For vs For
2021 Latest Caselaw 985 Tri

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                                       HIGH COURT OF TRIPURA
                                               AGARTALA
                                   I.A.01 of 2021 in L.A.APP.51 of 2021
               For Applicant(s)           :      Mr. A. De, Adv.
               For Respondent(s)          :      None.

HON'BLE MR. JUSTICE S. TALAPATRA

Order 28/09/2021 It is an admitted position that the applicant has filed a comprehensive appeal against the judgment and award respectively dated 18.06.2016 and 20.06.2016 delivered in Misc.(L.A.)14 of 2012 and that appeal has been decided by this court. From the same judgment, the applicant intends to file another appeal on the ground which was not taken in the earlier appeal being L.A. APP. No.01 of 2017.

The question, thus, arises that whether the appeal itself is maintainable or not. If the appeal is not maintainable, there is no question of consideration of the causes as assigned for condonation of delay.

At this juncture, Mr. A. De, learned counsel appearing for the applicant prays for some accommodation.

Prayer stands allowed.

List the matter on 05.10.2021.

JUDGE

Sabyasachi B