For vs For
2021 Latest Caselaw 1033 Tri

                    HIGH COURT OF TRIPURA
                            AGARTALA
                         IA No.01 of 2021
                     In LA APP No.35 of 2021

For Applicant(s)      :    Mr. P. K. Pal, Adv.

For Respondent(s)     :    Mr. A. De, Adv.

Mr. M. Debbarma, Addl. G.A.

HON'BLE MR. JUSTICE S. TALAPATRA

Order

05/10/2021

Heard Mr. P. K. Pal, learned counsel appearing for the

applicant.

This is an application under Section 5 of the Limitation Act

for condoning the delay of 1153 (one thousand one hundred and

fifty three) days. But according to the Stamp Reporter's report

the delay is of 1032 (one thousand and thirty two) days. Be that

as it may, the applicant prays for condonation of such period of

delay for filing an appeal against the judgment and award dated

07.04.2018 delivered in Misc.(L.A.)31 of 2015.

Issue notice calling upon the respondents to show cause as

to why the delay of 1032 (one thousand and thirty two) days in

preferring the connected appeal shall not be condoned 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 29.11.2021.

Since Mr. A. De, learned counsel appears and waives notice

for the respondent No.1 and Mr. M. Debbarma, learned Addl.

G.A. appears and waives notice for the respondent No.2, no

formal notice needs be issued.

The respondents those who are inclined to file the objection

they may file such objection in the meanwhile.

JUDGE

Moumita