDGE

Moumita