For vs For
2021 Latest Caselaw 277 Tri

                                HIGH COURT OF TRIPURA
                                      AGARTALA
                                        I.A. No.01 of 2020
                                     in W.A. No.237 of 2020

        For Applicant (s)        :        Mr. Abir Baran, Adv.
        For Respondent(s)        :        Mr. D. Bhattacharjee, GA

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

Order 04.03.2021

Heard Mr. Abir Baran, learned counsel appearing on instruction of Mr. A. Dey, learned counsel for the applicant as well as Mr. D. Bhattacharjee, learned GA appearing for the respondents.

This is an application under Chapter VA, proviso to Rule 2(2) of the Gauhati High Court Rules, as adopted by this High Court, for condoning the delay of 30 days in preferring the appeal against the judgment and order dated 23.09.2020 delivered in W.P.(C) No.309 of 2020 by the learned Single Judge.

Mr. D. Bhattacharjee, learned GA appearing for the respondents at the outset has submitted that they would not oppose the prayer for condoning the delay.

Having perused the explanation provided by this application, this court is satisfied that the applicant has made out a case for condoning the delay. Accordingly, the said delay is condoned.

In the result, this application stands allowed and disposed of.

              JUDGE                                                     JUDGE




Sujay