Present vs For The
2022 Latest Caselaw 722 Tri

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                        HIGH COURT OF TRIPURA
                             AGARTALA

                           IA NO.02 OF 2022
                         IN RFA NO.12 OF 2022

          HON'BLE MR. JUSTICE T. AMARNATH GOUD

Present:
For the Appellant-Applicant(s)    : Mr. B. Majumder, CGC.

For the Respondent(s)             : None.

01.08.2022

Order

Heard Mr. B. Majumder, learned CGC, appearing for the

appellant-applicants.

This instant condonation application has been filed seeking

to condone the delay of 1779 days.

The case of the appellant-applicants in seeking to condone

the delay is that originally instead of filing the appeal before this

Court they have approached the wrong forum and filed an appeal

before the Court below way back in the year 2015. The court

below has decided the matter and while disposing of the matter

vide order dated 05.01.2022, the Court below has given a finding

to approach the Court having the pecuniary jurisdiction.

In pursuance of the same, the appellant-applicants has

preferred the present appeal before this court.

Admittedly in the condone delay application, the appellant-

applicants has not explained the delay from 05.01.2022 till the

date of filing this present appeal in the High Court which is

around 200 days delay. That apart, the appellant-applicants

being an institution and having machinery and legal support is

not expected to take the litigation in a casual manner without

application of mind.

The appellant-applicants has also not placed before this

Court any judgment seeking to condone the delay in the period

which they have approached before the wrong forum and

thereafter approached the correct forum.

In view of the above reasons, this instant interlocutory

application is dismissed.

JUDGE

suhanjit