For vs For
2021 Latest Caselaw 654 Tri

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                   HIGH COURT OF TRIPURA
                           AGARTALA
                         IA No.1 of 2019
                     In LA APP No.8 of 2020

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

For Respondent(s)      :     Mr. S. Bhattacharjee, Adv.

Mr. D. Bhattacharya, G.A.

Mr. K. Bhattacharjee, Adv.

HON'BLE MR. JUSTICE S. TALAPATRA

Order 30/06/2021 Heard Mr. S. Saha learned counsel appearing for the

applicant as well as Mr. S. Bhattacharjee, learned counsel

appearing for the respondents No.1 to 5, 6(i) to 6(v), 7(i) to

7(v), 8 to 10, 11(i), 11(ii)(a) to 11(ii)(c), 11(iii) & 11(iv), Mr. D.

Bhattacharya, learned G.A. appearing for the respondent No.12

and Mr. K. Bhattacharjee, learned counsel appearing for the

respondent No.13. None appears for the remaining respondents

despite due notice.

This is an application under Section 5 of the Limitation Act

for condoning the delay of 11(eleven) days in filing the appeal

under Section 54 against the judgment and award dated

10.06.2019 delivered in Misc. (L.A.) 17 of 2014.

The counsel for the respondents have stated that they will

not oppose the prayer for condoning the delay considering its

short period and evaluating the causes for such delay.

Having perused the causes assigned by the applicant and

having heard Mr. S. Saha, learned counsel appearing for the

applicant, this court is of the view that the said delay may be

condoned and accordingly it is ordered.

In the result this application stands allowed and disposed

of.

JUDGE

Moumita