For vs For
2021 Latest Caselaw 558 Tri

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                    HIGH COURT OF TRIPURA
                           AGARTALA
                         IA No.2 of 2021
                       In WA 156 of 2021

For Applicant(s)        :    Mr. B. Majumder, ASGI.

For Respondent(s)       :    None

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

Order

07/05/2021 Heard Mr. B. Majumder, learned ASGI appearing for the

applicants.

This is an application for condoning the delay of 60(sixty)

days in preferring the intra-court appeal from the judgment and

order dated 28.01.2021 delivered in WP(C)No.1280 of 2017 by

a learned Single Judge of this court.

Issue notice calling upon the respondents to show cause

as to why the delay of 60(sixty) days in preferring the Writ

Appeal against the judgment and order dated 28.01.2021

delivered in WP(C)No.1280 of 2017 should not be allowed as

prayed for; and/or any other order(s) shall not be passed as to

this Court may deem fit and proper in the circumstances of the

case.

Notice is made returnable on 25.06.2021.

The applicants shall take steps for service of notice on the

respondents by registered post with A.D. within a week from

today.

          JUDGE                                       JUDGE




Moumita